Section 20(3) in The Haryana Motor Vehicles Rules, 1993
(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.
