Section 15 in The Bihar Motor Vehicles Rules, 1992
15. General duties, functions and conduct of drivers of transport vehicles.
- The driver of a transport vehicle:-(a)shall not cause or allow any person, animal or thing to be placed or to be in the space reserved for the driver's seat or otherwise, in such a way as to impede him in having a clear vision of the road or proper control of the vehicle;(b)shall not knowingly drive the vehicle when there is not sufficient fuel in the vehicle to enable him to reach the next fuel pump on the route;(c)shall not loiter or unduly delay upon any journey but shall proceed to the destination with all reasonable despatch;(d)shall, at all times, exercise all reasonable care and diligence to maintain the vehicle in a fit and proper condition and shall not knowingly drive the vehicle when the vehicle or any brake, tyre or lamp thereof is in a defective condition likely to render the driving of such vehicle a source of danger to persons and vehicles using such place;(e)shall behave in a civil and orderly manner towards passengers, intending passengers or the hirer of the vehicle;(f)shall take all reasonable precautions to prevent the goods or the luggage, from being spoiled or lost, on the way;(g)shall, as far as may be reasonably possible having regard to his duties, be responsible for due observance of the provisions of the Act and the rules made thereunder.
