Section 54(2) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(2)If any passenger travels or attempts to travel in a coach or travels in or on a coach beyond the place authorized by his pass or ticket, he shall be liable to pay, the excess charge mentioned in sub-section (3) in addition to any difference between any fare paid by him and the fare payable in respect of the journey he has made.
