Section 6 in The Tamil Nadu Prohibition Of Harassment Of Women Act, 1998
6. Duty of crew in public service vehicle.—
(1)The crew of a public service vehicle or vessel shall take such steps as they may deem fit to prevent harassment of women in the vehicle or vessel. Where such harassment is committed in public service vehicle, the crew of such vehicle shall, on a complaint made by the aggrieved person, take such vehicle to the nearest police station and give information to the police.(2)Any crew who fails to take steps under sub-section (1) shall be liable to fine which may extend to one thousand rupees.
