Section 5 in Uttar Pradesh Epidemic Disease, COVID-19 Regulations, 2020
5. It shall be mandatory for hospitals (Government and Private), Medical Officers in Government health institutions and registered Private Medical Practitioners, including AYUSH practitioners, to notify such person(s) to concerned District Surveillance Unit along with duly filled up self declaration forms, who, within their knowledge, are having travel history of COVID-19 affected countries as per the extant guidelines and are having complaints of fever or cough or respiratory difficulty or even without any sign and symptoms of COVID-19. In addition the history of coining in contact with suspected or confirmed eases of COVID-19 shall be recorded and
i. In case the person has any such history in the last 14 days and the person is asymptomatic, then the person must he kept in home quarantine for 14 days from the date of exposure.ii. In case the person has any such history in the last 14 days and the person is symptomatic as per case definition of COV1D-19, the person must be isolated in the hospital as per protocol and will he tested for COVID-19 us per protocol.iii. Information of such cases should he given to the office of CMO of the District immediately.
