Section 124(3) in The Bihar Motor Vehicles Rules, 1992
(3)Where a person suffering from an infectious or a contagious disease, or the corpse of any such person has been carried in the vehicle the driver of the vehicle shall be responsible to report the fact of such carriage to the medical officer in charge of the nearest municipal, local board or Government dispensary, and to the owner of the vehicle: and neither the owner nor the driver shall cause or allow any person to use the vehicle until the driver and the conductor, if any, and the vehicle have been disinfected in such manner as the medical officer may specify and a certificate to this effect has been obtained from the said medical officer.
