Section 7(1) in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975
(1)If a person without holding a proper pass or ticket, enters or leaves or attempts to enter or leave, any motor vehicle while the motor vehicle is in motion, or elsewhere than by the entry or exit door appointed by the corporation for the passengers to enter or leave the motor vehicle, he shall be liable to punishment which may extend to three months or with fine which may extend to five hundred rupees or with both.
