Section 118 in The Bihar Motor Vehicles Rules, 1992
118. Conduct of persons using stage carriages.
(1)If at any time a passenger or person using or intending to use a stage carriage-(i)obstructs any authorised employee of the permit holder in the execution of his duties, or(ii)has bulky luggage which obstructs, annoys, inconveniences another passenger or is likely to do so, or(iii)carries any animal bird, flesh or fish (other than tinned food in its original packing), any instrument, implement, substance or any other article which annoys or inconveniences or is offensive any other passenger likely to do, or be, so, or(iv)without lawful excuse occupies any seat exclusively reserved for female passengers, or(v)sings or plays upon any musical instrument, or(vi)rings without lawful excuse, or otherwise, interferes with any signal of the stage carriage, or(vii)is reasonably suspected to be suffering from any contagious or infectious disease, or(viii)knowingly or intentionally enters a stage carriage which is carrying the maximum number of passengers according to the seating capacity specified in the certificate of registration of the vehicle and any additional number of standees permitted under the terms of the permit, or(ix)has a dress or clothing, which is likely to soil or damage the seats or the dress or clothing of another passenger or which for any other reason is offensive to other passengers, or(x)commits or abets any breach of the provisions of the Act or the Rules made thereunder; the driver or the conductor may require such person to alight from the vehicle forthwith and may stop the vehicle or keep it stationary until such person has alighted. Such person shall not be entitled to a refund of any fare which he may have paid; and any person failing to comply forthwith with such a requirement may be forcibly removed by the conductor or the driver or any police officer on being requested by the driver or conductor or any passenger in that behalf, and shall also be guilty of an offence.(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.(3)If at any time a passenger or person, using a stage carriage is unable or fails to produce his ticket on demand by any authorised person, he shall be liable to pay the legal fare from the place where the stage carriage originally started or such portion thereof as may be required by that authorised person.(4)If at any time, a passenger in a bus occupies more than one seat either for himself or for another passenger the driver or the conductor, if any, shall request such passenger to desist from doing so, and on the passenger not complying, may require him to alight the bus forthwith and may stop and keep it standing until the passenger has alighted. Such passenger shall not be entitled to any refund of fare which he may have paid and any person failing to comply forthwith with such a requirement may be forcibly removed by the driver or conductor or on the request of the driver or conductor, or any passenger, by any police officer, and shall also be guilty of an offence.(5)No passenger or person shall leave or attempt to leave a stage carriage without paying the legal fare for the journey which he has undertaken and with intent to avoid payment thereof.(6)Any passenger or person contravening the provisions of sub-rule (5) may be removed from the vehicle by the driver or conductor or any other person authorised in this behalf by the permit holder or on the request of the driver or conductor or any other person authorised in this behalf by the permit holder, by any police officer.(7)A passenger or person in or on a vehicle who is reasonably suspected by the driver or conductor or any person authorised by the permit holder for the purpose of sub-rule (6), of contravening the provisions of sub-rule (5) shall on demand, give his name and address to a police officer or to the driver, conductor or such person, as the case may be.Explanation. - In this rule, the expression "ticket" includes an identity card, season ticket, pass or any authorisation issued by the permit holder authorising a person to travel on a stage carriage.
