Section 288(1) in Gauhati Municipal Corporation Act, 1971
(1)No person who is suffering from a dangerous disease shall enter or cause or permit himself to be carried in a public conveyance, nor shall any other person knowingly cause or permit a person in his charge and suffering from a dangerous disease or the dead body of any person who has died from such disease to be carried in a public conveyance without -(a)Previously notifying to the owner, driver or person in-charge of such conveyance that he is so suffering, and(b)Taking proper precautions against spreading of such disease.
