Section 3 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
3. Proclamation of out-break of Epidemic
(1)If the Government is satisfied that an epidemic has broken out and that normal provisions of law and medical practice are not sufficient to prevent the spread or control the disease, it may issue a proclamation to be published in Gazette, declaring that the State or a part of it is epidemic affected.(2)Such a proclamation shall remain in force initially for a period of three months but may be further extended for such other period as the Government may deem fit in the public interest.
