Section 16 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
16. Punishment for travel by public mode of transport
Whoever knowing himself to be afflicted or knowing himself to have been in proximity of an afflicted or suspected person, intentionally travels by air, railways or public road transport or any other common transport, shall be punished with imprisonment for a term which shall not be less than one year but may extend to three years and with fine which shall not be less than fifty thousand rupees but which may extend to two lakh rupees.
