Report No. 256

6. Certain Laws to be Invalid. -

Laws that are not enumerated in Schedule I or Schedule II, whether Central or State, which directly, or indirectly discriminate against persons affected by Leprosy shall be invalid insofar as such laws discriminate against persons affected by Leprosy.

Illustration

A, a person affected by Leprosy who is found begging, is arrested and detained under the provisions of a State Prevention of Begging Act, solely on account of his affliction with Leprosy. With the coming into force of this section, any such provision for the arrest and detention of persons affected by Leprosy under the State Prevention of Begging Act shall be invalid. The detention and arrest of A will be invalid.