Section 62(3) in The Orissa Motor Vehicles Rules, 1993
(3)When a person suffering from an infectious or contagious disease, or the corpse of any such person has been carried in a public service vehicle, the driver or the conductor of the vehicle as the case may be, shall be responsible that the fact is reported to a Medical Officer of Health and to the owner of the vehicle and neither the owner nor the driver shall cause to allow any person to use the vehicle until the driver and the 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.
