Section 2(1) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
(1)(a)' Act' means the Uttar Pradesh Public Health and Epidemic Diseases Control Act, 2020;(b)'Afflicted person' means a person afflicted by the epidemic or such other disease;(c)'Conditional discharge' means discharge of a person after compulsory treatment in respect of movement, meeting people,keeping social distance, taking certain medication or such other conditions as the authority or treating doctor may think proper toimpose;(d)'Compulsory treatment' as defined by the treating physician and as per protocols issued by the Government from time to time;(e)'District Authority' means the District Epidemic Control Authority constituted under section 5(2);(f)'Epidemic disease' means a disease which is contagious of infectious and is afflicting or is prevalent in whole of the State or part of it;(g)'Government' means State Government of Uttar Pradesh;(h)'Health service personal' means a person who while carrying out his duties in relation to epidemic related responsibilities, may come in direct contact with affected patients and suspected persons and thereby is at the risk of being impacted by such disease, and includes, any public and clinical healthcare provider such as doctor, nurse, paramedical worker, community health worker, any other person empowered under this Act to takemeasures to prevent the out break of the disease or spread thereof, and any person declared as such by the State Governement by notification in the Gazette;(i)'Isolation’ means separation of a person affected with the epidemic or such disease so sa to prevent the disease or contagion from spreading;(j)'lock-down' includes-
