Section 118(1) in The Bihar Motor Vehicles Rules, 1992
(1)If at any time a passenger or person using or intending to use a stage carriage-(i)obstructs any authorised employee of the permit holder in the execution of his duties, or(ii)has bulky luggage which obstructs, annoys, inconveniences another passenger or is likely to do so, or(iii)carries any animal bird, flesh or fish (other than tinned food in its original packing), any instrument, implement, substance or any other article which annoys or inconveniences or is offensive any other passenger likely to do, or be, so, or(iv)without lawful excuse occupies any seat exclusively reserved for female passengers, or(v)sings or plays upon any musical instrument, or(vi)rings without lawful excuse, or otherwise, interferes with any signal of the stage carriage, or(vii)is reasonably suspected to be suffering from any contagious or infectious disease, or(viii)knowingly or intentionally enters a stage carriage which is carrying the maximum number of passengers according to the seating capacity specified in the certificate of registration of the vehicle and any additional number of standees permitted under the terms of the permit, or(ix)has a dress or clothing, which is likely to soil or damage the seats or the dress or clothing of another passenger or which for any other reason is offensive to other passengers, or(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.
