Section 17 in U.P. Prevention and Control of Malaria, Dengue, Kala-azar and any Vector Borne Disease Regulations, 2016
17. Constitution of Mobile Court.
- In case of epidemic or situation leading to epidemic of Malaria, Dengue, Kala-azar or any vector borne disease the Government, authorize the Controlling Officer for constituting a Mobile court for certain period so as to impose fine or penalty to the owners, occupiers of premises creating conditions conducive for transmission or spread of Malaria, Dengue, Kala-azar or any vector borne disease inside the houses/offices, markets, shopping complex, institutions or any other place located within the jurisdiction of their control.
