Section 5(3) in THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.
(3)No person shall indulge in any act of violence against a public servant or cause any damage or loss to any public or private property during anepidemic. 1[(3A) whoever contravenes the provisions of sub-section (1) shall be punished with such fine as may be prescribed in rules or in re gulations, which may extend to fifty thousand rupees or with imprisonment for a term which may extend up to three months or with both.]1
