(1)Whoever, -(a)Uses a public conveyance while suffering from a dangerous disease; or(b)Uses a public conveyance for carriage of a person, who is suffering from any disease; or(c)Uses a public conveyance for the carriage of the corpse of a person, who has died of any such disease,shall be bound to take proper precautions against the communication of the disease to other persons using or who may thereafter use the conveyance and to intimate such use to the owner, driver or person in charge of the conveyance and report without delay to the Chief Officer of the Municipality the registration number of the conveyance and the name of the person so intimated.
