Section 6(2) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
(2)The powers and functions of a District Authority shall be as follows-(a)to co-ordinate activities of various department in the District in prevention and control of epidemic;(b)to ensure adequate supply of essential commodities during the period when restrictions are in force;(c)to ensure that services essential to community function smoothly and adequately;(d)to ensure that public order is maintained in the District;(e)to smoothly implement all orders of the Government or the State Authority;(f)the District Authority shall have powers to make arrangement with home delivery services, provision stores, or other dealers in essential commodities, vegetable wholesalers or local vegetable distributors to maintain supplies;(g)the District Authority may issue directions to keep social distancing or take other precautions in public places or during quarantine;(h)the District Authority may requisition any land or building for the purpose of prevention, control of epidemic or treatment of afflicted persons;(i)the District Authority may require any person or organisation dealing in tentage or temporary structures to erect so much of tentage ortemporary structures as may be specified in such requisition;(j)the District Authority may requisition motor vehicles or other movable property or resources from any person or organisation as may bespecified and the person so required shall comply promptly;(k)the District Authority may requisition services of private sector health workers;(l)the District Authority may requisition private medical and health facilities for the purpose of prevention, control of epidemic or treatment ofafflicted persons;(m)the District Authority may take and organise the service of voluntary social workers for the purpose.
