Section 412 in Karnataka Municipal Corporations Act, 1976
412. Disinfection of public conveyance after carriage of patients.
(1)The owner, driver or person in charge of any public conveyance in which any person suffering from a dangerous disease has been carried, shall forthwith disinfect the conveyance or cause it to be disinfected.(2)No such conveyance shall be used until the health officer or some person authorised by him in this behalf has granted a certificate stating that it may be used without causing risk of infection.
