(1)every passenger in a stage carriage and contract carriage shall:(i)behave in an orderly manner;(ii)behave in a manner not likely to cause annoyance to any female passenger;(iii)not use abusive language;(iv)not molest any other passenger;(v)not smoke in the vehicle in which a notice is exhibited that smoking is prohibited;(vi)not spit;(vii)neither obstruct the driver and the conductor in the execution that smoking is prohibited;(viii)not refuse to pay the fare;(ix)not refuse to show any ticket on demand by any authorized person, and shall surrender any ticket held by him on completion of the journey for which it was issued;(x)not use or attempt to use any ticket which has been altered or defaced or in the case of a ticket, bearing an indication that it is not transferable, issued to another person;(xi)neither be suffering from any contagious/infectious disease nor be under the influence of a alcohol;(xii)not willfully or negligently damage the vehicle or its fittings;(xiii)in the case of cab neither refuse to pay the legal fare on termination of hiring not refuse to alight on completion of journey for which he has paid the fare;(xiv)leave the vehicle on completion of journey for which he has paid the fare.
