Section 118(2)(xvii) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Bihar - Subsection

Section 118(2)(xvii) in The Bihar Motor Vehicles Rules, 1992

(xvii)travel beyond the destination to which the fare he has paid entitles him to travel without informing and paying to the conductor the legal fare for the additional journey, sufficiently in advance or when so required refuse to get off the stage carriage in which he is travelling at the terminus of the route for which it is booked, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 118(2)(xvii) in The Bihar Motor Vehicles Rules, 1992