Section 62(1) in The Orissa Motor Vehicles Rules, 1993
(1)No driver or the conductor as the case may be, of a public service vehicle, shall cause or allow to enter into or to be placed or carried in the vehicle any person whom he knows or has reason to believe to be suffering from any infectious or contagious disease or the corpse of any person whom he knows or has reason to believe to have been suffering from any such disease.
