Section 26 in The Gujarat Public Conveyances Act, 1920
26. Offences by drivers of public conveyances.
(1)Whoever shall act as driver of a public conveyance without a driver's licence granted by the Commissioner of Police in this behalf and for the time being in force or [without a badge, if he has received a badge from the Commissioner of Police, or, when acting as such driver, shall fail to wear a badge] [These words were substituted for the words 'without a badge granted to him by the Commissioner of Police or when acting as such driver, shall fail to wear such badge' by Bombay 7 of 1928, Section 8 (a).] so received on a conspicuous part of his dress; and(2)Whoever, being the driver of public conveyance, shall-(a)permit any other person to use his licence or badge;(b)permits more passengers to be carried in a public conveyance than it is licensed to carry;(c)conceal or permit to be concealed from public view the inscription made on a public conveyance in accordance with this Act, or prevent or attempt to prevent any person taking note of such inscription;(d)permit any person to be carried, without the express consent of the hire, in a public conveyance the whole of which has been hired by any person;(e)fail to produce, on demand by a Police Officer, the licence, [if any] [The words 'if any' were inserted, by Bombay 7 of 1928, Section 8 (b).], granted to him under [Section 8 or Section 11] [The words and figures 'Section 8 or Section 11' were substituted for the word and figures 'Section 11', by Bombay 7 of 1928, Section 8 (b).] or a list of the legal rates of fares as required by this Act;(f)fail to produce, on demand by a hirer of, or passenger travelling in, a public conveyance a list of the legal rates of fares for such conveyance as required by this Act;(g)refuse or neglect to give way, if he conveniently can, to any private conveyance, or obstruct or hinder the driver of any other public conveyance in taking up or setting down any person into or from such other public conveyance;(h)be intoxicated at any time while pursuing his occupation as driver;(i)make use of insulting or abusive language or gesture;(j)refuse to obey the reasonable orders of any person hiring a public conveyance of which he is in charge;(k)when acting as driver, permit the inside of a public conveyance of which he is in charge to be dirty; or(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)stand to ply for hire at any 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, shall be punishable with fine which may extend to fifty rupees.
