Section 91(1) in The M.P. Motor Vehicles Rules, 1994
(1)If at any time a passenger or person using or intending to use a stage carriage-(i)obstructs any authorised employees of the permit holder in the execution of his duties; or(ii)has bulky luggage of a form or description which obstructs, annoys; or causes inconvenience to another passenger or is likely to do so, or(iii)carries any animal, bird, flesh, or fish (other than tinned food in its original packings) any instrument, implement, substance or any other article which annoys or causes inconvenience or is offensive to any other passenger or is likely to do or be so; or(iv)without lawful excuse occupies any seal exclusively reserved for female passengers; or(v)sings or plays upon any musical instrument; or(vi)is reasonably suspected to be suffering from any contagious or infectious disease; or(vii)rings without lawful excuse, or otherwise interferes with, any signs of the stage carriage; or(viii)knowingly or intentionally enters a stage carriage which is carrying the maximum number of passengers according to the seating capacity specified in the certificate of registration of the vehicle and any additional number permitted under the terms of the permit to be carried in excess of the seating capacity of the vehicle; or(ix)has dress or clothing which is likely to spill or damage the seats or the dress or clothing of another passenger or which for any other reason is offensive to other passengers, or(x)commits or abets any breach of t he provisions of the Act or rules made thereunder;the driver or the conductor may require such person to alight from the vehicle forthwith and may stop the vehicle or keep it stationery until such person has alighted. Any person failing to comply forthwith such requirement may be forcibly removed by the conductor or the driver or any Police Officer on being requested by the driver or conductor or passenger in that behalf and shall be guilty of an offence.
