Section 11 in Assam State Road Transport Act, 1954
11. Use of public service vehicle in contravention of section 7 to be an offence.
(1)Whoever drives a public service vehicles or causes or allows a public service vehicle to be used in contravention of the provisions of clause (c) of section 7 shall be punishable with fine which may extend to one thousand rupees.(2)Nothing in this section shall apply to the use of any public service vehicle in an emergency for the conveyance of persons suffering from sickness or injury or for the transport of dead bodies or for the transport of medical supplies to relieve distress, when prior permission of the State Transport Authority or the Regional Transport Authority as the case may be for such use is not possible :Provided that when no prior permission is obtained the person operating the vehicle shall report such use to such authority, as may be prescribed, within seven days.
