Section 174 in The West Bengal Motor Vehicles Rules, 1989
174. Additional provisions relating to conduct of passengers and other persons in buses operating within the limits of a Municipal Corporation or Municipality in the State of West Bengal.
(1)In this rule. unless there is anything repugnant in the subject or context, -(a)"bus" means a Stage Carriage for the conveyance of passengers within the limit of a Municipal Corporation or a Municipality;(b)"ticket" includes an identify card issued by the undertaking;(c)"undertaking" means any Transport Undertaking duly authorised to ply buses within the limits of a Municipal Corporation or a Municipality.(2)No person or passenger shall enter or leave or attempt to enter or leave any bus whilst it is in motion.(3)No person or passenger shall enter into or alight from a bus except through the entrance or exit, as the case may be, provided for the purpose.(4)No person or passenger shall enter a bus without first permitting all passengers leaving the bus to alight.(5)No passenger or person shall board the driver's platform or talk or interfere with or otherwise district the attention of the driver of a bus while he is on duty.(6)No passenger shall place his foot upon any seat of a bus.(7)A ticket shall be valid only for the journey during which, and by the bus in which, it has been issued.(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.(9)The provisions of this rule shall apply in respect of buses, operating within the limits of a Municipal Corporation or a Municipality, in addition to those contained in rule 173 of these rules.(10)A copy of rule 173 and of this rule in English and such other language as the Regional Transport Authority may direct, shall be exhibited in a prominent place in every bus.
