Section 91(2) in The M.P. Motor Vehicles Rules, 1994
(2)No passenger, or person using or intending to use a stage carriage shall-(i)refuse to pay the legal fare; or(ii)refuse to show any ticket on demand by any authorised person; or(iii)behave in a disorderly manner; or(iv)behave in a manner likely to cause alarm or annoyance to any female passenger; or(v)use abusive language; or(vi)molest any other passenger; or(vii)smoke, spit, or eject betel juice in the vehicle; or(viii)enter or leave or attempt to enter or leave any stage carriage while it is in motion and except at a bus stop; or(ix)enter or attempt to enter or alight or attempt to alight from a stage carriage except by the entrance or exit provided for the purpose; or(x)interfere with the driving of the vehicle; or(xi)use or attempt to use a ticket other than the ticket valid for a particular journey or use or attempt to use a ticket which has already been used by another passenger or on another journey; or(xii)wilfully damage or spoil or remove any fittings in or on the stage carriage or interfere with any light or any part of the stage carriage or its equipment; or(xiii)hang on to any exterior part of stage carriage; or(xiv)travel beyond the destination tor which the fare has been paid except by paying to the conductor the legal fare for the additional journey sufficiently in advance; or(xv)on demand being made by the driver or conductor or an officer of the Police or Transport Department when reasonably suspected of contravening any of the provisions of this rule, refuse to give his correct name and address to such driver or conductor or officer of the Police or Transport Department; or(xvi)on a request being made by the conductor, refuse to declare to him the journey he intends to take or has taken in the stage carriage, or before leaving the stage carriage, attempt to ignore the conductor in making the payment of the legal lure for the whole journey; or(xvi)lean out or project any part of his body outside the vehicle while the vehicle is in motion.
