Section 118(1)(x) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Bihar - Subsection

Section 118(1)(x) in The Bihar Motor Vehicles Rules, 1992

(x)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 to alight from the vehicle forthwith and may stop the vehicle or keep it stationary until such person has alighted. Such person shall not be entitled to a refund of any fare which he may have paid; and any person failing to comply forthwith with such a requirement may be forcibly removed by the conductor or the driver or any police officer on being requested by the driver or conductor or any passenger in that behalf, and shall also be guilty of an offence.

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State of Bihar - Subsection

Section 118(1)(x) in The Bihar Motor Vehicles Rules, 1992