Section 11(3) in Telangana Infectious Diseases Act, 1950
(3)The owner, driver or conductor of a public conveyance used for the conveyance of passengers at separate fares shall not convey therein a person whom he knows to be suffering from an infectious disease, at any time when a passenger not suffering from such disease is being conveyed therein:Provided that a person suffering from an infectious disease may be conveyed in the public conveyance aforesaid, in such cases of emergency and subject to such restrictions and safeguards as may be notified by Government.
