Section 9 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
9. Power to take steps to trace an afflicted person
(1)The Government, the State Authority or the District Authority may declare reward for tracing an afflicted person or a person likely to be afflicted due to contact with an afflicted person, who is evading detection or otherwise concealing his presence.(2)The Authority may require the District Magistrate or as the case may be, the Commissioner of Police or any other person so authorized to trace and bring an afflicted person to the treatment centre.(3)The District Magistrate or the Commissioner of Police or any other person so authorized may take such steps to trace the afflicted person as he may deemed appropriate including announcement in possible localities and posting photographs and other particulars as may be considered necessary at prominent places in or about the place where he may be suspected to be or at railway station, bus stands or airports to prevent escape.(4)The District Magistrate or, as the case may be, the Commissioner of Police may issue a proclamationin respect of an afflicted person to airport authorities or other State Governments to take appropriate steps in respect of such person.
