Section 24 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
24. Punishment for intentional affliction
Whoever intentionally afflicts any person with a contagious disease shall be punished with rigorous imprisonment for a term which shall not be less than two years but may extend to five years and shall also be liable to be punished with fine which shall not be less than fifty thousand rupees but which may extend to two lakh rupees.
