Section 12 in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978
12. Method of purchasing tickets with coupons.
- [(1) The Secretary shall provide a member with an identity card bearing the photograph of the member and signature of the Member duly attested by the Secretary.] [Substituted by Notification No. 532-XXI-A (P.A.), dated 23-1-1986.](2)Any member desiring to undertake a journey shall present the coupon book to the booking clerk without detaching any coupon therefrom. Loose Coupons. i.e., coupons detached from a coupon book, shall not be accepted in any circumstances.(3)The booking clerk shall personally remove from the coupon book the number of coupons necessary for the journey. Before removing the coupons, the booking clerk may ask the holder of the coupon book to show his identity card and to write his or her signature on a piece of paper for the purpose of comparing it with the signature in the coupon book. Where coupons, in excess of those actually required, are detached from a coupon book by a booking clerk, a suitable remark such as "Wrongly detached" shall be made by the booking clerk on the back of the detached coupons the loose coupons with the remark so made shall be accepted when presented for the issue of a ticket, provided the coupon book from which the coupons have been detached, is produced and the period of availability of the said coupon book has not expired.(4)In exchange for the coupon or coupons, the booking clerk shall issue a single journey ticket, as may be required, after scoring out the fare printed thereon and writing on the reverse of the ticket in red ink the words "RT Coupons for members only" :[Provided that a ticket for a person accompanying the member shall not be issued-(i)unless the ticket for the member himself for that journey has been issued,(ii)for the higher class than the class of ticket issued to the member].Explanation. - If rail travel coupons from two different coupon books issued in favour of the same member are presented for issue of tickets, they shall, subject to the provisions of this rule, be accepted by the booking clerk.
