In this Act, unless the context otherwise requires,––(a)“act of violence” includes any of the following acts committed by any person against a healthcare service personnel serving during an epidemic, which causes or may cause––(i)harassment impacting the living or working conditions of such healthcare service personnel and preventing him from discharging his duties;(ii)harm, injury, hurt, intimidation or danger to the life of such healthcare service personnel, either within the premises of a clinical establishment orotherwise;(iii)obstruction or hindrance to such healthcare service personnel in the discharge of his duties, either within the premises of a clinical establishment orotherwise; or(iv)loss or damage to any property or documents in the custody of, or in relation to, such healthcare service personnel;(b)“healthcare service personnel” means a person who while carrying out his duties in relation to epidemic related responsibilities, may come in direct contact with affected patients and thereby is at the risk of being impacted by such disease, and includes––(i)any public and clinical healthcare provider such as doctor, nurse, paramedical worker and community health worker;(ii)any other person empowered under the Act to take measures to prevent the outbreak of the disease or spread thereof; and(iii)any person declared as such by the State Government, by notification in the Official Gazette;(c)“property” includes––(i)a clinical establishment as defined in the Clinical Establishments (Registration and Regulation) Act, 2010;(ii)any facility identified for quarantine and isolation of patients during an epidemic;(iii)a mobile medical unit; and(iv)any other property in which a healthcare service personnel has direct interest in relation to the epidemic;(d)the words and expressions used herein and not defined, but defined in the Indian Ports Act, 1908, the Aircraft Act, 1934 or the Land Ports Authority of India Act, 2010, as the case may be, shall have the same meaning as assigned to them in that Act.
