Section 4(1) in THE RAJASTHAN EPIDEMIC DISEASES ACT, 2020
(1)When at any time the Government is satisfied that the State or any part thereof is visitedby or threatened with an outbreak of any epidemic disease, the Government may take suchmeasures, as it deems necessary for the purpose, by notification in the Official Gazette,specify such temporary regulations or orders to be observed by the public or by any person orclass of persons so as to prevent the outbreak of such epidemic disease or the spread thereofand require or empower District Collectors to exercise such powers and duties as may bespecified in the said regulations or orders.
