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[Cites 0, Cited by 0] [Section 483(1)] [Section 483] [Entire Act]

State of West Bengal - Subsection

Section 483(1)(c) in The Calcutta Municipal Corporation Act, 1980

(c)uses a public conveyance for the carriage of the corpse of a person who has died of any 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 report without delay to the Municipal Commissioner the number of the conveyance and the name of the person so notified.