Section 28 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
28. Abetment
Whoever-(a)Abets a commission of an act of violence against the health care personnel officers or employees of district administration, police persons engaged in cleaning, sweeping or sanitizing or any other person empowers under Act to take measures to prevent the outbreak of the disease or spread thereof or such person engaged in preventing detecion and taking of treatment or otherwise;(b)abets damage or loss to any property, shall be punished with imprisonment for a term which shall not be less than three months, which may extend to five years and with fine which shall not be less than fifty thousand rupees but which may extend to two lakh rupees;(c)abets any other offence under this Act shall be punished with the punishment provided for the offence abetted.
