Section 18 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
18. Punishment for running away from hospital
Whoever being under epidemic diseases treatment in a hospital runs away from hospital, shall be punished with rigorous imprisonment for a term which shall not be less than one year but may extend to three years and shall also be liable to be punished with fine which shall not be less than ten thousand rupees but which may extend to one lakh rupees.
