Section 32 in The Punjab Motor Vehicles Rules, 1989
32. Duties, functions and conduct of a conductor
. [Section 38(2)(c) and (h)] - The conductor of a stage carriage shall, -(i)charge fares specified for the journeys or stages of the journeys and shall issue tickets to all the passengers and shall ensure that no one travels without a valid ticket;(ii)not smoke in or on a vehicle during a journey or when it has passengers on board;(iii)behave in a civil and orderly manner to passengers and intending passengers;(iv)be cleanly dressed in such manner as the State Transport Authority may specify;(v)maintain the vehicle in a clean and sanitary condition;(vi)not interfere with persons mounting or preparing to mount upon any other vehicle;(vii)not allow any person to be carried in 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)not wilfully deceive or refuse to inform any passenger or intending passengers as to the destination or route of the vehicle or as to the fate for any journey;(ix)not, save for good and sufficient reason, refuse to carry any person tendering the legal fare;(x)take all reasonable precaution to ensure that passengers are not endangered or unduly inconvenienced by the presence of the goods where goods are carried on the vehicle in addition to the passengers;(xi)not, save for good and sufficient reasons, require any person who has paid the legal fare to alight from the vehicle before the conclusion of the journey;(xii)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 reasonable despatch;(xiii)in the event of a stage carriage being unable to proceed to its destination on account of mechanical breakdown or other cause beyond his control or the driver, arrange to convey the passengers to their destination in some other similar vehicle, or if unable to arrange within a period of one 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 had paid the fare;(xiv)not in the case of a stage carriage cause or allow anything to be placed in the vehicle in such a manner as to obstruct the entry or exit of passengers;(xv)Pay the fee fixed under sub-rule (1) (d) 4 of rule 200, when using a stand and comply with relevant condition subject to which the place is authorised as a stand;(xvi)take due care for the safe carriage of luggage belonging to the passengers;(xvii)take all reasonable precautions to ensure the safety of passengers in or on or entering or alighting from the vehicle;(xviii)not, when the vehicle is in motion, distract his attention without reasonable cause or speak to any person unless it is absolutely necessary so to do;(xix)take all reasonable precautions to ensure that all means provided for indicating the route fares and destination of the vehicle are clearly and correctly displayed in or on the vehicle;(xx)follow the signalling devices provided for starting and stopping the vehicle and in no circumstances must the vehicle be started by shouting to the driver stamping the feet, tapping on the partition or by other unauthorised methods of signalling;(xxi)not argue with passengers and must give his name and badge number when asked to do so;(xxii)not come on duty under the influence of any intoxicant;(xxiii)assist the passengers loading and unloading their luggage on way side halts; and(xxiv)not allow any passenger or some other person such as vendor, hawker or seller to beg, sell or offer any article for sale in or on the vehicle;
