72. Conveyance in a stage carriage or contract carriage of corpses or persons suffering from contagious disease.
(1)No driver or conductor of a public service vehicle shall cause or allow to enter into or to be placed or carried in the vehicle any person whom he knows or has reasons to believe to be suffering from infectious or contagious disease or the corpse of any person whom he knows of has reasons to believe to have been suffering from any such disease.(2)Notwithstanding the provision of sub-rule(1) above the driver and the conductor may, upon application in writing by a registered medical practitioner, allow a person suffering from an infectious or contagious disease or the corpse of any such person to be carried in a public service vehicle provided that no other person or persons in attendance of the sick person, shall be carried in the vehicle at the same time.(3)When a person suffering from an infectious or contagious disease or the corpse of any such person has been carried in a public service vehicle, the driver and the conductor of the vehicle shall be responsible that the fact is reported to the authorized medical officer of health and to the owner of the vehicle, and neither the owner nor the driver nor the conductor shall cause or allow any person to use the vehicle until the driver and the conductor and the vehicle has been disinfected in such a manner as the said medical officer may specify and a certificate to this effect has been obtained from the said medical officer.
