Section 11(xiii) in Delhi Motor Vehicles Rules, 1993
(xiii)shall, in the event of stage carriage being unable to proceed to its destination on account of mechanical breakdown or other cause beyond the control of the driver or the conductor, arrange to convey the passengers to their destination in some other similar vehicle, or, if unable to do so within a period of half an hour after the failure of the vehicle shall on demand refund to each passenger a proper proportion of the fare relating to the completion of the journey for which the passenger has paid the fare;
