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The Maharashtra (Vidarbha Region) Emergency Malaria Regulations, 1973
Published vide Notification G. N., U. D. P. H. & H. D., No. PHD 1672/7659-D, dated 2nd May, 1973 (M. G., Part 4-A, page 321)
mh687
[Under the Epidemic Diseases (Bombay Amendment) Act, 1953]
Whereas, the Government of Maharashtra is satisfied that the Vidarbha Region of the State of Maharashtra is infected by and is threatened with an outbreak of malaria; And whereas, the Government of Maharashtra thinks that the ordinary provisions of law for the time being in force in the Vidarbha Region are insufficient to prevent the outbreak and spread of the said disease; Now, therefore, in exercise of the powers conferred by section 2 of the Epidemic Diseases Act, 1897, in its application to the Vidarbha Region of the State of Maharashtra, the Government of Maharashtra hereby prescribes the following regulations, namely :- 1. Short title, extent, commencement and duration. - (1) These regulations may be called the Maharashtra (Vidarbha Region) Emergency Malaria Regulations, 1973. (2) They extend to the districts of Buldhana, Akola, Amravati, Yeotmal, Wardha, Nagpur, Bhandara and Chandrapur. (3) They shall come into force with effect from the date of this notification. 2. Definitions. - In these regulations unless the context otherwise requires, -(a) "infected area" means any place or area which is notified by the District Magistrate under regulation 3 to be infected with malaria;
(b) "Malaria Controlling Officer" means an officer appointed under regulation 4;
(c) "threatened area" means any place or area which is notified by the District Magistrate under regulation 3 to be threatened with an infection of malaria.
3. Notification of place or area as infected or threatened. - The District Magistrate may by Notification in the Official Gazette declare,-(a) any place or area in his district in which a case of malaria has occurred, to be an infected area; and
(b) any place or area in his district contiguous to any infected area outside his district or in which, in his opinion, there is danger of an outbreak of malaria, to be a threatened area.
4. Appointment of Malaria Controlling Officer. - The District Magistrate may, subject to the general or special order of the State Government appoint an Officer to be the Malaria Controlling Officer for any infected or threatened area to carry out all or any of the measures prescribed under these regulations. 5. Publication of list of infected towns and villages and intimation of outbreak of malaria. - (1) When the District Magistrate has, under regulation 3 declared any place or area to be an infected area, he shall cause to be published, in such infected area as well as in a threatened area declared under the said regulation, a list of infected towns and villages in such infected area and of the Malaria Controlling Officer concerned and of the Passive Surveillance Centres established and of the other Surveillance staff for the treatment of malaria. (2) When any infected area of one district is continuous to another district, the District Magistrate of the former district shall forward to the District Magistrate of the latter district for publication, whether and wherever necessary, a list of infected towns and villages in the infected area. The District Magistrate of the contiguous district on receipt of the list of the towns and villages in the infected area shall forward a copy of the list to such local authorities in his district as he may deem fit. 6. Notification of persons suffering from Malaria. - When malaria breaks out at any place the District Magistrate shall cause the names and places of persons suffering from malaria to be notified to the District Health Officer, Malaria Officer and Assistant Health Officer. 7. Powers of Malaria Controlling Officer. - In any town or village, which is not a cantonment and which is situated in an infected area or a threatened area, the Malaria Controlling Officer may -(a) require every owner or occupier of a building and every medical practitioner forthwith to report every case of malaria which may come to the notice of such owner, occupier or practitioner to the Officer-in-charge of the nearest passive Surveillance Centre or District Health Officer or Malaria Officer or Assistant Health Officer;
(b) arrange for the examination of blood of any person suspected to be suffering from malaria and for his treatment;
(c) carry out or cause to be carried out intensive spraying operations with an effective intensity in the building in which a case or suspected case of malaria occurred and in the surrounding building situate in an area of not less than 400 yards in every direction through any subordinate of Malaria Officer or District Health Officer, or as the case may be, the Assistant Health Officer;
(d) cause preventive insecticidal indoor spraying in any type of premises including animal dwelling, stores, shops or any other type of structure;
(e) carry on mass blood survey and mass drug treatment of all inhabitants including temporary labour, and casual visitors in the affected area;
(f) give such directions to any contractor or other person employing labour at the sites of projects like irrigation projects, roads and building projects and the like with a view to the prevention and control of the outbreak of malaria at such sites.
8. Obstruction to performance of duty prohibited. - Every person shall duly comply with an order or requisition issued under these regulations and no person, shall obstruct the performance of any duty imposed by these regulations. 9. Punishment for breach of regulations, etc. - Every person who disobeys or commits a breach of any of these regulations or orders or requisitions issued thereunder or obstructs any measure which has been taken by Government or which the Malaria Controlling Officer has been required or empowered to take under these regulations shall be liable to be prosecuted under section 188 of the Indian Penal Code. 10. Police Officers to assist the Malaria Controlling Officers. - It shall be the duty of Police Officers to assist the Malaria Controlling Officers in carrying out the provisions of these regulations.
