Section 482 in The Calcutta Municipal Corporation Act, 1980
482. Special conveyance for carrying of infected persons. -
(1)The Corporation may provide and maintain suitable conveyances for free carriage of persons suffering from may dangerous disease or of dead bodies of persons who have died of any such disease.(2)When such conveyances have been provided, it shall not be lawful, without the sanction of the Municipal Commissioner, to carry any such person or dead body, or, for any such person to cause himself to be carried, in any other public conveyance.
