Section 26(2)(l) in The Maharashtra Public Conveyance Act, 1920

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State of Maharashtra - Subsection

Section 26(2)(l) in The Maharashtra Public Conveyance Act, 1920

(l)when in charge of a public conveyance other than a cart used for conveyance of goods,-

(i)demand prepayment of his fare, or

(ii)refuse without reasonable cause to carry any person desiring to hire the conveyance, or

(iii)refuse or delay to proceed with reasonable expedition, or

(iv)demand for the hire of the conveyance more than the legal fare, or

(v)any stand to ply for hire at nay place other than a stand or place appointed under this Act or loiter for the purpose of being hired in or upon any public street, road or place,

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State of Maharashtra - Subsection

Section 26(2)(l) in The Maharashtra Public Conveyance Act, 1920