Section 6 in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975
6. Punishment for travelling without proper pass or ticket
(1)If a person-(a)enters or remains in a motor vehicle or in any way travels therein without proper pass or ticket in contravention of Section 4; or(b)while travelling by a motor vehicle or while remaining in it or having alighted from it, fails or refuses to present for examination pass or ticket immediately on requisition being made therefor under Section 5; or(c)uses or attempts to use with intend to defraud the corporation as invalid ticket within the meaning of clauses (a), (b), (c), (e), (f) and (g) of the Explanation to Section 8 or a single pass or a single ticket which has already been used on a previous journey, or in the case of a return ticket, a half thereof which has already been used.He shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to two hundred and fifty rupees or with both and shall also be liable to pay the excess charge mentioned in sub-section (2) in addition to the ordinary single fare for the distance which he has travelled without proper pass or ticket or where there is any doubt as to the place from which he started his journey without proper pass or ticket, the fare from the place from which the motor vehicle originally started or if the tickets of other person travelling by the same motor vehicle have been examined since the original starting of the motor vehicle, the ordinary single fare from the place where the tickets were last examined.(2)The excess charge referred to in sub-section (1) shall be a sum equivalent to the ordinary single fare referred to in that sub-section or five hundred rupees whichever is greater.(3)Where a person liable to pay any sum as an ordinary fare and the excess charge under this section fails or refuses to pay the same on demand being made therefor under this Act, any servant of the corporation appointed by it in this behalf may apply to the Judicial Magistrate competent under Section 11 for the recovery of the said sum which shall be payable and recoverable as if it were a fine, and the said Judicial Magistrate if satisfied that the sum is payable and recoverable under this Act, he shall order it to be so recovered, and may order that the person liable for payment shall in default of payment suffer imprisonment of either description for a term which may extend to seven days.
