Section 94 in The Chhattisgarh Motor Vehicles Rules, 1994
94. Disinfection of Public Service Vehicle.
(1)No person shall drive any public service vehicle and no owner of a public service vehicle shall cause or allow such vehicle to be used unless once in every two months, it is disinfected with D.D.T or any other liquid insecticide approved for the purpose by the Director of Health Services of the State.(2)The owner of a public service vehicle shall maintain and, on demand by an officer of the Transport or Police Department not below the rank of an Inspector, produce for inspection, a current register showing the dates on which the public service vehicle was disinfected from time to time, and shall also satisfy him that a mechanical spray which shall be used for the purpose of such disinfection is in working order.
