Section 20 in U.P. Prevention and Control of Malaria, Dengue, Kala-azar and any Vector Borne Disease Regulations, 2016
20. Penalty.
- Whosoever contravenes any of the provision of these regulations, disobeys any order or requisition issued thereunder or obstructs any measures which are required to be taken by the State Government for which the Controlling Officer has been required or empowered to take under these regulations shall be deemed to have committed an offence under Section 188 IPC, rendering himself liable to be punished accordingly.
