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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1) in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975

(1)Out of the amount recovered for an offence under this Act, the amount due and payable in account of excess charges and single fare, referred to in Sections 6 and 7 shall be paid to the corporation before any portion of amount so recovered is credited as a fine to the State.