Section 12 in Uttar Pradesh Epidemic Disease, COVID-19 Regulations, 2020
12. If' the ease of COVID - 19 is reported from a defined geographical area such as village, town, ward, colony, settlement, the District Administration of the concerned district shall have the right to implement following containment measures hut not limited to these, in order to prevent spread of the disease.
i. Sealing of the geographical area.ii. Barring entry and exit of the population from the containment area.iii. Closure of schools, offices and banning public gatherings.iv. Banning vehicular movement in the area.v. Initiating active and passive surveillance of COVID-19 cases, as per Community based Contact Tracing Implementation Guidelines of GOI.vi. Hospital isolation of all suspected cases.vii. Designating any Government/Private building as containment unit for isolation of the cases.viii. Staff of all Government Departments will be at the disposal of district administration of the concerned area for discharging the duty of containment measures.ix. Any other measures, as directed by the Department of Medical Health & 'Family, Welfare,- Uttar Pradesh.
