Section 96 in The Chhattisgarh Motor Vehicles Rules, 1994
96. Carriage of Corpses in Transport Vehicles.
- No driver, conductor or person in charge of any transport vehicle shall permit any corpse to be placed or carried on such vehicle when such vehicle is plying for hire for the conveyance of any passenger other than the person or persons by whom the vehicle has been expressly hired for the purpose of conveying such corpse.
