(4)If a passenger violates the provisions of this rule, the driver and the conductor, if any, may require such passenger to alight from the vehicle forthwith and may stop the vehicle and keep it standing until the passenger has alighted. Such passenger shall not be entitled to the refund of any fare which he may have paid and any passenger failing to comply forthwith with such a requirement may be forcibly removed by the conductor or the driver and shall be guilty of an offence. If such passenger cannot be removed from the vehicle, the vehicle shall be taken to the nearest police station and got removed forcibly with the help of the police at the request of the drive or the conductor or any of the passengers travelling in the vehicle.
