58. Prohibition of the exposure of other persons to infection.
(1)No person who knows that he is suffering from an infectious disease and no person who has care of a person whom he knows to be suffering from an infectious disease shall himself expose other persons to the risk of infection or permit the other person to do so by his presence of conduct in,-(a)any market, theatre or other place of entertainment or assembly; or(b)any school, college, playground or such other place; or(c)any lodging-house, hostel or club; or(d)any factory or shop.(2)No person who knows that he is suffering from an infectious disease shall enter and no person in charge of a person whom he knows to be suffering from an infectious disease shall cause or permit that person to enter any public conveyance,-(a)if it contains passengers other than members of his own family or attendants,(b)without previously notifying the owner, driver, or conductor thereof that he is so suffering.(3)The owner, driver or conductor of a public conveyance used for the conveyance of passengers shall not convey therein a person whom he knows to be suffering from an infectious disease at any time when a passenger other than the attendant of the patient is being conveyed therein.(4)The owner or driver of any other public conveyance may refuse to convey therein any person suffering from an infectious disease until he has been paid a sum sufficient to cover any loss and expense which will be incurred by reason of the provision of the next succeeding sub-section.(5)If a person suffering from an infectious 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 an infectious disease has been conveyed shall provide for its disinfection.Explanation :- For the purposes of sub-sections (1) and (2) a person shall be deemed to know that he is suffering from an infectious disease within the meaning of this section if he has been informed by the Health Officer or any other officer of the Public Health Department of the Government or of a local authority, not below the rank of Health Officer or Sanitary Inspector, or by medical practitioner registered under the Central Provinces and Berar Medical Registration Act, 1916 (1 of 1916), that he is so suffering.
