Ministry of Home Affairs issues new guidelines for phased re-opening of areas outside Containment Zones.
The following guidelines shall remain in force till 30th June, 2020.
Phased reopening of areas outside Containment Zone
In areas outside Containment Zone all activities will be permitted, except the following which will be allowed, with the stipulation of following SOPs to be prescribed by MoHFW, in a phased manner:
PHASE I
Following activities will be allowed with effect from 8th June, 2020.
- Religious places/places of worship for public;
- Hotels, restaurants and other hospitality services.
- Shopping Malls
PHASE II
Schools, colleges, educational/training/coaching institutions, etc., will be opened after consultation with States/UTs. State Governments/UT administrations may hold consultations at institution level with parents and other stakeholders. Based on the feedback a decision on the reopening of these institutions will be taken in the month of July, 2020.
PHASE III
Based on the assessment of the situation, dates for re-starting the following activities will be decided:
- International air travel of passengers, except as permitted by MHA
- Metro Rail
- Cinema Halls, gyms, swimming pools, entertainment parks, theatres, bars and auditoriums, assembly halls and similar places.
- Social/political/sports/entertainment/academic/cultural/religious functions and other large congregations.
Night Curfew:
Movement restricted between 9.00 PM to 5.00 AM throughout the country.
Lockdown limited to Containment Zones
Lockdown shall continue till 30th June, 2020.
Containment Zones will be demarcated by District Authorities after taking into consideration the guidelines of MoHFW.
Only essential activities shall be allowed in Containment Zones. Strict perimeter control to ensure that there is no movement of people in or out of these zones, except for medical emergencies and for maintaining supply of essential goods and services.
States/UTs may also identify Buffer Zones outside the Containment Zones, where news cases more likely to occur.
Within buffer zones, restrictions as considered necessary may be put in place by District authorities.
States/UTs, based on their assesment of the situation, may prohibit certain activities outside the Containment Zones, or impose such restrictions as deemed necessary.
Unrestricted movement of persons and goods
- There shall be no restriction on inter-State and intra-State movement of persons and goods. No separate permission/approval/e-permit will be required for such movements.
- However, if a State/UT, based on reasons of public health and its assessment of the situation, proposes to regulate movement of persons, it will give wide publicity in advance regarding the restrictions to be placed on such movement, and the related procedures to be followed.
- Movement by passenger trains and Shramik special trains; domestic passenger air travel; movement of Indian Nationals Starnded outside the country and of specified persons to travel abroad; evacuation of foreign nations; and sign-on and sign-off-of Indian seafarers will continue to regulated as per SOPs issued.
- No State/UT shall stop movement of any type of goods/cargo for cross land-border under Treaties with neighbouring countries.
Protection of vulnerable persons
Persons above 65 years age, persons with co-morbidities, pregnant women, and children below the age of 10 years are advised to stay at home, except for essential and health purposes.
Use of Aarogya Setu App
State/UT Governments shall not dilute these guidelines issued under the DMA, 2005, in any manner.
To read the guidelines in a detailed manner, please follow the link below:
Ministry of Home Affairs
[Order dated: 30-05-2020]
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