Section 126(h) in The Chhattisgarh Motor Vehicles Rules, 1994
(h)in case engaged in issuing tickets for stage carriage-(i)charge the fare in accordance with the fare table approved by the Transport Authority;(ii)not charge fare less than the prescribed for attracting the passengers, and thereby creating unhealthy competition;(iii)not curse or mislead any passenger to board his bus;(iv)behave in a civil and orderly manner with a person who is demanding ticket; and(v)issue tickets to the person in serial order.
