(6)The local authority when so requested by the person in-charge of a public conveyance in which a person suffering from an infectious disease has been conveyed shall provide for its disinfection.Explanation :- For the purposes of sub-sections (1) and (2) a person shall be deemed to know that he is suffering from an infectious disease within the meaning of this section if he has been informed by the Health Officer or any other officer of the Public Health Department of the Government or of a local authority, not below the rank of Health Officer or Sanitary Inspector, or by medical practitioner registered under the Central Provinces and Berar Medical Registration Act, 1916 (1 of 1916), that he is so suffering.
