Report No. 256

12. Right to Access Public Goods and Services. -

No person affected by Leprosy, or any member of his family, shall be denied the right to access, or enjoy or use any goods, accommodation, service, facility, benefit, privilege or opportunity dedicated for the use of the general public or customarily available to the public, whether or not for a specific fee, including shops, public restaurants, hotels and places of public entertainment or the use of wells, tanks, bathing ghats, roads, burial grounds or funeral ceremonies and places of public resort.