Section 174(8) in The West Bengal Motor Vehicles Rules, 1989
(8)If anytime a passenger in a bus occupies more than one seat or reserves or attempts to reserve another seat either for self or for another passenger, the driver or the conductor, if any as the case may be, shall request such passenger to desist from doing so and, on the passenger not complying with, may require him to alight from the bus forthwith and may stop the bus and keep it standing until the passenger has alighted. Such passenger shall not be entitled to any refund of fare which he may have paid and, any person failing to comply forthwith with such a requirement, may be forcibly removed by the driver or the conductor on the request of the driver or the conductor or any passenger, or by any police officer and shall also be guilty of an offence punishable under Chapter XIII of the Act.
