Section 10 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
10. Taking afflicted person for treatment etc
Any person traced in compliance of requisition by the authority or proclamation notice may be brought to a treatment centre and such tracing or retention in treatment centre shall not be treated as an arrest for the purpose of the Code of Criminal Procedure 1973 (Act no. 2 of 1974).
