Section 64 in The Goa, Daman and Diu Public Health Act, 1985
64. Infected persons not to use public conveyance.
(1)No person who knows that he is suffering from notified disease shall -(a)enter any public conveyance used for the conveyance of passengers at separate fares, or(b)enter any other public conveyance.(2)No person having the care of a person when he knows to be suffering from a notified disease shall permit that person to be carried -(a)in any public conveyance used for the conveyance of passengers at separate fares, or(b)in any other public conveyance, without previously notifying the owner, driver or conductor thereof that the person is so suffering.(3)The owner, driver or conductor of a public conveyance used for the conveyance of passengers at separate fares shall not convey therein a person whom he knows to be suffering from a notified disease, at any time when a passenger not suffering from such disease is being conveyed therein:Provided that a person suffering from a notified disease may be conveyed in the public conveyance aforesaid in such cases of emergency and subject to such restrictions and safeguards as may be notified by the Government.(4)The owner of driver of any other public conveyance may refuse to convey therein any person suffering from a notified disease until he has been paid a sum sufficient to cover any loss and expense which will be incurred by reason of the provisions of sub-sections (5) and (6).(5)If a person suffering from a notified disease is conveyed in a public conveyance, the person in-charge thereof shall as soon as practicable give notice to the Health Officer of the local area in which the conveyance is usually kept and before permitting any other person to enter the conveyance shall cause it to be disinfected.(6)The local authority when so requested by the person in-charge of a public conveyance in which a person suffering from a notified disease has been conveyed shall provide for its disinfection.
