(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.
