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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(1)(xx) in The Chhattisgarh Motor Vehicles Rules, 1994

(xx)shall be responsible, when a person suffering from an infectious or contagious disease, or the corpse of any person has been carried in a stage carriage, for reporting the fact to a medical officer in charge of nearest municipality, Local Board or Government dispensary and to the owner of the vehicle and shall not cause or allow any person to use the vehicle until the driver and conductor and the vehicle have been disinfected in such manner as the said medical officer may specify and a certificate to this effect has been obtained from the said medical officer;