Section 2 in THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a)“act of violence” includes any of the following acts committed by any person against a public servant serving during an epidemic, which causes ormay cause,-(i)harassment impacting the living or working conditions of such public servant and preventing him from discharging his duties;(ii)harm, injury, hurt, intimidation or danger to the life of such public servant, either within the premises of a clinical establishment orotherwise;(iii)obstruction or hindrance to such public servant 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 public servant;(b)“epidemic disease” means any disease declared as epidemic disease by notification published in the official Gazette, by the Government;(c)“Government” means the Government of Karnataka;(d)“prescribed” means prescribed by rules or regulations made under this Act;(e)“regulations” means the regulations made under this Act; and(f)“State” means the State of Karnataka.
