Section 559 in Greater Hyderabad Municipal Corporation Act, 1955
559. Provision as to carriage of persons suffering from infectious disease in public conveyances.
(1)No person who is suffering from an infectious disease shall -(a)without proper precautions against spreading such disease, cause or suffer himself to be carried in a public conveyance;(b)cause or suffer himself to be carried in a public conveyance contrary to the provisions of the last preceding section.(2)No person shall go in company with, or take charge of, any person suffering as aforesaid, who causes or permits himself to be carried in a public conveyance in contravention of sub-section (1).(3)No owner or driver or person in charge of a public conveyance shall knowingly carry or permit to be carried in such conveyance any person suffering as afore-said in contravention of the said sub-section.
