The Motor Vehicles Act, 1988
95. Power
of State Government to make rules as to stage carriages and contract carriages.
- A State
Government may make rules to regulate, in respect of stage
carriages and contract carriages and the conduct of passengers in such vehicles.
- Without
prejudice to the generality of the foregoing
provision, such rules may--
- authorise
the removal from such vehicle of any person contravening the rules by the
driver or conductor of the vehicle, or, on the request of the driver or
conductor, or any passenger, by any police officer;
- require a
passenger who is reasonably suspected by the driver or conductor of contraventing the rules to give his nameand address to a police officer or to
the driver or conductor ondemand;
- require a
passenger to declare, if so demanded by the driver or conductor, the journey
he intends to take or has takenin the vehicle and to pay the fare for the whole
of such journey and to accept any ticket issued therefor;
- require,
on demand being made for the purpose by thedriver or conductor or other
person authorised by the owners ofthe vehicle, production during the journey
and surrender at theend of the journey by the holder thereof of any ticket
issued tohim;
- require
a passenger, if so requested by the driver or conductor, to
leave the vehicle on the completion of the journey the fare for which he has
paid;
- require
the surrender by the holder thereof on the expiry
of the period for which it is issued of a ticket issued to him;
- require a
passenger to abstain from doing anything which is likely to obstruct
or interfere with the working of the vehicle or
to cause damage to any part of the vehicle or its
equipment or to cause injury or
discomfort to any other passenger;
- require a
passenger not to smoke in any vehicle on which a notice prohibiting smoking is
exhibited;
- require
the maintenance of complaint books in stage carriages
and prescribe the conditions under which passengers can record any complaints in
the same.
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