Section 25 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
25. Mass affliction
Whoever intentionally causes affliction to five or more persons, shall be punished with rigorous imprisonment for a term which shall not be less than three years but may extend to ten years and shall also be liable to be punished with fine which shall not be less than one lakh rupees but which may extend to five lakh rupees.
