Section 176 in The West Bengal Motor Vehicles Rules, 1989
176. Conduct of passengers in motor cabs.
(1)No passenger in motor cab shall -(i)wilfully or negligently damage the cab or any of its fittings, or(ii)on termination of the hiring, refuse or omit to pay the legal fare.(2)In the case of a dispute between the driver of a motor cab and the passenger, either party may require the other to proceed to the nearest police-station where the Officer-in-charge shall if the dispute is not settled amicably, record the names and addresses of both parties along with the substance of the respective contentions and shall proceed in accordance with the provisions of Chapter XIII of the Act.
