Section 7(1) in The West Bengal Transport Undertakings (Prevention of Ticketless Travel) Act, 1975
(1)to supply a ticket to a person travelling in a transport vehicle on payment of fare by such person, either wilfully or negligently,-(a)omits or refuses to accept the fare when tendered, or(b)omits or refuses to supply a ticket, or(c)supplies an invalid ticket, or(d)supplies a ticket of lesser value, or
