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State of Uttar Pradesh - Act

Uttar Pradesh Epidemic Disease, COVID-19 Regulations, 2020

UTTAR PRADESH
India
Epidemic Diseases Act, 1897

Uttar Pradesh Epidemic Disease, COVID-19 Regulations, 2020

Regulation 548-FIVE-5-2020 of 2020

  • Published on 14 March 2020
  • Commenced on 14 March 2020
  • [This is the version of this document from 14 March 2020.]
  • [Note: The original publication document is not available and this content could not be verified.]
In Pursuance of provisions of clause-(3) of Article 348 of the Constitution of India the governor is pleased to order the publication of the following English translation of notification No. 548/five-5-2020 dated March 2020.Whereas The State Government is satisfied that the state is threatened with an outbreak of COVID-19 disease which is dangerous epidemic disease and the ordinary provisions of law for the time being in force are insufficient for the purpose;Now Therefore, in exercise of the powers under section-2 of the Epidemic Disease Act-1897 (Act no. 3 of 1897) the Governor is pleased to make the following regulations: -

1. These regulations may be called the Uttar Pradesh Epidemic Disease, COVID-19 Regulations, 2020.

2. "Epidemic disease" in these regulations means COVID-19 (Corona Virus Disease 2019).

3. Authorized persons under these regulations shall be the Director General, Medical & Health, Uttar Pradesh, Director General, Medical Education and Training, Uttar Pradesh, all Principles Government Medical Colleges, Uttar Pradesh, Superintendents of hospitals attached with medical colleges, Director/SIC/CMS of District-level hospitals, Chief Medical Officers, District Magistrates, Sub-District Magistrate, Medical Officers in the Districts and officers as authorized by the Department of Medical Health & Family Welfare, Uttar Pradesh.

4. All hospitals (Government and Private) should have ILI or Flu corners for screening of suspected cases of COVID-19.

5. It shall be mandatory for hospitals (Government and Private), Medical Officers in Government health institutions and registered Private Medical Practitioners, including AYUSH practitioners, to notify such person(s) to concerned District Surveillance Unit along with duly filled up self declaration forms, who, within their knowledge, are having travel history of COVID-19 affected countries as per the extant guidelines and are having complaints of fever or cough or respiratory difficulty or even without any sign and symptoms of COVID-19. In addition the history of coining in contact with suspected or confirmed eases of COVID-19 shall be recorded and

i. In case the person has any such history in the last 14 days and the person is asymptomatic, then the person must he kept in home quarantine for 14 days from the date of exposure.ii. In case the person has any such history in the last 14 days and the person is symptomatic as per case definition of COV1D-19, the person must be isolated in the hospital as per protocol and will he tested for COVID-19 us per protocol.iii. Information of such cases should he given to the office of CMO of the District immediately.

6. No person/institution/organization will use any print, electronic or social media for information regarding COVID-19 without prior permission of the Department of Medical Health & Family Welfare, Uttar Pradesh. This is to avoid spread of any rumour or unauthenticated information regarding COVID-19. In case, any person/institution/organization is found indulging in such activity, it will be treated as punishable offence under these regulations.

7. Only laboratories authorized to take test samples for COVID-19 will collect the samples as per guidelines of the Government of India. Such samples will be sent to laboratories, authorized or appointed by the Department of Medical Health & Family Welfare, Uttar Pradesh.

8. Any person with a history of travel in last 14 days to a country or area from where COVID-19 has been reported must report to nearest Government hospital or call a toll-free helpline numbers 1800-180- 5145/0522-2230006/0522-2230009/0522-2616482. District Control rooms so that necessary measures if required may be initiated by the Department of Medical Health & Family Welfare, Uttar Pradesh.

9. All persons with a history of travel to a country or area from where COVID-19 has been reported in the last 14 days, but who do not have any symptoms of cough, fever, difficulty in breathing, should isolated themselves at home and cover their mouth and nose with a mask. Such persons must take precautions to avoid contact with any person including family members for 14 days from the date of arrival from such areas.

10. Authorized persons as per para-3 of these regulations are authorized to admit a person and, isolate the person if required in case he/she has a history of visit to a specified region where COVID-19 is endemic and the concerned person is symptomatic.

11. If suspected case of COVID-19 refuses admission or isolation, the officer authorized in para-3 of these regulations will have power to forcefully admit and isolate such case for a period of 14 days from the Onset of symptoms or till the report of lab tests are received or such period as may he necessary.

12. If' the ease of COVID - 19 is reported from a defined geographical area such as village, town, ward, colony, settlement, the District Administration of the concerned district shall have the right to implement following containment measures hut not limited to these, in order to prevent spread of the disease.

i. Sealing of the geographical area.ii. Barring entry and exit of the population from the containment area.iii. Closure of schools, offices and banning public gatherings.iv. Banning vehicular movement in the area.v. Initiating active and passive surveillance of COVID-19 cases, as per Community based Contact Tracing Implementation Guidelines of GOI.vi. Hospital isolation of all suspected cases.vii. Designating any Government/Private building as containment unit for isolation of the cases.viii. Staff of all Government Departments will be at the disposal of district administration of the concerned area for discharging the duty of containment measures.ix. Any other measures, as directed by the Department of Medical Health & 'Family, Welfare,- Uttar Pradesh.

13. District, Disaster Management Committee headed by District Magistrate is authorized for planning strategy regarding containment measures for COVID-19 in their respective Districts. The District Magistrate may co-opt more officers from different departments for the District Disaster Management Committee for' this activity under these regulations.

14. District Magistrate may grant a certificate on the recommendation of Chief Medical Office" to prevent transmission of COVID-19 and it will be obligatory on the part of employer to grant special leave to such affected person with full emoluments.

[15. Penalty. - (1) Any person/ institution/ organization found violating any provision of these regulations shall be deemed to have committed an offence punishable under section 188 of the Indian Penal Code 1860 (Act no. 45 of 1860). Competent authority may penalize any person/institution/ organization if found violating provisions of these regulations or any other further orders issued by Government under these regulations.

2. Further any act of violence committed by any person against a health care service personnel serving during an epidemic or cause any damage or loss to any property during an epidemic shall be punishable under the Epidemic Diseases (Amendment) Ordinance, 2020 issued by the Government of India.

3. Any person who does not wear face cover (Mask), Gamacha, Handkerchief or Dupatta/Scarf at any public place or spits at any public place or out side home shall be punished with fine of Rs. 500 (Five Hundred Rupees Only).

4. Violation of Lock-Down by person who is not suffering with Covid-19 shall be punished with fine as follows: -

(1)For first time with minimum fine Rs. 100 (Hundred Rupees Only) which may be extended upto Rs. 500 (Five Hundred Rupees Only);
(2)For second time with fine of Rs. 500 (Five Hundred Rupees Only) which may be extended upto Rs. 1000 (One Thousand Rupees Only);
(3)After second time for every violation or repetition with fine of Rs. 1000 (One Thousand Rupees Only).Note. - In all these matters the power of compounding of fine shall be vested in the related Court or executive magistrate or the police officer who is above the rank of the police officer making the Challan but not below the rank of the Inspector.]

16. Protection of persons acting under the regulations. - No suit or legal proceedings shall lie against any person for anything done or intended to be done in good faith under these regulations unless proved otherwise.

[17. These regulations shall come into force immediately and shall remain valid up to 31st March, 2022 or until further orders, whichever is earlier, from the date of publication of this notification.]