Section 2 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
2. Definitions
In this Act, unless a contrary appears from the context,-(1)(a)' Act' means the Uttar Pradesh Public Health and Epidemic Diseases Control Act, 2020;(b)'Afflicted person' means a person afflicted by the epidemic or such other disease;(c)'Conditional discharge' means discharge of a person after compulsory treatment in respect of movement, meeting people,keeping social distance, taking certain medication or such other conditions as the authority or treating doctor may think proper toimpose;(d)'Compulsory treatment' as defined by the treating physician and as per protocols issued by the Government from time to time;(e)'District Authority' means the District Epidemic Control Authority constituted under section 5(2);(f)'Epidemic disease' means a disease which is contagious of infectious and is afflicting or is prevalent in whole of the State or part of it;(g)'Government' means State Government of Uttar Pradesh;(h)'Health service personal' means a person who while carrying out his duties in relation to epidemic related responsibilities, may come in direct contact with affected patients and suspected persons and thereby is at the risk of being impacted by such disease, and includes, any public and clinical healthcare provider such as doctor, nurse, paramedical worker, community health worker, any other person empowered under this Act to takemeasures to prevent the out break of the disease or spread thereof, and any person declared as such by the State Governement by notification in the Gazette;(i)'Isolation’ means separation of a person affected with the epidemic or such disease so sa to prevent the disease or contagion from spreading;(j)'lock-down' includes-(1)Restriction with certain conditions or complete prohibition of running anyform of transport on roads or inland water.(2)Restrictions on the movement or gathering of persons in any place whether public or private.(3)Prohibiting or restricting the working of factories, plants, mining or construction or offices or Educational Institutions or market places with such conditions as may be considered necessary;(k)'Quarantine' means segregating a suspected or sick person or group of persons so as to prevent any transmission of infection to others;(l)‘Regulations’ means the epidemic control regulations made under section 4;(m)‘Sealing of locality' means isolating an area believed to be home to active infected persons with a view to prevent infection from spreading to other localities and to detect afflicted persons for treatment and further necessary action;(n)‘Social distancing’ means keeping such physical distance from other persons as the State Authority or as the case may be, the District Authority may by order direct or as may be prescribed under epidemic control regulations made under section 4;(o)‘State Authority’ means the State Epidemic Control Authorityconstituted under section 5(1);(2)words and expressions used herein and not defined but defined inthe Indian Penal Code (Act no. 45 of 1960), the Epidemic DiseasesAct, 1897 (Act no. 3 of 1897), Code of Criminal Procedure, 1973 (Actno. 2 of 1974) and the Disaster Management Act, 2005 (Act no. 53 of 2005) and shall have the meaning respectively assigned to them in such Acts;
