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MHA asks States to allow unhindered movement of persons and goods and services during Unlock-3

The Centre has asked the States that there should be no restrictions imposed on the inter-State and intra-State movement of persons and goods and services during the present prevailing Unlock-3 guidelines.

In a communication to Chief Secretaries of all States, the Union Ministry of Home Affairs (MHA) has stated that it has been reported that local level restrictions on movement are being imposed by various districts/States.  Such restrictions are creating problems in the inter-State movement of goods and services and are impacting the supply chain, resulting in disruption of economic activities and employment, besides affecting the supply of goods and services.

The MHA has said such restrictions at the local level imposed by District Administrations or by States, amount to a violation of the guidelines issued by the MHA under the provisions of the Disaster Management Act, 2005.

Drawing attention to the MHA’s Order dated July 29, 2020, specifying Guidelines for Unlock-3, the communication reiterates that there shall be no restriction on inter-State and Intra-State movement of persons and goods. No separate permission/ approval/ e-permit will be required for such movements.

This includes the movement of persons and goods for cross land border trade under Treaties with neighbouring countries.


Ministry of Home Affairs

[Press Release dt. 22-08-2020]

[Source: PIB]

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