Section 92 in The Chhattisgarh Motor Vehicles Rules, 1994
92. Conduct of passengers in motor cabs.
(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.(2)In the case of dispute is referred shall, if the dispute is not settled amicably, record the names and addresses alongwith the substance of the respective contentions of both parties and shall take such further action as may be necessary.
