Section 173(1) in The West Bengal Motor Vehicles Rules, 1989
(1)If at anytime, a passenger or a person using or intending to use a Stage Carriage and Contract Carriage(i)obstructs any authorised employee of the permit holder in the execution of his duties or has bulky luggage of a form or description which creates annoyance or inconvenience to another passenger or is likely do so, or(ii)carries any animal, bird, flesh or fish other than food in its original packings, any instrument, implement, substance or any other article which is offensive and is likely to cause annoyance or inconvenience to any other passenger, or(iii)without lawful excuse occupies any seat exclusively reserved for female passengers, or(iv)sings or plays upon any musical instruments or operates a transistor radio, or(v)rings the signal without lawful excuse, or otherwise interferes with the signal of the Stage Carriage, or(vi)is reasonably suspected to suffer from any contagious or infectious disease, or(vii)knowingly or intentionally enters such a carriage which is carrying the maximum number of passengers according to the seating capacity specified in the certificate of registration of the vehicle and any additional number permitted under terms of the permit to be carried in excess of the seating capacity in the vehicle, Or(viii)has dress or clothing which is likely to soil or damage the seats or the dress, clothing of another passenger, or for any other reason, such dress or clothing is offensive to other passengers, or(ix)commits or abets any breach of the provisions of the Act or the rules made thereunder,the driver or the conductor may require such person or passenger to alight from the vehicle forthwith and may stop the vehicle or keep it stationary until such person has alighted. Such person or passenger shall not be entitled to a refund of any fare which he may have paid any person or passenger failing to comply forthwith, be removed by the conductor or the driver, or by any police officer on being requested by the driver or the conductor or any passenger in that behalf, and shall also be guilty of an offence punishable under Chapter XIII of the Act.
