Section 45(t) in The West Bengal Motor Vehicles Rules, 1989
(t)shall be responsible, when a person suffering from an infectious or contagious disease, or the corpse of any such person has been carried in a stage carriage, for reporting the fact to a medical officer of health and to the owner of the vehicle and neither the owner nor the driver nor the conductor shall cause or allow any person to use the vehicle until the driver and conductor and the vehicle have been disinfected in such manner as the said medical officer, may specify and a certificate to that effect has been obtained from the said medical officer;
