86. Conduct of passengers in stage carriage and contract carriage.
(1)every passenger in a stage carriage and contract carriage shall:(i)behave in an orderly manner;(ii)behave in a manner not likely to cause annoyance to any female passenger;(iii)not use abusive language;(iv)not molest any other passenger;(v)not smoke in the vehicle in which a notice is exhibited that smoking is prohibited;(vi)not spit;(vii)neither obstruct the driver and the conductor in the execution that smoking is prohibited;(viii)not refuse to pay the fare;(ix)not refuse to show any ticket on demand by any authorized person, and shall surrender any ticket held by him on completion of the journey for which it was issued;(x)not use or attempt to use any ticket which has been altered or defaced or in the case of a ticket, bearing an indication that it is not transferable, issued to another person;(xi)neither be suffering from any contagious/infectious disease nor be under the influence of a alcohol;(xii)not willfully or negligently damage the vehicle or its fittings;(xiii)in the case of cab neither refuse to pay the legal fare on termination of hiring not refuse to alight on completion of journey for which he has paid the fare;(xiv)leave the vehicle on completion of journey for which he has paid the fare.(2)Any passenger who is reasonably suspected by the driver or conductor of contravening these rule shall give his name and address to a police officer or to the driver or the conductor or to any passenger on demand and shall also give whatever information is required by any police officer or any official so empowered by the Commissioner.(3)A passenger shall declare, if so demanded by the driver or conductor, the journey he intends to take in the vehicle and to pay the fare for the whole of such journey and to accept any ticket issued therefore.(4)If a passenger violates the provisions of this rule, the driver and the conductor, if any, may require such passenger to alight from the vehicle forthwith and may stop the vehicle and keep it standing until the passenger has alighted. Such passenger shall not be entitled to the refund of any fare which he may have paid and any passenger failing to comply forthwith with such a requirement may be forcibly removed by the conductor or the driver and shall be guilty of an offence. If such passenger cannot be removed from the vehicle, the vehicle shall be taken to the nearest police station and got removed forcibly with the help of the police at the request of the drive or the conductor or any of the passengers travelling in the vehicle.(5)In the case of a dispute between the driver of a cab and the passenger either party may require the other to proceed to the nearest police station, where the officer in charge shall, if the dispute is not settled amicably, proceed according to law.
