Section 27 in The West Bengal Motor Vehicles Rules, 1989
27. Person suffering from infectious disease.
(1)No driver or conductor of a public service vehicle shall 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 suffered from any such disease.(2)Notwithstanding the provisions of sub-rule (1) the driver and the conductor may upon certificate in writing by a registered medical practitioner or sanitary inspector allow a person suffering from an infectious or contagious disease to be carried in a public service vehicle provided that no other person save a person or persons in attendance of the sick person shall be carried in the vehicle at the same time.(3)When a person suffering from an infectious or a contagious disease, or the corpse of any such person has been carried in a public service vehicle, the driver and the conductor of the vehicle shall be responsible for reporting that the fact is reported to a medical officer of health or sanitary inspection and to the owner of the vehicle, and neither the owner nor the driver and the conductor shall cause or allow any person to use the vehicle until the driver and the conductor and the vehicle have been disinfected in such manner as the said medical officer or sanitary inspector may specify and a certificate to this effect has been obtained from the said medical officer or sanitary inspector.
