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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of West Bengal - Subsection

Section 173(2) in The West Bengal Motor Vehicles Rules, 1989

(2)No passenger, or person using of intending to use such a carriage shall -
(i)refuse to pay the legal fare, or
(ii)refuse to show any ticket on demand by the authorised person, or
(iii)refuse to pay a fresh fare when he has altered or defaced his ticket so as to render the number or any portion thereof illegible, or
(iv)behave in a disorderly manner, or
(v)behave in a manner likely to cause alarm or annoyance to any female passenger, or
(vi)use abusive language, or
(vii)interfere with the driving of the vehicle, or
(viii)smoke in any vehicle on which a notice prohibiting smoking is exhibited, or
(ix)enter or leave or attempt to enter or leave any such carriage while it is in motion, or
(x)enter or attempt to enter into or alight from or attempt to alight from a stage carriage except through the entrance or exit provided for the purpose, or
(xi)continue to remain in the vehicle when it is being filled with fuel, or
(xii)interfere with the driving of the vehicle, or
(xiii)use or attempt to use a ticket other than the ticket valid for a particular journey or use or attempt to use a ticket which has already been used by another passenger or for another journey, or
(xiv)wilfully damage or soil or remove any fittings in or on such carriage or interfere with any light or any part of such carriage or its equipment, or
(xv)board such a carriage unless he is an employee of the permit holder or a bona fide passenger or an intending passenger, or hang on to any exterior part of such carriage, or
(xvi)refuse on demand being made by the driver or conductor or a police officer, when reasonably suspected of contravening any of the provisions of this rule, to give his correct name and address to such driver or conductor, or police officer, or
(xvii)refuse on a request being made by the conductor to declare to him journey he intends to take or has taken in such carriage, or before leaving such carriage, omit to pay to the conductor the legal fare for the whole journey, as specified in the table of fares exhibited in such carriage.