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Citedby 4 docs
Mahipal Singh Yadav And Ors. vs State Of U.P. And Ors. on 9 January, 2003
Praveen Kumar vs The State Of Bihar on 18 July, 2005
Hassankunju vs Asst. Excise Commissioner on 15 March, 2006
Traffic Manager, Orissa Road ... vs Secretary, State Transport ... on 6 September, 1994

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[Section 67] [Complete Act]
Central Government Act
Section 67(2) in The Motor Vehicles Act, 1939
(2) Without prejudice to the generality of the foregoing provision, such rules may-
(a) authorise the removal from such vehicle of any person infringing the rules by the driver or conductor of the vehicle, or, on the request of the driver or conductor, or any passenger, by any police officer;
(b) require a passenger who is reasonably suspected by the driver or conductor of contravening the rules to give his name and address to a police officer or to the driver or conductor on demand
(c) require a passenger to declare, if so requested by the driver or conductor, the journey he intends to take or has taken in the vehicle and to pay the fare for the whole of such journey and to accept any ticket provided therefor;
(d) require, on demand being made for the purpose by the driver or conductor or other person authorised by the owner of the vehicle, production during the journey and
1. Cl. (a) omitted by Act 100 of 1956, s. 60 (w. e. f. 1- 8- 1957 ).
surrender at the end of the journey by the thereof of any ticket issued to him;
(e) require a passenger, if so requested by the driver or conductor, to leave the vehicle on the completion of the journey the fare for which he has paid:
(f) require the surrender by the holder thereof on the expiry of the period for which it is issued of a ticket issued to him;
(ff) 1[ require a passenger to abstain from doing anything which is likely to obstruct or interfere with the working of the vehicle or to cause damage to any part of the vehicle or its equipment or to cause injury or discomfort to any other passenger;
(fff) require a passenger not to smoke in any vehicle on which a notice prohibiting smoking is exhibited;]
(g) require the maintenance of complaint books in stage carriages and prescribe the conditions under which passengers can record any complaints in the same.