Section 343 in The Gujarat Provincial Municipal Corporations Act, 1949
343. Levy of fares and charges for transport services.
(1)Fares and charges shall be leviable for the conveyance of passengers or for the carriage of goods by any means of transport provided by the Transport Undertaking at such rates as may from time to time be fixed, subject to the provisions of any enactment for the time being in force and any licence granted to the Corporation thereunder, by the Transport Committee with the approval of the Corporation.(2)[ if any person travelling or having travelled in any vehicle of the Transport Undertaking avoids or attempts to avoid payment of his fare, or any person having paid his fare for a certain distance proceeds in any such vehicle beyond that distance and does not pay the additional fare for the additional distance or attempts to avoid payment thereof, or any person refuses or neglects, on arrival at the point up to which he has paid his fare, to quit such vehicle, he shall be liable to pay, on demand by any officer or other servant of the Transport Undertaking duly authorised in this behalf by the Transport Manager, in addition to the ordinary single fare for the distance which he has travelled or where there is any doubt as to the stop from which he started , the ordinary single fare from the stop from which the vehicle originally started or in addition to any difference between any fare paid by him and the fare payable for the additional distance [such excess charge-(a)not exceeding one hundred rupees as the Transport Manager, with the approval of the Transport Committee, may determine in this behalf, or(b)equivalent to twenty times the ordinary single fare, whichever is less.](2A)If a passenger liable to pay the excess charge determined under sub-section (2) fails or refuses to pay the same on demand being made therefor, he shall be liable without prejudice to his liability to pay the excess charge as so determined, to be punished for such offence with fine which may extend to fifty rupees.(2B)The Transport manager or any officer or other servant duly authorised under sub-section (2) may apply to the Magistrate having jurisdiction, for the recovery of the excess charge as determined under sub-section (2) as if it were a fine and the Magistrate, if satisfied that the same is payable, shall order it to be so recovered and on recovery to be paid to the Transport Manager.] [Sub-section (2), (2A) and (2B) were substituted for sub-section (2) bv Gujarat 1 of 1979, s,17(i) (w.r.e.f. 26-09-1978).](3)It shall be lawful for every municipal servant appointed under the provisions of this Chapter and all persons called in by him for his assistance, to arrest and take to the nearest police station any person who shall be discovered either in or after committing or attempting to commit an offence [under sub-section (2A)] [These words, brackets, figures and letter wen substituted for the words, brackets and figures under sub-section (2)' by Gujarat1 of 1979, Section 17(ii) (w.r.e.f. 26-09-1978).] and whose name and address is not known and is refused by him, and the police officer-in-charge of the said police station shall adopt such legal measures as may be necessary to cause the said person to be taken before a Judicial Magistrate with the least possible delay.Acquisition And Disposal of Property
