Section 287(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Whoever :-(a)uses a public conveyance while suffering from a dangerous disease;(b)uses a public conveyance for the carriage of person who is suffering from any disease ; or(c)uses a public conveyance for the carriage of the corpse of a person who had dies form 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 incharge of the conveyance and further report without delay to the Commissioner the number of the conveyance and the same of the person so notified.
