(2)If the conductor of a stage carriage, or the driver of a stage carriage where such driver discharges the functions of a conductor in such stage carriage, whose duty is-(a)to supply a ticket to a person travelling in a stage carriage on payment of fare by such person, either wilfully or negligently,-(i)fails or refuses to accept the fare when tendered, or(ii)falls or refuses to supply a ticket, or(iii)supplies an invalid ticket, or(iv)supplies a ticket of lesser value, or(b)to check any pass or ticket, either wilfully or negligently fails or refuses to do so, he shall be punishable with fine which may extend to five hundred rupees.
