Section 283 in The Chhattisgarh Municipal Corporation Act, 1956
283. Power of Corporation to provide special conveyance for patient or dead body.
(1)The Corporation may provide and maintain suitable conveyance for the free carriage of persons suffering from any dangerous disease or of the dead bodies of persons who have died of any such disease.(2)When such conveyances have been provided, it shall not be lawful, without the sanction of the Health Officer, to carry any such person or dead body, in, or for any such person to cause himself to be carried in, any other public conveyance.
