Section 119 in The Bihar Motor Vehicles Rules, 1992
119. Conduct of passengers using motor cabs and maxi cabs.
(1)No passenger in a motor cab or maxi-cab shall-(i)wilfully or negligently damage the cab or any of its fittings, or(ii)on termination of the hiring, refuse or omit to pay the legal fare.(2)In the case of a dispute between the driver of a motor cab or maxi-cab and the passenger either party may required the other to proceed to the nearest police station, where the officer-in-charge shall, if the dispute is not settled amicably, record the names and address alongwith the substance of the respective contention of both parties and shall take necessary actions according to law.
