Section 13(2) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
(2)It shall, there upon be lawful for the District Magistrate after such enquiry as he may deem necessary to:-(a)declare the persons to whom injury, loss of, or damage has been caused by or has ensued from such misconduct;(b)fix the amount of compensation to be paid to such persons and the manner in which it is to be distributed among them; and(c)assess the proportion in which the same shall be paid by the persons or organisation responsible for the loss or damage.
