Section 16 in Uttar Pradesh Epidemic Disease, COVID-19 Regulations, 2020
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.]
