Section 23 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
23. Malignant conduct
Whoever with the intention or with the knowledge that it may spread contagion or disease to others does any act or illegal omission, shall be punished with rigorous imprisonment for a term which shall not be less than one year but may extend to three years and shall also be liable to be punished with fine.Explanation- Whoever spits or throws any dirt, urine, excreta on a doctor or other person engaged in tracing, detection, taking for treatment, quarantine, isolation or otherwise, shall be deemed to have committed an offence under this section.
