Section 4(2) in THE RAJASTHAN 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 tospread 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 arriving in the State by air, rail, road or any other meansor in quarantine or in isolation, as the case may be, in hospital, temporaryaccommodation, home or otherwise of persons suspected of being infectedwith any such disease by the officer authorized in the regulation or orders;(c)to seal State 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 or any other instructions for the public toobserve that are considered necessary for public health and safety on accountof the epidemic;(f)to restrict or prohibit congregation of persons in public places and religiousinstitutions or places of worship;(g)to regulate or restrict the functioning of offices, Government and private andeducational institutions in the State;(h)to impose prohibition or restrictions on the functioning of shops andcommercial and other offices, establishments, factories, workshops andgodowns;(i)to restrict duration of services in essential or emergency services such asbanks, media, health care, food supply, electricity, water, fuel etc.; and(j)such other measures as may be necessary for the regulation and prevention of - 323epidemic diseases as decided by the Government.
