Section 29 in The Bihar Motor Vehicles Rules, 1992
29. Duties, functions and conduct of conductor's of stage carriage.
- The conductor of a stage carriage:-(a)Shall not loiter or unduly delay upon any journey but shall proceed to the destination in accordance with the time table pertaining to the trip-(b)Shall not smoke while on duty.(c)Shall not interfere with persons mounting or preparing to mount upon any other vehicle.(d)Shall not allow any person to be carried in the vehicle in excess of the seating capacity specified in the certificate of registration of the vehicle, and any additional number of passengers permitted to be carried standing under the terms of the permit.(e)Shall not, save for good and sufficient reason, refuse to carry any person tendering the legal fare:Provided that this clause shall not apply to any Government servant or class of Government servants on duty, as the State Government may, time to time, by notification in the Official Gazette, specify in this behalf.(f)Shall not cause or allow anything to be placed in the vehicle in such a manner as to obstruct the entry or exit of passengers.(g)Shall not, save for good and sufficient reason, require any person who has paid the legal fare to alight from the vehicle, before conclusion of the journey.(h)Shall not be under the influence of any intoxicating drink or of a drug, while on duty.(i)Shall behave in a civil and orderly manner towards passengers and intending passengers.(j)Shall take all reasonable precautions to prevent the goods or the luggage, from being miscarried spoiled or lost, on the way.(k)Shall be cleanly dressed and in the manner specified by the State Government Provided that nothing in this clause shall apply to persons lawfully working as conductors in accordance with Rule 38.(l)Shall maintain the passenger's compartments in a clean and sanitary condition during its use in a public place.(m)Shall in the event of the vehicle being unable to proceed to its destination on account of mechanical break down or other causes beyond his control, arrange to convey the passengers to their destination in some other similar vehicle, or, if unable to arrange within a period of an hour after failure to proceed to the destination, shall on demand, refund to each passenger a proper proportion of the fare relating to the completion of the journey for which the passenger had paid the fare.(n)The conductor of a public vehicle or where there is no conductor, the driver shall at the conclusion of every journey make reasonable search in the vehicle for anything left by any passenger and shall take into custody anything so found and upon the first reasonable opportunity make over the same to a responsible person at any office or station of the holder of the permit of the vehicle or to an officer at a police station.The responsible person at any office or station of the holder of the permit of the vehicle shall enter in a register duly page numbered (specially maintained for the purpose), the date trip, full particulars of the property found, its estimated value, to whom it was to be returned or delivered and signature of the person receiving the same and keep these articles lying with him in case of perishable goods for a period of 2 days and in case of other goods for a period of one month and if during that period nobody tries to claim them, the property shall be deposited at the nearest police station as unclaimed property.If during the aforesaid period the claimant of the articles appear then after verification of the claim the articles may be handed over to him by the responsible person at the office or station of the holder of the permit of the vehicle.(o)The conductor of a transport vehicle, and where there is no conductor, the driver of such vehicle shall in the event of the vehicle approaching an unmanned railway crossing cause the vehicle to be stopped or stop it, as the case may be, and shall get down and see the railway track on both side to make sure that the way is clear before the vehicle crosses railway track.(p)Shall, supply a ticket to a person travelling in the vehicle on the payment of fare by such person.(q)Shall, where goods are carried on the vehicle in addition to passengers, take, all reasonable precaution to ensure that passengers are not endangered or inconvenienced by presence of the goods.(r)Shall, issue a ticket immediately, on payment of legal fare or freight by the passengers.(s)Shall on demand by any passenger, produce the complaint book for recording such complaints as the passengers may desire to record therein.(t)Shall, as far as may be reasonably possible, having regard to his duties, be responsible for the due observance of the provisions of the Act and the Rules made thereunder.
