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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1)(xiv) in The M.P. Motor Vehicles Rules, 1994

(xiv)shall, 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 passenger to their destination in some other similar vehicle or, if unable so to arrange within a period of an hour after the failure of the vehicle shall on demand refund to each passenger a proper proportion of the fare relating to the non-completion of the journey for which the passenger had paid the fare or if unable to refund shall issue a certificate in Form M.P.M.V.R.-17 (Con. Cert. R.);