Section 172(8) in The West Bengal Motor Vehicles Rules, 1989
(8)Without prejudice to the provisions of sub-rule (4), any passenger who contravenes any of the provisions of sub-rules (1), (2) and (3) shall on being required by the driver, conductor or any other person authorised by the State Government in this behalf alight from the vehicle forthwith and if such passenger fails to comply with such a requirement the driver, conductor or the person authorised may call for a police officer and the police officer may arrest such person without warrant, if when asked by the police officer or give his name and address. such passenger refuses to give his name and address or gives a name or address, which the police officer suspects to be false and such person refuses to accompany the police officer to a police-station, on being required to do so, by the police officer.
