Section 12 in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975
12. Excess charges and single fare to be paid to the corporation
(1)Out of the amount recovered for an offence under this Act, the amount due and payable in account of excess charges and single fare, referred to in Sections 6 and 7 shall be paid to the corporation before any portion of amount so recovered is credited as a fine to the State.(2)Out of the amount received under sub-section (1), the corporation shall be liable to pay tax levied under the Rajasthan Passengers and Goods Taxation Act, 1959 (Rajasthan Act 18 of 1959).
