Section 483(2) in The Calcutta Municipal Corporation Act, 1980
(2)Where any person suffering from or the corpse of any person who has died of a dangerous disease has been carried in public conveyance which ordinarily plies in Calcutta or any part thereof, the driver thereof shall forthwith report the fact to the Municipal Commissioner who shall forthwith cause the conveyance to be disinfected if that has not already been done.
