Section 287(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)Where any person suffering from, or the corpse of any person who has died form 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 Commissioner who shall forthwith cause the conveyance to be disinfected if that has not already been done.
