Section 430 in The Mumbai Municipal Corporation Act, 1888
430. Provisions as to carriage of persons suffering from dangerous diseases to public conveyances.
(1)No person who is suffering from a dangerous disease shall -(a)without proper precautions against spreading such disease, cause or suffer himself to be carried in a public conveyance;(b)cause or suffer himself to be carried in a public conveyance contrary to the provisions of the last preceding section.(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 a public conveyance shall knowingly carry or permit to be carried in such conveyance any person suffering as aforesaid, in contravention of the said sub-section.
