427. Contamination and dis-infections of public conveyance.
(1)Whoever, -(a)Uses a public conveyance while suffering from a dangerous disease; or(b)Uses a public conveyance for carriage of a person, who is suffering from any disease; or(c)Uses a public conveyance for the carriage of the corpse of a person, who has died of any such disease,shall be bound to take proper precautions against the communication of the disease to other persons using or who may thereafter use the conveyance and to intimate such use to the owner, driver or person in charge of the conveyance and report without delay to the Chief Officer of the Municipality the registration number of the conveyance and the name of the person so intimated.(2)Where any person suffering from or the corpse of any person, who has died of, a dangerous disease has been carried in public conveyance which ordinarily plies in the municipal area or any part thereof, the driver thereof shall, forthwith report the fact to the Chief Officer, who shall forthwith cause the conveyance to be disinfected, if that has not already been done.(3)No such conveyance shall be again brought in use until the Municipal Health Officer has granted a certificate stating that it can be used without causing risk of infection.(4)Whoever fails to make to the Chief Officer any report, which he is required to make under this section shall be guilty of an offence punishable under this Act.
