Section 14 in Uttar Pradesh Epidemic Disease, COVID-19 Regulations, 2020
14. District Magistrate may grant a certificate on the recommendation of Chief Medical Office" to prevent transmission of COVID-19 and it will be obligatory on the part of employer to grant special leave to such affected person with full emoluments.
[15. Penalty. - (1) Any person/ institution/ organization found violating any provision of these regulations shall be deemed to have committed an offence punishable under section 188 of the Indian Penal Code 1860 (Act no. 45 of 1860). Competent authority may penalize any person/institution/ organization if found violating provisions of these regulations or any other further orders issued by Government under these regulations.
