(6)Regulation of motor cab-ranks. - (i) At every cab-rank appointed under section 117 of the Act:(a)the drivers shall station their motor cab in the rank in order in which they arrive, the motor cab which has been waiting longest being stationed in the front position, and, the motor cabs being moved up as vacancies occur;(b)the drivers of the first two motor cabs shall stay by their vehicles, ready to be hired by any person;(c)no motor cab engaged for some future time shall be kept in the rank unless the driver is willing to accept any intermediate hiring that may be offered, and(d)no disabled motor cab shall be kept in the rank unless the disablement can be and is intended to be remedied forthwith.(ii)The District magistrate may in the case of any cab-rank relax and or all the directions given in the sub-clauses of the preceding clause (i).(iii)Nothing in clause (i) of this sub-rule shall render it obligatory on a person wishing to hire a motor cab from a cab-rank to take the first cab or restrict his freedom to chose whichever vehicle he prefers.
