Section 8(xxv) in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
(xxv)be responsible, when a person suffering from an infectious or contagious disease or the corpse of any person who has been suffering from such disease has been carried in a stage carriage,, for reporting the fact to a medical officer of health and to the owner of the vehicle and neither the owner nor the driver not the conductor shall cause or allow any person to use the vehicle until the vehicle has been disinfected and other precautions taken in such manner as the said medical officer may specify and a certificate to this effect has been obtained from the said medical officer;
