Section 22(1) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
(1)Whoever commits an act of violence against a health care service personnel, officers or emplyoees of district administration, police, persons engaged in cleaning, sweeping or sanitizing or any other person empower under Act to take measures to prevent the outbreak of the disease or spread thereof or such person engaged in preventing, detection and taking or engaged for treatment or otherwise shall be punished with imprisonment for a term which shall not be less than three months, but which may extend to five years and with a fine, which shall not be less than fifty thousand rupees but which may extend to twolakh rupees.
