Section 484 in The Calcutta Municipal Corporation Act, 1980
484. Driver of conveyance not bound to carry person suffering from dangerous disease. -
Notwithstanding anything contained in any law for the time being in force, no owner, driver or person in charge of a public conveyance shall be bound to convey or to allow to be conveyed in such conveyance in or in the vicinity of Calcutta any person suffering from a dangerous disease or the corpse of any person who has died from such disease unless such person pays or tenders a sum sufficient to cover any loss and expense which would ordinarily be incurred in disinfecting the conveyance.
