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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 67 in Motor Vehicles Act, 1939

67. Power to rules as to stage carriages and contract carriages.

(1)A [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] may make rules to regulate, in respect of stage carriages and contract carriages,-
(a)[ * * * * *] [Clause (a) was omitted by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), section 60 (1.8.1957).]
(b)the conduct of passengers in such vehicles.
(2)Without prejudice to the generality of the foregoing provision, such rules may-
(a)authorise the removal from such vehicle of any person infringing the rules by the driver or conductor of the vehicle, or, on the request of the driver or conductor, or any passenger, by any police officer;
(b)require a passenger who is reasonably suspected by the driver or conductor of contravening the rules to give his name and address to a police officer or to the driver or conductor on demand
(c)require a passenger to declare, if so requested by the driver or conductor, the journey he intends to take or has taken in the vehicle and to pay the fare for the whole of such journey and to accept any ticket provided therefor;
(d)require, on demand being made for the purpose by the driver or conductor or other person authorised by the owner of the vehicle, production during the journey and surrender at the end of the journey by the thereof of any ticket issued to him;
(e)require a passenger, if so requested by the driver or conductor, to leave the vehicle on the completion of the journey the fare for which he has paid;
(f)require the surrender by the holder thereof on the expiry of the period for which it is issued of a ticket issued to him;
(ff)[ require a passenger to abstain from doing anything which is likely to obstruct or interfere with the working of the vehicle or to cause damage to any part of the vehicle or its equipment or to cause injury or discomfort to any other passenger; [Inserted by Act 100 of 1956, section 60 (w.e.f. 16-2-1957).]
(fff)require a passenger not to smoke in any vehicle on which a notice prohibiting smoking is exhibited;]
(g)require the maintenance of complaint books in stage carriages and prescribe the conditions under which passengers can record any complaints in the same.