Section 27(3) in The West Bengal Motor Vehicles Rules, 1989
(3)When a person suffering from an infectious or a contagious disease, or the corpse of any such person has been carried in a public service vehicle, the driver and the conductor of the vehicle shall be responsible for reporting that the fact is reported to a medical officer of health or sanitary inspection and to the owner of the vehicle, and neither the owner nor the driver and the conductor shall cause or allow any person to use the vehicle until the driver and the conductor and the vehicle have been disinfected in such manner as the said medical officer or sanitary inspector may specify and a certificate to this effect has been obtained from the said medical officer or sanitary inspector.
