Section 83 in The Haryana Motor Vehicles Rules, 1993
83. Conduct of passenger in stage carriage.
[Section 95]. - If at any time a passenger in a stage carriage :(i)behaves in a disorderly manner;(ii)behaves in a manner likely to cause annoyance to any female passenger;(iii)uses abusive language;(iv)molests any other passenger;(v)enters the vehicle under the influence of liquor or drugs;(vi)spits;(vii)obstructs the conductor or the driver or any authorised employee of the permit holder in the execution of his duties or interferes without due cause with the driving of the vehicle;(viii)intentionally avoids payment of the fare;(ix)refuses to show tickets on demand by any authorised person;(x)uses or attempts to use any ticket which has been altered or defaced or in the case of ticket bearing an indication that it is not transferable issued to another person;(xi)is reasonably suspected to be suffering from any contagious infectious disease;(xii)commits or abets any offence under the Act or these rules;(xiii)uses or attempts to use a ticket other than the ticket valid for a particular journey;(xiv)carries with him in the vehicle luggage of a description which is likely to obstruct, annoy or cause inconvenience or be offensive to any other passenger;(xv)occupies accommodation for more than one seat or without lawful excuse occupies any seat exclusively reserved for ladies or other categories of passengers;(xvi)refuses to pay a fresh fare for the journey performed by him if he has so altered or defaced his ticket as to tender its contents illegible;(xvii)is found travelling without ticket pertaining to the journey being performed by the vehicle at the time of his being so found;(xviii)refuses to leave the vehicle, if so requested by the conductor or driver at the competition of the journey for which he has paid the fare;(xix)knowingly enters and insists or travelling in a vehicle which is carrying the maximum number of passengers as specified for that vehicle;(xx)hangs on to any exterior part of a vehicle;(xxi)wilfully damages, spoils, removes or interferes with any fittings or equipments on or on the vehicle;(xxii)enters or alights from a vehicle except by the entrance or exit provided for the purpose;(xxiii)attempts to enter a vehicle without first permitting passengers who have completed their journey to alight;(xxiv)enters or leaves a vehicle except in queue and in an orderly manner;(xxv)distributes printed or similar matter of any description or distributes any articles for the purpose of advertisement; or(xxvi)to the annoyance of other passengers uses or operates any noisy instrument or makes or combines with any person to make any excessive noise by singing or otherwise;(xxvii)begs, sells or offers for sale any article in or on the vehicle;(xxviii)Smokes;The driver or the conductor or any authorised person of the service of any officer under the control of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] may require such passenger to alight from the vehicle and may stop the vehicle and keep it standing until the passenger has alighted, or on the request of the driver or conductor may be removed from the vehicle by any police officer or any officer of the State Transport Undertakings.(2)The passenger referred to in sub-rule (1) shall not refuse to give his correct name and address on demand for contravention of these rules and shall not be entitled to the refund of any fare which he may have paid and also be guilty of an offence for which he shall be liable to pay the penalty under Section 177.
