Section 273 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
273. unless he can do so without risk of spreading the disease.
Prohibition against diseased person entering public conveyance.- (1)No person who is suffering from any dangerous disease shall enter a public conveyancewithout previously notifying to the owner or driver or person in charge of suchconveyance that he is so suffering.(2)No owner or driver or person in charge of a public conveyance shall bebound to convey any person suffering as aforesaid, unless and until the saidperson pays or tenders a sum sufficient to cover any loss and costs that may beincurred in disinfecting such conveyance.(3)A court convicting any person of contravening sub-section (1) may levy,in addition to the penalty for the offence provided in this Act, such amount as thecourt deems sufficient to cover the loss and costs which the owner or driver mustincur for the purpose of disinfecting the conveyance. The amount so imposedshall be awarded by the court to the owner or driver of the conveyance: Providedthat in a case which is subject to appeal, such amount shall not be paid to theowner or driver before the period allowed for presenting the appeal has elapsed orif an appeal is presented, before the decision of the appeal.(4)At the time of awarding compensation in any subsequent civil suitrelating to the same matter, the court shall take into account any sum which the
