Section 8 in U.P. Prevention and Control of Malaria, Dengue, Kala-azar and any Vector Borne Disease Regulations, 2016
8.
(1)No person shall -(a)keep or maintain any collection of standing or flowing water in which mosquitoes breed or are likely to breed; or(b)cause, permit or suffer any water within such area to form a collection in which mosquitoes breed or are likely to breed, unless such collection has been effectively protected to prevent such breeding;(c)occupy a new building (private, Government or Semi-Government) unless an occupation certificate is obtained from the controlling officer, regarding the requirements of anti mosquito system in such premises.(2)The natural presence of mosquito larvae, pupae in any standing or flowing water shall be evidence that mosquitoes are breeding in such water in premises, institutions and office or dwelling units.
