(1)If at any time a passenger or person using or intending to use a stage carriage-(i)obstructs any authorised employees of the permit holder in the execution of his duties; or(ii)has bulky luggage of a form or description which obstructs, annoys; or causes inconvenience to another passenger or is likely to do so, or(iii)carries any animal, bird, flesh, or fish (other than tinned food in its original packings) any instrument, implement, substance or any other article which annoys or causes inconvenience or is offensive to any other passenger or is likely to do or be so; or(iv)without lawful excuse occupies any seal exclusively reserved for female passengers; or(v)sings or plays upon any musical instrument; or(vi)is reasonably suspected to be suffering from any contagious or infectious disease; or(vii)rings without lawful excuse, or otherwise interferes with, any signs of the stage carriage; 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 permitted under the terms of the permit to be carried in excess of the seating capacity of the vehicle; or(ix)has dress or clothing which is likely to spill 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 t he provisions of the Act or 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 stationery until such person has alighted. Any person failing to comply forthwith such requirement may be forcibly removed by the conductor or the driver or any Police Officer on being requested by the driver or conductor or passenger in that behalf and shall 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)behave in a disorderly manner; or(iv)behave in a manner likely to cause alarm or annoyance to any female passenger; or(v)use abusive language; or(vi)molest any other passenger; or(vii)smoke, spit, or eject betel juice in the vehicle; or(viii)enter or leave or attempt to enter or leave any stage carriage while it is in motion and except at a bus stop; or(ix)enter or attempt to enter or alight or attempt to alight from a stage carriage except by the entrance or exit provided for the purpose; or(x)interfere with the driving of the vehicle; or(xi)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(xii)wilfully damage or spoil or remove any fittings in or on the stage carriage or interfere with any light or any part of the stage carriage or its equipment; or(xiii)hang on to any exterior part of stage carriage; or(xiv)travel beyond the destination tor which the fare has been paid except by paying to the conductor the legal fare for the additional journey sufficiently in advance; or(xv)on demand being made by the driver or conductor or an officer of the Police or Transport Department when reasonably suspected of contravening any of the provisions of this rule, refuse to give his correct name and address to such driver or conductor or officer of the Police or Transport Department; or(xvi)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, attempt to ignore the conductor in making the payment of the legal lure for the whole journey; or(xvi)lean out or project any part of his body outside the vehicle while the vehicle is in motion.(3)If at any time a passenger in stage carriage takes a seat without obtaining a ticket for the journey, the driver or conductor or any authorized person may require such passenger to alight from the vehicle if the journey is yet to begin or charge double the fare from the place from which the stage carriage originally started, if the journey has already been performed and in case of non-payment may report the case to a Police Officer, who shall proceed to take action against him.(4)Every passenger shall be entitled to receive a ticket from the conductor for the fare paid and no passenger or person shall travel in a stage carriage unless he has obtained a ticket for the journey.Explanation. - In this rule the expression 'ticket' includes a season ticket, pass or authorisation issued by the permit holder authorising a person to travel on the stage carriage.
