Section 17(4) in The Chhattisgarh Motor Vehicles Rules, 1994
(4)When a person suffering from infectious or contagious disease, or the corpse of any person has been carried in a contract carriage or a stage carriage, the driver of the vehicle shall be responsible to report the fact of such carriage to the medical officer-in-charge of the nearest Municipal Local Board or Government dispensary, and to the owner of the vehicle and neither the owner nor the driver shall use or allow any person to use the vehicle until the driver and the vehicle have been disinfected in such manner as the said medical officer may specify and a certificate to this effect has been obtained from, the said medical officer.
