Section 6 in Uttar Pradesh Epidemic Disease, COVID-19 Regulations, 2020
6. No person/institution/organization will use any print, electronic or social media for information regarding COVID-19 without prior permission of the Department of Medical Health & Family Welfare, Uttar Pradesh. This is to avoid spread of any rumour or unauthenticated information regarding COVID-19. In case, any person/institution/organization is found indulging in such activity, it will be treated as punishable offence under these regulations.
