Section 2(3) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
(3)Prohibiting or restricting the working of factories, plants, mining or construction or offices or Educational Institutions or market places with such conditions as may be considered necessary;(k)'Quarantine' means segregating a suspected or sick person or group of persons so as to prevent any transmission of infection to others;(l)‘Regulations’ means the epidemic control regulations made under section 4;(m)‘Sealing of locality' means isolating an area believed to be home to active infected persons with a view to prevent infection from spreading to other localities and to detect afflicted persons for treatment and further necessary action;(n)‘Social distancing’ means keeping such physical distance from other persons as the State Authority or as the case may be, the District Authority may by order direct or as may be prescribed under epidemic control regulations made under section 4;(o)‘State Authority’ means the State Epidemic Control Authorityconstituted under section 5(1);
