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164. Contamination of public conveyance. Whoever in a cantonment (a) uses a public conveyance while suffering from an infectious or contagious disease, or (b) uses a public conveyance for the carriage of a person who is suffering from any such disease, or (c) uses a public conveyance for the carriage of the corpse of a person who has died from any such disease, shall be bound to take proper precautions against the communication of the disease to other persons using or who may there after use the conveyance and to notify such use to the owner, driver or person in charge of the conveyance, and further to report without delay to the Chief Executive Officer the number of the conveyance and the name of the person so notified.    |
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