Section 304 in The Punjab Municipal Corporation Act, 1976
304. Contamination and disinfection of public conveyance.
(1)Whoever,-(a)uses a public conveyance while suffering from a dangerous disease, or(b)uses a public conveyance for the carriage of a person who is suffering from any disease, or(c)uses a public conveyance for the carriage of the corpse of a person who had died from such disease ;shall be bound to take proper precautions against the communication of the disease to other person using or who may thereafter use the conveyance and to notify such use to the owner, driver or person in charge of the conveyance and further report without delay to the Commissioner the number of the conveyance and the name of the person so noticed.(2)Where any person suffering from, or the corpse of any person who had died from, a dangerous disease has been carried, in public conveyance which ordinarily plies in the City or any part thereof, the driver thereof, shall forthwith report the fact to the Commissioner who shall forthwith cause the conveyance to be disinfected if that has not already been done.(3)No such conveyance shall be again brought into use until the Corporation Health Officer has granted a certificate stating that it can be used without causing risk of infection.(4)Whoever fails to make to the Commissioner any report which he is required to make under this section shall be guilty of an offence.
