In continuation of Ministry of Home Affairs’s Order No. 40-3/2020-DM-i(A) Dated 15th April, 2020 and in exercise of the powers, conferred under Section 10(2)(i) of the Disaster Management Act, the undersigned, in his capacity as Chairperson, National Executive Committee, hereby orders the following amendments in the consolidated revised guidelines for strict implementation by Ministries/Departments of Government of India, State/Union Territory Governments and State/Union Territory Authorities:

Modifications

i. In Sub-clause 1 (x), the term ‘shopping complexes’ is replaced with ‘market complexes within the limits of municipal corporations and municipalities’.

Inclusions

l. Sub-clause (xiii) & (xiv) under Clause 14 on Commercial and private establishments:

xiii. All shops registered under the Shops and Establishment Act of the respective State/UT, including shops in residential complexes and market complexes, except shops in multi—brand and single brand malls, outside the limits of municipal corporations and municipalities, with 50% strength of workers with wearing of masks and social distancing being mandatory.

iv. All shops, including neighborhood shops and standalone shops, shops in residential complexes, within the limits of municipal corporations and municipalities, registered under the the Shops and Establishment Act of the respective State/UT, except shops in market complexes and multi- brand and single brand malls, with 50% strength of workers with wearing of masks and social distancing being mandatory.

 To access the Order, please click on the link below:

ORDER


Ministry of Home Affairs

[Order dt. 24-04-2020]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.