Section 20(2) in The Haryana Motor Vehicles Rules, 1993
(2)Notwithstanding the provisions of sub-rule (1), the drivers may upon a request in writing, by Government Medical Officer allow a person suffering from an infectious or contagious disease to be carried in a transport vehicle :Provided that no other person save a person or persons, in attendance on the sick person shall be carried in the transport vehicle at the same time.
