(1)This Act may be called the Rajasthan Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2008. (2)It extends to the whole of the State of Rajasthan. (3)It shall be deemed to have come into force on and from 4th June, 2008
-In this Act, unless the context otherwise requires,- (1)‘Medicare Service Institutions’ means all institutions providing Medicare to people which are under the control of State or Central Government or Local Bodies etc., including any private hospital having facilities for treatment of the sick and used for their reception or stay; any private maternity home where women are usually received and accommodated for the purpose of confinement and ante-natal and post-natal care in connection with child birth or anything connected therewith; and any private nursing home used or intended to be used for the reception and accommodation of persons suffering any sickness, injury or infirmity whether of body or mind, and providing of treatment or nursing or both of them and includes a maternity home or convalescent home, etc. (2)‘Medicare Service Persons' in relation to a Medicare Service Institution, shall include,- (a) Registered Medical Practitioners, working in Medicare Institutions (including those having provisional registration ); (b)Registered nurses; (c) Medical Students; (d)Nursing Students; (e) Para Medical and other auxiliary workers employed and working in Medicare Service Institutions. (3)‘Offender’ means any person who either by himself or as a member or as a leader of a group of persons or organization commits or attempts to commit or abets or incites the commission of violence under this Act. (4)‘Violence’ means activities of causing any harm, injury or endangering the life or intimidation, obstruction or hindrance to any medicare service person in discharge of duty in the Medicare Service Institution or patient or damage to property in the Medicare Service Institution.
Any act of violence against Medicare Service Persons or damage to property in a Medicare Service Institution is hereby prohibited
Any offender, who commits any act in contravention sanction 3, shall be punished with imprisonment for a period of three years and with fine, which may extend to fifty thousand rupees.
Any offence committed under section 3, shall be cognizable and non bailable.
(1)In addition to the punishment specified in section 4, the offender shall be liable to a penalty of twice the amount of purchase price of medical equipments damaged and loss caused to the property as determined by the Court trying the offender. (2)If the offender has not paid the penal amount under subsection (1), the said sum shall be recovered under the provisions of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) as if it were an arrear of land revenue due from him
The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law, for the time being in force.
(1)The Rajasthan Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Ordinance, 2008 (Ordinance No. 2 of 2008) is hereby repealed. (2)Notwithstanding such repeal, all things done, actions taken or orders made under the said Ordinance shall be deemed to have been done, taken or made under this Act