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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in The Hardwar Ardh Kumbha Mela Rules, 2002

(2)The Officer-in-charge may order any person, suffering from any infectious disease, within the Mela area either to leave the Mela area or to get admitted in the infectious Diseases Hospital immediately or within a fixed time, if the order is not complied within the time limit allowed therefor, the Officer-in-charge shall cause such person to be allowed therefor, the Officer-in-charge shall cause such person to be removed to such hospital by force.