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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1)(ix) in Haryana Municipal (Control of Vehicles and Carts Drawn By Animals) Bye-laws, 1978

(ix)that he shall not carry or permit to be carried in the licensed vehicle any person whom he knows or has good and sufficient reason to believe to be suffering from any infectious or contagious disease or the corpse of any person who has died of such disease, except with the permission in writing of the Chief Medical Officer/or the Medical Officer of Health or Office-in-Charge of the Hospital or the nearest Health Centre or Dispensary in which case he shall cause the licensed vehicle to be disinfected to the satisfaction of the Health Officer before the vehicle is used to carry any other person for hire or otherwise;