Section 27(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Notwithstanding the provisions of sub-rule (1) the driver and the conductor may upon certificate in writing by a registered medical practitioner or sanitary inspector allow a person suffering from an infectious or contagious disease to be carried in a public service vehicle provided that no other person save a person or persons in attendance of the sick person shall be carried in the vehicle at the same time.
