Section 172 in The West Bengal Motor Vehicles Rules, 1989
172. Conduct of passengers in Stage Carriage and Contract Carriage.
(1)No passenger, in addition to the provisions contained in rules 173, 174, 176 and 177 in a Stage Carriage and Contract Carriage-(i)behave in a disorderly manner, or(ii)behave in a manner likely to cause annoyance to any female passenger, or(iii)use abusive language, or(iv)spit or eject betel-nut juice inside the carriage, or(v)obstruct the conductor or the driver in the execution of his duties, or(vi)interfere without due cause with the driving of the vehicle, or(vii)refuse to alight from the vehicle on being asked to do so obey the driver, conductor or any other person authorised by the State Government in this behalf if he is reasonably suspected to be suffering from any contagious or infectious disease, or(viii)commit or abet any offence under the Act.(2)A passenger shall -(i)declare the journey he intends to take or has already taken in the vehicle and pay the fare for the whole of such journey and accept any ticket provided therefor. and(ii)leave the vehicle on the completion of the journey the fare for which he has paid.(3)A passenger shall -(i)produce during the journey any ticket issued to him;(ii)surrender the ticket on the completion of the journey for which it is issued to him;(iii)not take any seat at the back of the driver in the driver's cabin nor distract the driver's attention in any way when the driver is driving the vehicle.(4)A passenger who contravenes any of these provisions shall be guilty of an offence punishable under Chapter XIII of the Act,(5)A passenger or the driver or the conductor or helper in a Stage Carriage or a Special Stage Carriage including a minibus or in a Contract Carriage bus excluding a motor cab or a tourist taxi or a tourist vehicle or an auto-rickshaw shall not smoke inside the motor vehicle, whether the motor vehicle is at rest or in motion in a public place.(6)A passenger or the driver or the conductor or helper shall not drink alcohol or consume any kind of drug, narcotics, in any class of motor vehicle while in motion or at rest, in a public place.(7)Any violation of the sub-rules (5) and (6) of this rule shall be punishable under Chapter XIII of the Act.(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.
