Section 19 in The Haryana Motor Vehicles Rules, 1993
19. Duties, functions and conduct of drivers of transport vehicle.
[Section 28(2)(h)]. - Driver of a transport vehicle shall :-(i)be responsible for the due observance of the provisions of the Act and of these rules and conditions of the permit relating to vehicle;(ii)not to smoke in (sic) a vehicle during a journey or when it has passengers on board;(iii)behave in a civil and orderly manner to passengers on board;(iv)be cleanly dressed in such a manner as the State Transport Authority may specify;(v)maintain the vehicle in, clean and sanitary condition;(vi)not interfere with persons mounting or preparing to mount upon any other vehicle;(vii)not allow any person to be carried in any public service vehicle in excess of the seating capacity specified in the certificate of registration of the vehicle and any additional number permitted under the terms of the permit to be carried standing in the vehicle;(viii)not wilfully deceive or refuse to inform any passenger of intending passengers as to the destination or route of the vehicle;(ix)not save for good and sufficient reasons, refuse to carry any person tendering the legal fare;(x)take all reasonable precautions to ensure that passengers are not endangered or unduly inconvenienced by the presence of the goods where goods are carried on the vehicle in addition to passengers;(xi)not save for good and sufficient reasons require any person who has paid legal fare to alight from the vehicle before the conclusion of the journey;(xii)not loiter or unduly delay upon any journey but shall proceed to his destination as near as may be in accordance with the time table pertaining to the vehicle or where there is no such time table with all reasonable dispatch;(xiii)arrange to convey the passengers to their destination on some other similar vehicle in the event of a stage carriage being unable to proceed to its destination on account of mechanical breakdown or other cause beyond his control;(xiv)not in the case of a stage carriage cause or allow anything to be placed in the vehicle in such a manner as to obstruct the entry or exit of passengers;(xv)take due care for the safe carriage of luggage belonging to the passengers;(xvi)take all reasonable precautions to ensure the safety of passengers in or on entering or alighting from the vehicle;(xvii)not, when the vehicle is in motion, distract his attention without reasonable cause or speak to any person unless it is absolutely necessary so to do;(xviii)take all reasonable precaution to ensure that all means provided for indicating the route fares and destination of the vehicle are clearly and correctly displayed in or on the vehicle;(xix)follow the signalling devices provided for starting and stopping the vehicle;(xx)not come on duty under the influence of any intoxicant;(xxi)not allow any passenger or some other person such as vendor, hawker or seller to beg, sell or offer any article for sale in or on the vehicle; and(xxii)embark/disembark passengers at every prescribed stage in accordance with time table of the route mentioned in the permit;(xxiii)not halt the vehicle at any point other than the approved stage;(xxiv)take the vehicle to the Bus Stand;(xxv)shall carry spare wheel and necessary tools.
