Section 62 in The Orissa Motor Vehicles Rules, 1993
62. Restrictions upon the travelling of persons suffering from infections or contagious disease.
(1)No driver or the conductor as the case may be, of a public service vehicle, shall cause or allow to enter into or to be placed or carried in the vehicle any person whom he knows or has reason to believe to be suffering from any infectious or contagious disease or the corpse of any person whom he knows or has reason to believe to have been suffering from any such disease.(2)Notwithstanding the provisions of Sub-rule (1) the conductor, as the case may be, may upon certificate in writing by a Registered Medical Practitioner, allow a person suffering from an infectious or contagious disease to be carried in a public service vehicle.(3)When a person suffering from an infectious or contagious disease, or the corpse of any such person has been carried in a public service vehicle, the driver or the conductor of the vehicle as the case may be, shall be responsible that the fact is reported to a Medical Officer of Health and to the owner of the vehicle and neither the owner nor the driver shall cause to allow any person to use the vehicle until the driver and the conductor 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.
