Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(1)(xi) in The Chhattisgarh Motor Vehicles Rules, 1994

(xi)shall, in the event of vehicle being unable to proceed to its destination on account of mechanical breakdown or other cause, beyond his control, arrange to convey the passengers to their destination in some other similar vehicle or if unable so to ; arrange within a period of an hour after the failure of the j vehicle, shall on demand refund to each passenger a proper proportion of the fare relating to the non-completion of the journey for which the passenger has paid the fare or if unable to refund shall issue a certificate in Form C.G.M.V.R.-9 (DCR);