Section 20 in The Haryana Motor Vehicles Rules, 1993
20. Driver not to allow to travel certain persons.
[Section 28(2)(a)]. - (1) No driver shall cause or allow to enter into or to be placed or carried in the vehicle any person who he knows or has reason to believe to have been suffering from any infectious or contagious disease or the corpse of any person whom he knows or has reason to believe to have been suffering from any such disease.(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.(3)When a person suffering from any infectious or contagious disease or the corpse of any such person has been carried in a transport vehicle, the driver of the vehicle shall be responsible to report that fact to a Government Medical Officer of the area concerned and to the owner of the Vehicle, and neither the owner nor the driver shall cause or allow any person to use the vehicle until the driver and the vehicle have been disinfected in such manner as the Government Medical Officer may specify and a certificate to that effect has been obtained from the Government Medical Officer.
