Section 91 in The Haryana Motor Vehicles Rules, 1993
91. Conduct of ticket agent.
[Section 96(2)(xxviii)]. - The licensed ticket agent shall :-(i)behave in a civil and ordinary manner with the passengers or intending passengers;(ii)not behave in manner likely to cause annoyance or embarrassment to any female passenger;(iii)not use abusive language towards any passenger or molest any passenger;(iv)not save for good and sufficient reasons refuse to issue a ticket to any intending passenger tendering the legal fair;(v)not make any discrimination between the passengers;(vi)not wilfully deceive or refuse to inform any passenger or the intending passenger as to the destination or route of the vehicle or as to the fare for any journey;(vii)properly guide the passengers to enable them to board the vehicle for which tickets have been issued to them;(viii)not altercate with passengers and shall give them his name and licence number if asked to do so;(ix)not be under the influence of any intoxicant while on duty; and(x)be dressed in such manner as the State Transport Authority may specify and shall observe cleanliness.
