Section 8 in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975
8. Breach of duty imposed under Section 3
- If a conductor or any other person authorised by the corporation, whose duty is to supply a ticket to a person who travels or intends to travel in a motor vehicle on payment of fare by him, negligently or wilfully omits to supply proper ticket to such person or supplies to him an invalid ticket when demanded by such person, he shall be liable to be punished with imprisonment of either description which may extend to one month or with fine which may extend to two hundred rupees or with both, in addition to any disciplinary action for such misconduct, which he is liable to undergo under the conditions of his service.Explanation - For the purpose of this section, the expression 'Invalid ticket' means such ticket:-(a)as was issued to any other person for a distance already covered by such person;(b)as bears a date already expired;(c)as pertains to a route which is not for the time being covered by the motor vehicle;(d)as covers distance which is shorter than the distance for which the fare has been charged.(e)as covers a distance which is shorter than the distance actually travelled or to be travelled by the person to whom the ticket is supplied;(f)as does not conform to the schedule for which it was issued; and(g)as is forged or fictitious.
