Section 3 in The Uttar Pradesh Medicare Service Persons and Medicare Service Institutions (Prevention of Violence And Damage to Property) Act, 2013
3. Violence against Medicare Service person and damage to property
Whoever,-(a)commits an act of violence against a Medicare Service person; or(b)causes any damage to the property of any Medicare Service Institution;shall be punished with imprisonment for a term which may extend to three years or with fine which may extend to fifty thousand rupees or with both
