Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 92] [Entire Act] State of Chattisgarh - Subsection Section 92(1) in The Chhattisgarh Motor Vehicles Rules, 1994 (1)No passenger in a 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.
