In continuation of Ministry of Home Affairs earlier Orders and in exercise of powers conferred under Section 10(2)(I) of the Disaster Management Act, National Executive Committee ordered the following guidelines to be included in the consolidated revised guidelines for strict implementation:
Sub-clause (iv) under Clause 17 on Movement of persons:
(iv) Due to lockdown, migrant workers, pilgrims, tourists, students and other persons are stranded at different places.
They would be allowed to move as under:
a. All States/UTs should designate nodal authorities and develop standard protocols for receiving and sending such stranded persons. The nodal authorities shall also register the stranded persons within their States/UTs.
b. In case a group of stranded persons wish to move between one State/UT and another State/UT, the sending and receiving States may consult each other and mutually agree to the movement by road.
c. The moving person (s) would be screened and those found asymptomatic would be allowed to proceed.
d. Buses shall bemused for transport of groups of persons. The buses will be sanitized and shall follow safe social distancing norms in seating.
e. The States/UTs falling on the transit route will allow the passage of such persons to the receiving State/UT.
f. On arrival at their destination, such persons(s) would be assessed by the local health authorities, and kept in home quarantine, unless the assessment requires keeping the person(s) in institutional quarantine. They would be kept under watch with periodic health check-ups. For this purpose, such persons may be encouraged to use Aarogya Setu app through which their health status can be monitored and tracked.
The guidelines of MoHFW on Home Quarantine, dated 11-03-2020 may be referred.
To access the Order, please click the below link:
