Section 28 in Port of Bombay Passenger Boats Rules, 1962
28. Licensee not to demand pre-payment of fare or refuse to convey persons desirous of hiring, or refuse or delay to proceed with reasonable expedition or demand more than legal fare or anchor or lay off than appointed pier or bunder
- No licensee or other attendant of any boat plying for hire shall demand prepayment of his fare, or refuse to convey any persons desirous of hiring his boat or delay to proceed with reasonable expedition or exact or demand for the hire thereof more than the regulated sum, or anchor at or lay off any other pier or bunder than that for which his license is granted:Provided that the Deputy Conservator, where he so thinks fir, may, on application by the hirer of any such boat, allow the boat to anchor or lay off any pier or bunder other than the one for which the license in respect of such boat has been granted.
