Section 5 in The Lepers (Punjab Amendment) Act, 1977
5. Amendment of Schedule of Central Act 3 of 1898.
- In the Schedule to the principal Act, -(i)after Form B, the following Form shall be inserted, namely :-"BB - Certificate(Section 8-A)I, the undersigned _________________ (here enter name and official designation), hereby certify that I on the _________________ day of _____________________ at _______________ personally examined _____________________ (here enter name of leper), residing at _____________________ and that the said _____________________ is a leper as defined by the Lepers Act, 1898, and that I have formed this opinion on the following grounds, and I am satisfied that the aforesaid leper is not undergoing medical treatment of leprosy.(Here state the grounds)Given under my hand this _______________ day of _____________________ 19____(Signature)Inspector of Lepers."(ii)after Form C, the following Form shall be inserted, namely :"CC. - Warrant Of Detention(Section 8-B)ToThe Superintendent of leper asylum at _____________________Whereas it has been made to appear to me that _____________________ (name and description) resident of _____________________ is a leper as defined in the Lepers Act, 1898; and whereas I am satisfied that he is not undergoing medical treatment of leprosy.This is to authorise you, the said Superintendent, to receive the said ______________ into your custody together with this order safely to keep him/her in the said asylum for the purpose of giving him/her medical treatment of leprosy until he/she shall be discharged by order of the Board or the District MagistrateGiven under my hand and the seal of the Court this day of _______19___.(Signature)(Seal), Judicial Magistrate."-----------
