Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(2)(l) in The Gujarat Public Conveyances Act, 1920

(l)when in charge of a public conveyance other than a cart used for conveyance of goods,-
(i)demand prepayment of his fare, or
(ii)refuse without reasonable cause to carry any person desiring to hire the conveyance, or
(iii)refuse or delay to proceed with reasonable expedition, or
(iv)demand for the hire of the conveyance more than the legal fare, or
(v)stand to ply for hire at any place other than a stand or place appointed under this Act or loiter for the purpose of being hired in or upon any public street, road or place, shall be punishable with fine which may extend to fifty rupees.