Section 32(1) in The M.P. Motor Vehicles Rules, 1994
(1)The conductor of stage carriage-(i)shall as far as may be reasonably possible having regard to his duties be responsible for the due observance of the provisions of the Act and these rules;(ii)shall not smoke while on duty in the vehicle;(iii)shall behave in a civil and orderly manner with passengers and intending passengers;(iv)shall be cleanly dressed in the uniform as specified in Rule 36;(v)shall, while on duty display the name plate as specified in Rule 37;(vi)shall maintain the vehicle in clean and sanitary conditions;(vii)shall not interfere with any person boarding or preparing to board any other vehicle;(viii)shall not allow any person to be carried in the stage carriage in excess of the seating capacity specified in the certificate of registration of the vehicle and any additional number of passengers permitted under the condition of permit to be carried standing in the vehicle;(ix)shall not, save for good and sufficient reasons refuse to carry any passenger tendering the legal fare;(x)shall not allow any passenger to be carried in the stage carriage without payment of legal fare;(xi)shall where the goods are carried on a vehicle in addition to passengers, take all reasonable precautions to ensure that the passengers are not endangered or unduly inconvenienced by the presence of goods;(xii)shall not, save for good and sufficient reasons require any passenger, who has paid! legal fare to alight from the vehicle before the conclusion of the journey;(xiii)shall not loiter or unduly delay upon any journey but shall proceed to his destination as near as may be in accordance with the time table pertaining to the vehicle or where there is no such time table with all reasonable despatch;(xiv)shall, in the event of the vehicle being unable to proceed to its destination on account of mechanical breakdown or other cause beyond the control of the driver or conductor arrange to convey the passenger to their destination in some other similar vehicle or, if unable so to arrange within a period of an hour after the failure of the vehicle shall on demand refund to each passenger a proper proportion of the fare relating to the non-completion of the journey for which the passenger had paid the fare or if unable to refund shall issue a certificate in Form M.P.M.V.R.-17 (Con. Cert. R.);(xv)shall not cause or allow anything to be placed in the vehicle in such a manner as to obstruct the entry or exit to passengers;(xvi)shall issue a ticket immediately on payment of the legal fare or freight by the passenger except where arrangement outside the vehicle for the issue of tickets in advance to the intending passengers on payment of the legal fare has been made;(xvii)shall, at the conclusion of any journey take reasonable search in vehicle for anything left by any passenger and shall take into his custody anything so found by him or by any other person in such vehicle and as soon as may be make over the same to a responsible employee of the holder of the permit of the vehicle or to the officer-in-charge of the nearest police station;(xviii)shall not cause or allow to enter into or to be placed or carried in the vehicle any person whom he knows or has reason to believe to be suffering from any infectious or contagious disease, or the corpse of any person;(xix)shall notwithstanding, anything contained in clause (xviii), on application in writing by a registered medical practitioner allow a person suffering from an infectious or contagious disease to be carried in a stage carriage provided that no other person save a person or persons in attendance on the sick persons shall be carried in the vehicle at the same time;(xx)shall be responsible, when a person suffering from an infectious or contagious disease, or the corpse of any person has been carried in a stage carriage, for reporting the fact to a medical officer in charge of nearest municipality, Local Board or Government dispensary and to the owner of the vehicle and shall not cause or allow any person to use the vehicle until the driver and conductor and the vehicle have been disinfected in such manner as the said medical officer may specify and a certificate to this effect has been obtained from the said medical officer;(xxi)shall be on the lookout for other motor vehicle approaching from behind and effectively signal its approach to the driver;(xxii)shall assist the passenger in the loading and unloading of luggage and shall take all reasonable precautions to prevent luggage being miscarried or lost on the way;(xxiii)shall not while on duty be under the influence of intoxicating drink or drug;(xxiv)shall, on demand by any passenger, produce the complaint book for recording such remarks as the passenger may desire to make therein;(xxv)shall, whenever the stage carriage approaches unguarded level crossing cause it to be stopped and after alighting therefrom and ensuring that no train or trolley is approaching from either direction, cause the vehicle to follow him till the other side of the level crossing is reached;(xxvi)shall on demand by any officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector or any Police Officer in uniform not below the rank of a Sub-Inspector produce all such vouchers and ticket books for his inspection;(xxvii)shall not, while he is on duty permit the vehicle to be used for illegal or immoral purposes;(xxviii)shall not permit any fuel to be poured into the fuel tank while the engine is in motion;(xxix)in case of an accident of the bus, shall make all reasonable efforts to help the injured person and to inform the nearest Police Station, immediately;(xxx)shall help the infants, disabled, pregnant ladies, old aged passengers and ladies with child in arm to board and alight the bus;(xxxi)when the driver is taking the bus in reverse shall get down from the bus and be on the look out for other motor vehicle or any other obstacle in the back of the vehicle and effectively give signal to the driver;(xxxii)shall not allow any explosive or dangerous or inflammable substances to be carried in the bus.
