act 001 of 1870 : Quarantine Act, 1870 [Repealed]

Quarantine Act, 1870 [Repealed]

ACTNO. 1 OF 1870

01 February, 1871

Repealed by Act 3 of 1901

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 14^th January 1870).

An Act to provide Rules relating to Quarantine.

PREAMBLE

Whereas it is expedient to empower expressly the Governor General of India in Council and the Local Governments to make rules relating to quarantine; It is hereby enacted as follows:

Section 1. Power to make quarantine rules

It shall be lawful for the Governor General of India in Council and (with the previous sanction of the said Governor General in Council) for the Local Governments respectively, from time to time, to make rules

for putting any vessel into a state of quarantine;

for regulating the intercourse of vessels in a state of quarantine with the shore, or with other vessels; and

for regulating the intercourse between ports where an infectious disease prevails and other ports.

Section 2. Quarantine rules to be deemed rules under section 271 of Penal Coad

All such rules shall be published in the Gazette of India and also in the local Gazette, and shall thereupon be deemed to be rules made and promulgated under section 271 of the Indian Penal Code.