Section 593 in The Orissa Municipal Corporation Act, 2003
593. Provisions as to carriage of person suffering from infectious disease in public conveyances.
(1)No person,who is suffering from an infectious disease shall, -(a)without proper precautions against spreading such disease, cause or suffer himself to be carried in a public conveyance; or(b)cause or suffer himself to be carried in a public conveyance in contravention of the provisions of Section 591.(2)No person shall go in company with, or take charge of, any person suffering as aforesaid, who causes or permits himself to be carried in a public conveyance in contravention of Sub-section (1).(3)No owner or driver or person in charge of public conveyance shall knowingly carry or permit to be carried in such conveyance any person suffering as aforesaid, in contravention of Sub-section (1).
