Section 17 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
17. Punishment of violation of isolation/quarantine order etc
Whoever violates any order regarding quarantine, isolation or treatment in a hospital, shall be punished with rigorous 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 ten thousand rupees but which may extend to one lakh rupees.
