Section 18 in The Chhattisgarh Motor Vehicles Rules, 1994
18. Special duties and Functions of Drivers of Motor Cabs.
(1)The drivers of the first two motor cabs on any stand shall always stay near their motor cabs which shall be ready for immediate hiring by any person.(2)All drivers shall move their motor cabs up as vacancies occur on the stand.(3)Every motor cab shall be kept with front wheels straight at a distance of not less than 30 cm., from the motor cab immediately in front of it and where stand is by the side of kerb parallel to and not more than 30 cm. from the kerb.(4)No driver shall allow his motor cab to remain on the stand if it is disabled unless the disablement is of a temporary nature which can he immediately remedied and is so remedied.(5)No driver shall allow his motor-cab when it is not engaged to remain at any place other than a stand nor shall loiter in any public place for the purpose of its being hired.(6)No driver whose motor cab has been engaged for some future time shall keep his motor cab on a stand unless he is willing to accept any intermediate engagement that may be offered.(7)A driver of a motor cab shall in the absence of reasonable cause to the contrary proceed to the destination named by the hirer by the shortest and quickest route.(8)No driver of a motor cab shall make use of his motor cab in connection with or for the furtherance of prostitution.(9)No driver of a motor cab shall carry a cleaner or other attendant in the motor cab.(10)No driver of a motor cab shall demand or extract any fare in excess of that to which he is legally entitled.(11)No driver of a motor cab shall terminate the hiring thereof before he has been discharged by the hirer.(12)No driver of a motor cab shall shout in order to attract a passenger.(13)The driver of every motor-cab fitted with a taxi-meter shall not set it in motion before it is hired and shall stop it immediately the motor-cab arrives at the destination.Note. - A motor cab shall be considered to be hired from the time it has been engaged or if called from a distance from the time of such call.(14)If the driver of any motor cab fitted with a taxi-meter which is hired by any person is unable to proceed owing to any defect in the mechanism of the motor-cab, he shall at once lower the flag to 'stopped' position and shall not re-start his meter until such time as the defect is remedied.(15)No driver shall cover or obscure the face of taxi-meter under any circumstances or at any lime.(16)No driver shall without reasonable excuse refuse to let the motor-cab for hire when the flag is in a vertical position.(17)The driver of a motor-cab shall whenever the vehicle approaches an unguarded level crossing, cause it to be stopped and after ensuring that no train or trolley is approaching in either direction, proceed to cross it.
