Section 8 in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
8. Duties of conductors of stage carriages.
- The conductor of a stage carriage shall-(i)as far as may be reasonably possible having regard to his duties be responsible for the due observance of the provisions of the Act and the rules framed thereunder;(ii)not smoke while on duty;(iii)behave in a civil and orderly manner to passengers and intending passengers;(iv)be cleanly dressed in the manner in which the licensing authority/Regional Transport Authority may specify;Note - Nothing in this clause shall apply to persons lawfully working as conductor in accordance with Rule 4.(v)maintain the vehicle in a clean and sanitary condition;(vi)not solicit customer save in a civil and quiet manner;(vii)not wilfully deceive or refuse to inform any passenger or intending passenger as to the destination or route of the vehicle or as to the fare for any journey;(viii)anounce the name of each halting place or station as soon as the vehicle comes to a halt;(ix)ensure, before giving a signal to the driver to start the vehicle, that the alighting persons have got down and the intending passengers have entered and so far stood in the vehicle;(x)not interfere with persons getting into or preparing to get into any other vehicle;(xi)not allow any person to be carried in any stage carriage in excess of the seating capacity specified in the certificate of registration of the vehicle and any additional number of passenger permitted under the terms and the permit to be carried standing in the vehicle;(xii)not save for good and sufficient reason, refuse to carry any person tendering the legal fare;Explanation - Where the legal fare is less than one rupee, a demand by such person change in excess of that sum shall be a good and sufficient reason for refusing to carry such person for the purposes of this clause;(xiii)not allow any passenger to be carried in any stage carriage without payment of the legal fare;Provided that this clause shall not apply to such Government servants or class of Government servants on duty as the State Government may, from time to time by notification in the Official Gazette specify in this behalf;(xiv)where goods are carried on a vehicle in addition to passengers, take all reasonable precautions to ensure that passengers are not endangered or unduly inconvenienced by the presence of goods;(xv)not save for good and sufficient reason, require any person who has paid the legal fare to alight from the vehicle before the intended destination is reached;(xvi)not unduly delay upon any journey but shall proceed to his destination as near as may be in accordance with time table pertaining to the vehicle or where there is no such time table, with a reasonable despatch;(xvii)not while he is on duty, permit the vehicle to be used for an illegal or immoral purpose;(xviii)not permit any petrol to be poured in to the fuel tank while the engine is in motion;(xix)in the event of the vehicle being unable to proceed to its destination on account of mechanical breakdown or other cause beyond the control of the driver or conductor arrange to convey the passengers to their destination in some other similar vehicle or, if unable so to arrange within a period of half an hour after the failure of the vehicle, shall on demand by any passenger refund to him a proportionate part of the fare relating to the journey for which the passenger had paid the fare;(xx)not cause or allow anything to be placed in the vehicle in such manner as to obstruct the entry or exit of passengers;(xxi)issue a ticket separately for each passenger immediately on payment of the legal fare or freight by the passenger except where arrangement outside the vehicle for the issue of tickets in advance to the intending passengers on payment of the legal fare have been made;(xxii)at the conclusion of any journey make reasonable search in the vehicle for anything left behind by any passenger and take into his custody so found and at the earliest opportunity make over the same to a responsible person at any office or station of the holder of the permit for the vehicle or to an officer at a police-station and take into his custody and deal with anything so found by any other person as prescribed in Rule 61 of the Orissa Motor Vehicles Rules, 1993;(xxiii)not cause or allow to enter into be placed or carried in the vehicle any person whom he knows or has reason to believe to be suffering from any infectious or contagious disease or, the corpse of any person whom he knows or has reason to believe to have, been suffering from any such disease;(xxiv)notwithstanding anything contained in Clause (xxiii) upon application in writing by a registered medical practitioner allow a person suffering from an infectious or contagious disease to be carried in a stage carriage provided that no other person save a person or persons in attendance on the sick person shall be carried in the vehicle at the same time;(xxv)be responsible, when a person suffering from an infectious or contagious disease or the corpse of any person who has been suffering from such disease has been carried in a stage carriage,, for reporting the fact to a medical officer of health and to the owner of the vehicle and neither the owner nor the driver not the conductor shall cause or allow any person to use the vehicle until the vehicle has been disinfected and other precautions taken in such manner as the said medical officer may specify and a certificate to this effect has been obtained from the said medical officer;(xxvi)whenever he is free from the duty or issuing tickets, sit at a rear of the vehicle and be on the look out for other motor vehicles approaching from behind and effectively signal their approach to the driver;(xxvii)take all reasonable precautions to prevent the luggage, which may be carried on the roof of the vehicle being miscarried or lost on the way or drenched in the rains;(xxviii)not be under the influence of drink or a drug to an extent rendering him incapable of discharging his duties efficiently;(xxix)carry the complaint book as prescribed in these rules and produce the same on demand;(xxx)not at the same time hold more than one conductor's licence issuing under Chapter-Ill of the Act;(xxxi)on the demand by any Police Officer in uniform or any officer of the Motor Vehicles Department not below the tank of Sub-Inspector, Traffic and Junior Inspector Motor Vehicles or any member of the State Transport Authority or Regional Transport Authority within his respective jurisdiction produce his licence for inspection :Provided that if at the time his licence is demanded, he is displaying the badge prescribed under Rule 11 or if he produces the licence within forty eight hours at any police station it shall be sufficient for the compliance of this clause;(xxxii)maintain such records as the permit-holder and the Regional Transport Authority may specify in respect of the trips performed-by the vehicle in his charge in addition to the records prescribed under the act and rules framed thereunder:(xxxiii)cause the vehicle to stop for check by competent authorities and shall carry documents and papers, such as registration certificate, etc. required to be carried in the stage carriage;(xxxiv)not cause or allow to be carried anything or any article poisonous or dangerous to human life in a stage carriage;(xxxv)not harass any passenger.
