MHA issues Order to exempt certain activities from Revised Lockdown Guidelines
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)(|) of the Disaster Management Act, the undersigned, in his capacity as Chairperson, National Executive Committee, hereby orders to include the following in the consolidated revised guidelines for strict implementation by Ministries/ Departments of Government of India, State/Union Territory Governments and State/ Union Territory Authorities:
viii. Collection, harvesting and processing of Minor Forest Produce (MFP)/ Non Timber Forest Produce (NTFP) by Scheduled Tribes and other forest dwellers in forest areas.
ll. Sub-clause (iii) under Clause 6 ‘C’ on on Plantations:
iii. Bamboo, Coconut, Arecanut, Cocoa, spices plantation and their harvesting, processing, packaging, sale and marketing
III. Sub clause (v) & (vi) under Clause 7 on Financial Sector:
v. Non-Banking Financial Institutions (NBFCs) including Housing Finance Companies (HFCs) and Micro Finance Institutions (NBFC-MFIs( with bare minimum staff.
vi Cooperative Credit Societies.
IV. Clause 16 (i) on construction activities in rural areas, includes water supply and sanitisation; laying/erection of power transmission lines and laying of telecom optical fiber and cable along with related activities.
Ministry of Home Affairs
[Order dt. 16-04-2020]
