Section 4(2) in THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.
(2)In particular and without prejudice to the generality of the foregoing provisions, the Government may take measures and specify regulations,-(a)to prohibit any usage or act which the Government considers sufficient to spread or transmit epidemic diseases from person to person in any gathering, celebration, worship or other such activities within the State;(b)to inspect the persons entering the State by air, rail, road, sea or any other means or in quarantine or in isolation, in hospital, temporaryaccommodation, home or otherwise of persons suspected of being infected with any such disease by the officers authorized in the regulation or orders;(c)to seal State or district borders for such period as may be deemed necessary;(d)to impose restrictions on the operation of public and private transport;(e)to prescribe social distancing norms;(f)to restrict or prohibit congregation of persons in public places and religious institutions;(g)to regulate or restrict the functioning of offices, Government and Private and educational institutions in the State;(h)to impose prohibition or restrictions on the functioning of shops and commercial establishments, factories, workshops and godowns;(i)to restrict duration of services in essential or emergency services such as banks, media, health care, food supply, electricity, water, fuel, etc.,;(j)to restrict social, political, sports, entertainment, academic, cultural or religious functions or gatherings; and(k)such other measures as may be necessary for the regulation and prevention of epidemic diseases as decided by the Government.
