Section 120(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Special condition of permit in respect of [metered taxis] [Substituted vide clause 2(11)(a)(i) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003) for the words 'taxis and auto-rickshaw'.]. - In addition to the conditions prescribed under the Act and the Central Motor Vehicles Rules,1989 and these rules, and following shall be treated as special conditions in all contract permits for [metered taxis] [Substituted vide clause 2(11)(a)(i) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003) for the words 'taxis and auto-rickshaw'.] :(a)The driver shall not misbehave or be rude to the hirer or passenger. In the event of any complaint of this nature, the permit will be liable to be cancelled/suspended under section 86 of the Act.(b)The driver will only charge the approved fare at the rate as per meter attached and any complaint of over-charging of the fare shall render the permit to be suspended/cancelled.(c)The driver shall not refuse to carry any passenger, whenever the [metered taxis] [Substituted vide clause 2(11)(a)(ii), ibid (w.e.f. 16.12.2003) for the words 'taxi or auto-rickshaw'.] is empty and in a public place irrespective of whether meter is down or in "for hire" condition. It shall be the burden of the owner or driver to prove that without adequate reasons he did not accept passenger.(d)The driver shall not run the vehicle as a "Shuttle Service" and thus violate the very principle of a Contract Carriage.Explanation. - "Shuttle Service" means plying of a vehicle in violation of principle of Contract Carriage. by carrying more than one individual under more than one contract written or implied, in a single journey by charging special fare from such individual at the same rate or at different rates.
