Section 19 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
19. Obscene or vulgar conduct
Whoever being under treatment or isolation or quarantine intentionally indulges in any other obscene or vulgar or act or indecent act or gesture shall be punished with imprisonment for a term which shall not be less than one year but may extend to three 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 one lakh rupees.
