Section 4 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
4. Powers of Government during proclamation
(1)The Government may make epidemic control regulations for effective prevention of spread or control or treatment of epidemic.(2)The regulations framed under sub-section (1) shall remain in force during subsistence of the proclamation under section 3.(3)The regulations may provide for all contingencies that may arise in the urse of prevention and control of epidemic or treatment of afflicted persons.(4)The Government may by order prescribe restrictions in the nature of isolation, quarantine, sealing of locality, lock-down or any restrictions in the like nature as it may deem appropriate to the situation in order to prevent and control the spread of the epidemic disease or to provide for effective treatment.(5)In particular and without prejudice to the generality of the foregoing provisions, the Government may take measures and prescribe regulations for the inspection of persons travelling by railway or otherwise or arriving at airports, and the segregation in hospital, temporary accommodation or otherwise, of such persons suspected by the inspecting officer of being infected with any such disease.
