Section 172(1) in The West Bengal Motor Vehicles Rules, 1989
(1)No passenger, in addition to the provisions contained in rules 173, 174, 176 and 177 in a Stage Carriage and Contract Carriage-(i)behave in a disorderly manner, or(ii)behave in a manner likely to cause annoyance to any female passenger, or(iii)use abusive language, or(iv)spit or eject betel-nut juice inside the carriage, or(v)obstruct the conductor or the driver in the execution of his duties, or(vi)interfere without due cause with the driving of the vehicle, or(vii)refuse to alight from the vehicle on being asked to do so obey the driver, conductor or any other person authorised by the State Government in this behalf if he is reasonably suspected to be suffering from any contagious or infectious disease, or(viii)commit or abet any offence under the Act.
