Section 8A in The Lepers (Punjab Amendment) Act, 1977
8A. Survey of local area.
(1)The State Government may, for the purpose of ascertaining whether any lepers are residing in any area and whether they are undergoing medical treatment of leprosy, cause a survey of such local area to be made through an Inspector of Lepers.(2)The survey under sub-section (1) shall be made in such manner and the Inspector of Lepers shall, for discharging his functions, exercise such powers as may be prescribed.(3)If as a result of survey made under sub-section (1), the Inspector of Lepers is of opinion that any leper is not undergoing medical treatment of leprosy he may arrest him without warrant and send the person so arrested to the nearest police station along with a certificate in Form BB set forth in the Schedule, whereupon the leper shall without unnecessary delay, be taken before a Judicial Magistrate of the First Class having jurisdiction or before any other Judicial Magistrate authorised in this behalf by the State Government.
