Section 15 in The Jammu and Kashmir Passengers Taxation Act, 1963
15. Production of tickets.
- A passenger shall, upon demand made during the course of or immediately before or after the journey, produce to any [Assessing authority] [Substituted by Act XIX of 1981, section 17] the ticket, voucher, or document relating to his travel. On his failure to do so he would be chargeable with twice the fare as penalty. In case of his failure to pay the amount determined it shall be recoverable from the driver of the vehicle if it is proved that he allowed the passenger to travel without a ticket for the journey
