Section 79 in The Orissa Motor Vehicles Rules, 1993
79. Conduct of passengers in stage carriage.
(1)Save in the case of pass-holders, every passengers shall demand and keep in his/her possession a ticket for the fare paid.(2)A passenger in a stage carriage shall not-(i)behave in a disorderly manner; or(ii)behave in a manner likely to cause annoyance to any female passenger; or(iii)use abusive language; or(iv)molest any other passenger; or(v)spit inside the carriage; or(vi)obstruct the conductor or the driver in the execution of his duties; or(vii)interfere with the working of the vehicle; or(viii)refuse to alight from the vehicle on being asked to do so by the conductor or any other authorised person if, he is reasonably suspected to be suffering from any contagious or infectious disease; or(ix)commit or abet any offence under the Act; or(x)try to alight from the vehicle without paying the legal fare; or(xi)[ smoke inside the vehicle while boarding.] [Substituted vide Orissa Gazette Extraordinary No. 989 dated 5.7.2000, Notification SRO No. 444/ 2000 dated 30.6.2000.](3)A passengers shall when requested by the driver, conductor or any authorised person-(i)produce during the journey the ticket issued to him/her;(ii)leave the vehicle on the completion of the journey for which he/ she has paid the fare; and(iii)surrender on completion of the journey the ticket issued to him/ her.(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.
