Section 79(4) in The Orissa Motor Vehicles Rules, 1993
(4)Any passengers who contravenes or abets the contravention of any of the provisions of Sub-rules (1), (2) and (3), shall, besides being guilty of an offence on being required by the driver, conductor or any Police Officer of and above the rank of Sub-Inspector or officer of the Motor Vehicles Department of and above the rank of Traffic Sub-Inspector and Junior Inspector of Motor Vehicles on their request alight from the vehicle forthwith and if such passenger fails to comply with such requirement the driver, conductor or such Police Officer or officer of the Motor Vehicles Department may remove him/her from the vehicle. Such passenger shall not be entitled to the refund of any fare which he/she might have paid, the driver or the conductor may stop the vehicle and keep it standing until the passenger alights from the vehicle.
