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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(xix) in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994

(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;