Cabinet approves promulgation of Ordinance to amend the making such acts of violence as cognizable and non-bailable offences and to provide compensation for injury to healthcare service personnel or for causing damage or loss to the property.
Amendment to be made to Epidemic Diseases Act, 1897 and Ordinance will be implemented. Such crime will now be cognizable & non-bailable. Investigation will be done within 30 days. Accused can be sentenced from 3 months-5 yrs & penalised from Rs 50,000 upto Rs 2 Lakh: Union Minister P Javadekar
In case of grievous injuries, the accused can be sentenced from 6 months to 7 years. They can be penalised from Rs 1 Lakhs to Rs 5 Lakhs.
As reported by ANI: “Central Government has brought an ordinance to end violence against health workers, carries imprisonment from 6 months to 7 years if anyone found guilty.”
Media Reports