Section 16 in The Bihar Motor Vehicles Rules, 1992
16. Additional duties, functions and conduct of drivers of public service vehicles.
- The driver of a public service vehicle:-(a)shall not smoke while on duty,(b)shall be cleanly dressed and in the manner specified by the State Government. Provided that when drivers of such vehicles are or are likely to be called upon to perform duties in an emergency or to receive training, the State Government may, by general or special order, exempt such drivers from the operation of this clause for such period as may be specified in the order.(c)shall maintain the vehicle in a clean and sanitary condition during its use in a public place.(d)shall, in the event of the vehicle being unable to proceed to its destination on account of mechanical break down or other cause beyond his control, arrange to convey the passengers to their destination in some other similar vehicle, or, if unable to arrange within a period of an hour after the failure to proceed to the destination, shall on demand, arrange to refund to passengers a proper portion of the fare relating to the completion of the journey for which the passengers had paid the fare.(e)shall see that no passenger smokes in the vehicle when the same is being filled up with fuel.(f)shall, at the conclusion of every journey, make reasonable search in the vehicle for anything left by any passenger and shall take into his custody anything as found and shall, as soon as may be convenient, handover the same to the officer-in-charge of the nearest police station or the permit holder.(g)shall, subject to any rules or regulations in force prohibiting the taking up or setting down of passengers at or except at certain specified places, bring the vehicle to rest for a sufficient period of time in a safe and convenient position upon the demand or signal of the conductor or of any passenger.
