Section 64(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)No person having the care of a person when he knows to be suffering from a notified disease shall permit that person to be carried -(a)in any public conveyance used for the conveyance of passengers at separate fares, or(b)in any other public conveyance, without previously notifying the owner, driver or conductor thereof that the person is so suffering.
