Section 339 in Chennai City Municipal Corporation Act, 1919
339. Disinfection of public conveyance after carriage of patients.
(1)The owner, driver or person in-charge of any public conveyance in which any person suffering from a dangerous disease has been carried shall forthwith disinfect the conveyance or cause it to be disinfected.(2)No such conveyance shall be used until the health officer or some person authorized by him in this behalf has granted a certificate stating that it may be used without causing risk of infection.
