| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 14 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offences Affecting the Public Health, Safety, Convenience, Decency and morals | - | Parliament of India |
Whoever knowingly disobeys any rule made and promulgated 1[by the 2[* * *] Government 3[* * *] for putting any vessel into a state of quarantine, or for regulating the intercourse of vessels in a state of quarantine with the shore or with other vessels, or for regulating the intercourse between places where an infectious disease prevails and other places, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.
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1. Subs. by the A. O. 1937, for “by the G. of I., or by any Government”.
2. The words “Central or any Provincial” omitted by the A. O. 1950.
3. The words “or the Crown Representative” omitted by the A. O. 1948.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Knowingly disobeying any quarantine rule. | Imprisonment for 6 months, or fine, or both. | Non-Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Any Magistrate | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
