Section 282 in The Chhattisgarh Municipal Corporation Act, 1956
282. Disinfection of public conveyance after carriage of patient or dead body.
(1)The owner driver or person in charge of any public conveyance in which any person suffering from a dangerous disease or the dead body of any person who has died of such disease has been carried shall immediately take the conveyance for disinfection to a place appointed under sub-section (1) of Section 279.(2)The person in charge of such place shall forthwith intimate to the Health Officer the number of the conveyance and proceed It) disinfect the conveyance.(3)No such conveyance shall be used until the Health Officer has granted a certificate stating that it may be used without causing risk of infection.
