112A. [ Penalty for travelling without pass or ticket and for dereliction of duty on the part of conductor. [Inserted by Act 47 of 1978, section 34 (w.e.f. 16.1.1979).]
(1)Whoever travels in a stage carriage without having a proper pass or ticket with him or being in or having alighted from a stage carriage fails or refuses to present for examination or to deliver up his pass or ticket immediately on requisition being made therefor, he shall be punishable with fine which may extend to five hundred rupees.Explanation. - In this section, "pass" and "ticket" have the meanings respectively assigned to them in section 82A.(2)If the conductor of a stage carriage, or the driver of a stage carriage where such driver discharges the functions of a conductor in such stage carriage, whose duty is-(a)to supply a ticket to a person travelling in a stage carriage on payment of fare by such person, either wilfully or negligently,-(i)fails or refuses to accept the fare when tendered, or(ii)falls or refuses to supply a ticket, or(iii)supplies an invalid ticket, or(iv)supplies a ticket of lesser value, or(b)to check any pass or ticket, either wilfully or negligently fails or refuses to do so, he shall be punishable with fine which may extend to five hundred rupees.(3)The offence under this section may be compounded if the person referred to in sub-section (1) or the conductor or the driver referred to in sub-section (2), pays, on the spot on demand by such authority as the State Government may, by notification in the Official Gazette, specify,-(a)ten times the actual fare payable by such person or realisable by such conductor or driver; or (b) rupees five hundred, whichever is less.(4)Where a person has paid the amount under sub-section (3), no action shall be taken against him under section 112.]
