Section 13 in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958
13. Accounts.
(1)Where a stage carriage is used otherwise than as a contract carriage -(i)a serially numbered pre-printed ticket of appropriate denomination shall be issued to every passenger;(ii)a Way-Bill in Form VII or in such other form as may be approved by Government shall be prepared at the end of each shift of duty by the conductor from whom it shall be obtained by the operator.(2)Where a stage carriage, is used as a contract carriage, tickets from serially numbered books containing a hundred serially numbered duplicate forms each stamped with the seal of the Tax Officer, shall be issued in Form VIII in respect of each of the trips. One copy of Form VIII duly completed shall be issued to the hirer, and a carbon copy thereof retained in the book.(3)The Way-Bills mentioned in sub-rule (1) and the books mentioned in sub-rule (2) shall be available for inspection with the operator for a period of 18 months from the date on which the fare was collected.
