Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 12 in The West Bengal Transport Undertakings (Prevention of Ticketless Travel) Act, 1975 12. Excess charge to be paid to the concerned Transport Undertaking. - Any amount recovered by way of excess charge under section 6 shall be paid to the concerned Transport Undertaking.
