Section 19 in The Chhattisgarh Motor Vehicles Rules, 1994
19. Duties, Functions and Conduct of Drivers of Goods Carriage.
- The driver of a goods carriage-(i)shall not cause or allow any person, animal or thing to be placed or to be in the space reserved for the driver's seat as provided under Chapter VII of these rules or Act or otherwise in such a way as to impede him in having a clear vision of the road or proper control of the vehicle;(ii)shall at all times exercise all reasonable care and diligence to maintain his vehicle in a fit and proper condition and shall not knowingly drive the vehicle when its brake, tyre or lamp thereof is in a defective condition likely to endanger any occupant or other person or when there is not sufficient fuel in the tank of the vehicle to enable him to reach the next fuel filling station on the route;(iii)shall not demand or extract any freight in excess of that to which he is legally entitled;(iv)shall behave in a civil and orderly manner with hirers or their nominees and intending hirers or their nominees;(v)shall not loiter or unduly delay upon any journey but shall proceed to his destination with a reasonable despatch;(vi)shall take all reasonable precautions to prevent the goods being spoiled or lost on the way;(vii)shall, whenever the vehicle approaches an unguarded level crossing, cause it to be stopped and after ensuring that no train or trolley is approaching in either direction, proceed to cross it;(viii)shall not cause any act which is likely to cause nuisance or danger to the public as mentioned in Rule 21 of the Central Rules.
