11. Duties, functions and conduct of Transport Vehicle Drivers and Conductors.
- The driver and conductor of a transport vehicle:(i)shall, as far as may be reasonably possible having regard to his duties, be responsible for the due observance of the provisions of the Act and of these rules and of the conditions of the permit relating to the vehicle;(ii)shall not smoke in or on a vehicle during a journey or when it has passengers on board and shall not be, while on duty, under the influence of drink or drug;(iii)shall behave in a civil and orderly manner to passengers and intending passengers;(iv)shall be cleanly dressed in such a manner as State Transport Authority any specify;(v)shall maintain the vehicle in a clean and sanitary condition;(vi)shall not interfere with persons mounting or preparing to mount upon any other vehicle.(vii)shall not allow any person to be carried in any public service vehicle in excess of the seating capacity specified in the certificate of registration of the vehicle and any additional number permitted under the terms of the permit to be carried standing in the vehicle;(viii)shall not willfully deceive or refuse to inform any passenger or intending passenger as to the destination or route of the vehicle or as to the fare for any journey;(ix)shall not, save for good and sufficient reason, refuse to carry any person, (expect those suffering from contagious diseases as given in Rule 5.19) tending the legal fare;(x)shall, where goods are carried on the vehicle in addition to the passengers, take all reasonable precautions to endure that passengers are not endangered or unduly inconvenienced by the presence of the goods.(xi)shall not, save for good and sufficient reasons, require any person who has the legal fare to alight from the vehicle before the conclusion of the journey ;(xii)shall not loiter or unduly delay upon any journey but shall proceed to his destination as near as may be in accordance with the time table pertaining to the vehicle or where there is no such time table, with all reason-dispatch;(xiii)shall, in the event of stage carriage being unable to proceed to its destination on account of mechanical breakdown or other cause beyond the control of the driver or the conductor, arrange to convey the passengers to their destination in some other similar vehicle, or, if unable to do so within a period of half an hour after the failure of the vehicle shall on demand refund to each passenger a proper proportion of the fare relating to the completion of the journey for which the passenger has paid the fare;(xiv)shall not, in the case of stage carriage cause or allow any thing to be placed in the vehicle in such a manner as to obstruct the entry or exit of passengers;(xv)shall station himself at the parking places provided within the premises of the aerodrome or railway station and shall not approach any person for the purpose of getting his vehicle hired;(xvi)shall not act as a guide to any person or tout to any shopkeeper;(xvii)shall carry Government servant in connection with enforcement of the provisions of the Act and these rules as specified by the State Transport Authority without charging any fare;(xviii)shall, in the event of a motor cab fitted with a taxi meter, not set in motion before it is hired and shall stop it immediately when the hirer has noted the reading and hiring charge are paid;Note. - A cab shall be considered to be hired form the time it has been engaged or if called from a distance from the time of such call.(xix)shall, in the event of a motor cab fitted with a taxi meter which is hired by any person being unable to proceed owing to any defect in the mechanism of the tyres of the cab, at once lower the flag to "stopped" or "Break down" and shall not restart his meter until such time the defect is remedied;(xx)shall not cover or obscure the face of a taxi meter under any circumstances, or at any time and shall not without reasonable excuse, refuse to let the cab for hire when the flag is in a vertical position;(xxi)shall, on demand by any police officer in uniform or any officer of the Transport Department in uniform, or any member of the State Transport Authority, produce his licence or badge for inspection;(xxii)shall not allow any body to sit at the bonnet of the vehicle;(xxiii)shall not allow anybody to sit along with him at the driver's seat.
