Section 21 in The Central Motor Vehicles Rules, 1989
21. Powers of licensing authority to disqualify.
- For the purpose of clause (f) of sub-section (1) of section 19, the commission of the following acts by holder of a driving license shall constitute nuisance or danger to the public, namely:(1)Theft of motor vehicle.(2)Assault on passengers.(3)Theft of personal effects of passengers.(4)Theft of goods carried in goods carriages.(5)Transport of goods prohibited under any law.(6)[ Driver, while driving a transport vehicle, engages himself in activity which is likely to disturb his concentration.] [Clause (6) substituted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989). ](7)Abduction of passengers.(8)Carrying overload in goods carriages.(9)Driving at speed exceeding the specified limit.(10)Carrying persons in goods carriage, either inside the drivers cabin in excess of its capacity or on the vehicle, whether for hire or not.(11)Failing to comply with the provisions of section 134.(12)Failure to stop when signalled to do so by any person authorised to do so.(13)Misbehaviour with and showing discourtesy to passengers, intending passengers or consignors and consignees of goods.(14)Smoking while driving public service vehicles.(15)Abandoning vehicle in a public place causing inconvenience to other road users or to passengers in the vehicle.(16)Driving vehicle while under the influence of drink or drugs.(17)Interfering with any person mounting or preparing to mount upon any other vehicle.(18)Allowing any person to sit or placing things in such away as to impede the driver from having a clear vision of the road or proper control of the vehicle.(19)Not stopping a stage carriage at approved stopping places for a sufficient period of time in a safe and convenient position upon demand or signal of the conductor or any passenger desiring to alight from the vehicle and unless there is no room in the vehicle, upon demand or signal of any person desiring to becoming a passenger.(20)Loitering or unduly delaying any journey and not proceeding to the destination as near as may be in accordance with the timetable pertaining to the vehicle, or, where there is no such time table, with all reasonable dispatch.(21)Not driving a contract carriage, in the absence of a reasonable cause, to the destination named by the hirer by the shortest route.(22)The driver of a motor cab not accepting the first offer of hire which may be made to him irrespective of the length of the journey for which such offer is made.(23)The driver of a motor cab demanding or extracting any fare in excess to that to which he is legally entitled or refusing to ply motor cab.(24)[ Abandoning a transport vehicle as a mark of protest or agitation of any kind or strike in a public place or in any other place in a manner causing obstructions and inconvenience to the public or passengers or other users of such places.] [Clause (24) substituted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).](25)[ Using mobile phone while driving a vehicle.] [Inserted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).]Endorsement in Driving License
