Report No. 256

(vi) Right to Freedom of Movement

7.10.13 People affected by Leprosy are not permitted to travel in public transport with the same freedom as others. Section 56 of the Railways Act, 1989 and Section 8(4) of the Motor Vehicles Act, 1988 are resorted to, in order to deny Persons affected by Leprosy the right to travel in railways or the right to obtain a driving license, as applicable.

The Law Commission recommends that to tackle this issue of movement, the proposed legislation should provide measures that endeavour to ensure that the Persons affected by Leprosy are guaranteed the right of travel in public transport and the right to obtain a license in light of the their treatment and condition. The legislation should also ensure non-discrimination of Persons affected by Leprosy in public transports such as railways.