491. Driver of conveyance not bound to carry person suffering from dangerous disease.
- Notwithstanding anything contained in any law for the time being in force, no owner, driver or person in-charge of a public conveyance shall be bound to convey or to allow to be conveyed in such conveyance in or in the vicinity of any municipal area any person suffering from a dangerous disease or the corpse of any person, who died from such disease, unless such person pays or tenders a sum sufficient to cover any loss and expense, which would ordinarily be incurred in disinfecting the conveyance.
