Section 118(2) in The Bihar Motor Vehicles Rules, 1992
(2)No passenger, or person using or intending to use a stage carriage shall-(i)refuse to pay the legal fare, or(ii)refuse to show any ticket on demand by any authorised person, or(iii)refuse to pay a fresh fare when he has altered or defaced his ticket so as to render the number or any portion thereof illegible, or(iv)behave in a disorderly manner, or(v)behave in a manner likely to cause alarm or annoyance to any female passenger, or(vi)use abusive language, or(vii)molest any other passenger, or(viii)spit, eject betel nut juice, or(ix)smoke, in any vehicle on which a notice prohibiting smoking is exhibited, or(x)enter or leave or attempt to enter or leave any stage carriage while it is in motion and except at a bus stop, or(xi)enter or attempt to enter into or alight or attempt to alight from a stage carriage except by the entrance or exit provided for the purpose, or.(xii)enter a stage carriage without first permitting passengers to alight in case separate exit is not provided, or(xiii)mount the driver's platform or talk with the driver or interfere with the driving of the vehicle or otherwise distract the attention of the driver of a stage carriage while he is driving, or(xiv)use or attempt to use a ticket other than the ticket valid for a particular journey or use or attempt to use a ticket which has already been used by another passenger or on another journey, or(xv)wilfully damage or soil or remove any fitting in or on the stage carriage or interfere with any light or any part of the stage carriage or its equipment, or(xvi)board a stage carriage unless he is an employee of the permit holder, or a bona fide passenger or an intending passenger; or hang on to any exterior part of a stage carriage, or(xvii)travel beyond the destination to which the fare he has paid entitles him to travel without informing and paying to the conductor the legal fare for the additional journey, sufficiently in advance or when so required refuse to get off the stage carriage in which he is travelling at the terminus of the route for which it is booked, or(xviii)on demand, being made by the driver or conductor or police officer or officer of the Motor Vehicles Department, when reasonably suspected or contravening any of the provisions of this rule, refuse to give his correct name and address to such driver or conductor, or officer, or(xix)on a request being made by the conductor refuse to declare to him, the journey he intends to take or has taken in the stage carriage, or before leaving the stage carriage, omit to pay to the conductor the legal fare for the whole journey.
