Section 124 in The Bihar Motor Vehicles Rules, 1992
124. Carriage of corpses or persons suffering from any infectious or contagious disease in public service vehicles and the disinfection of such vehicles.
(1)No driver and conductor of a stage carriage or no driver of a contract carriage 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 such infectious or contagious disease, or the corpse of any person whom he knows or his reason to believe to have been suffering from any such disease:Provided that nothing in this sub-rule shall be deemed to authorise the driver to refuse to allow to enter into or to be placed or carried in the vehicle, a person whom the driver suspects to be suffering from Tuberculosis if the person produces a certificate issued to him by a registered medical practitioner certifying that the person is not suffering from Tuberculosis or that the disease from which the person is suffering is not infectious or contagious.(2)Notwithstanding the provisions of sub-rule (1), the driver may, upon application in writing by a registered medical practitioner, allow a person suffering from an infectious or contagious disease to be carried in the vehicle, provided that no other person save a person or persons in attendance on the person so suffering shall be carried in the vehicle at the same time.(3)Where a person suffering from an infectious or a contagious disease, or the corpse of any such person has been carried in the vehicle the driver of the vehicle shall be responsible to report the fact of such carriage to the medical officer in charge of the nearest municipal, local board or Government dispensary, and to the owner of the vehicle: and neither the owner nor the driver shall cause or allow any person to use the vehicle until the driver and the conductor, if any, and the vehicle have been disinfected in such manner as the medical officer may specify and a certificate to this effect has been obtained from the said medical officer.(4)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 Medical Services.(5)The owner of a public service vehicle shall maintain, and on demand by an officer of the Motor Vehicles Department of and above the rank of an Assistant Inspector Of Motor Vehicle or a police officer not below the rank of a Sub-Inspector of Police, produce for inspection, a register showing the date on which the public service vehicle was disinfected from time to time and shall also satisfy him that a mechanical sprayer which shall be used for the purpose of such disinfection is in working order.
