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[Cites 0, Cited by 6] [Section 411] [Entire Act]

State of Karnataka - Subsection

Section 411(2) in Karnataka Municipal Corporations Act, 1976

(2)No owner or driver or person in charge of a public conveyance shall be bound to convey any person suffering as aforesaid, unless and until the said person pays or tenders a sum sufficient to cover any loss and costs that may be incurred in disinfecting such conveyance.