Section 17(1) in The M.P. Motor Vehicles Rules, 1994
(1)The driver of a stage carriage or a contract carriage, other than a motor-cab-(i)shall not cause or allow any person, animal or thing to be placed or to be in the space reserved for a driver's scat or otherwise in such a way as to impede him in having a clear vision of the road or proper control of the vehicle;(ii)shall, subject to any rules or regulations in force prohibiting the taking up or setting down of passengers at or except at certain specified places, bring the vehicle to rest for a sufficient period of time in a safe and convenient position upon the demand or signal of the conductor or of any passengers desiring to alight from the vehicle, and unless there is no room in the vehicle, upon the demand or signal, of any person desiring to become a passenger;(iii)shall not, when brining vehicle to rest for the purpose of picking up or setting down any passenger at or near the place where another stage carriage is at rest for the same purpose, drive the vehicle so as to endanger, inconvenience or interfere with the driver or the conductor of the other vehicle or any person mounting or preparing to mount thereon or alighting therefrom and shall bring his vehicle to rest in front or behind the other vehicle and on the left hand side of the road or place;(iv)shall all times exercise all reasonable care and diligence to maintain his vehicle in a fit and proper condition and shall not knowingly drive the vehicle when it, or any brake, tyre or lamp thereof is in a defective condition, likely to endanger any passenger or other person or when there is not sufficient fuel in the tank of the vehicle to enable him to reach the next fuel filling station on the route;(v)shall not smoke in the vehicle while on duty;(vi)shall behave in a civil and orderly manner with passengers and intending passengers;(vii)shall be cleanly dressed in the uniform prescribed under Rule 9;(viii)shall maintain the vehicle in a clean and sanitary condition;(ix)shall not solicit custom save in a civil and quiet manner;(x)shall not loiter or unduly delay upon any journey but shall proceed to his destination as near as may be in accordance with the time table pertaining to the vehicle or where there is no such time table with all reasonable despatch;(xi)shall, in the event of vehicle being unable to proceed to its destination on account of mechanical breakdown or other cause, beyond his control, arrange to convey the passengers to their destination in some other similar vehicle or if unable so to ; arrange within a period of an hour after the failure of the vehicle, shall on demand refund to each passenger a proper proportion of the fare relating to the non-completion of the journey for which the passenger has paid the fare or if unable to refund shall issue a certificate in Form M.P.M.V.R.-9 (DCR);(xii)shall, while on duty, display the name plate as prescribed under Rule 10.(xiii)shall not ply a stage carriage unless there is a duly licensed conductor on duty in the vehicle;(xiv)shall not allow any person to be carried in any public service vehicle in excess of the capacity specified in the certificate of registration of the vehicle;(xv)shall ensure that, when a vehicle is required to cross an un-manned railway level crossing, the conductor alights from the vehicle to guide its safe crossing;(xvi)shall not while plying a contract carriage other than motor cab, permit or connive at picking up or setting down of passengers enroute and shall ensure that the contract carriage is hired by single party from starting point to the destination;(xvi)shall not cause any act which is likely to cause nuisance or danger to the public as mentioned in Rule 21 of the Central Rules.
