267. Special conveyance for carrying infected persons.
(1)Subject to such regulations as may be made in this behalf, the Chief Municipal Officer may, either on his own or through any other agency, provide and maintain suitable conveyances for the free carriage of persons suffering from any dangerous disease or dead bodies of persons who died of any such disease.(2)The Chief Municipal Officer may, either on his own or through any other agency, provide for disinfection of any public conveyance, which has carried any person suffering from a dangerous disease, or the corpse of a person who died of any such disease.
