Section 13 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
13. Recovery of loss or damages
(1)In addition to the penalties provided under this Act, the Government may order that expenditure incurred by the Government orloss or damage caused by the deliberate or negligent conduct or behaviour of any individual or an organisation be recovered from such individual or organisation.(2)It shall, there upon be lawful for the District Magistrate after such enquiry as he may deem necessary to:-(a)declare the persons to whom injury, loss of, or damage has been caused by or has ensued from such misconduct;(b)fix the amount of compensation to be paid to such persons and the manner in which it is to be distributed among them; and(c)assess the proportion in which the same shall be paid by the persons or organisation responsible for the loss or damage.(3)Every declaration or assessment made or order passed by the District Magistrate under sub-section (2) shall be subject to revision by the Commissioner of the Division but save as aforesaid, shall be final.(4)When any death has occurred as a consequence of such Act as is mentioned in sub-section (1), the loss shall be equal to the amount of any exgratia payment made by the Government to the next of kin of the deceased.(5)Upon failure to pay the compensation or damages awarded under this section such amount shall be recovered as an arrear of land revenue under the Revenue Recovery Act, 1890 (Act no. 1 of 1890).
