Section 6(3) in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975
(3)Where a person liable to pay any sum as an ordinary fare and the excess charge under this section fails or refuses to pay the same on demand being made therefor under this Act, any servant of the corporation appointed by it in this behalf may apply to the Judicial Magistrate competent under Section 11 for the recovery of the said sum which shall be payable and recoverable as if it were a fine, and the said Judicial Magistrate if satisfied that the sum is payable and recoverable under this Act, he shall order it to be so recovered, and may order that the person liable for payment shall in default of payment suffer imprisonment of either description for a term which may extend to seven days.
