Section 12 in The M.P. Rajya Sadak Parivahan Seva (Bina Tikat Yatra Ki Rok) Adhiniyam, 1974
12. Excess charge and single fare to be paid to the State Transport Undertaking.
(1)Out of the amount recovered for an offence under Section 6, the excess charge and single fare referred to in that section shall be paid to the State Transport Undertaking before any portion of that amount is credited as fine to the State Government.(2)Out of the amount received under sub-section (1), the State Transport Undertaking shall be liable to pay the passenger tax levied under the Madhya Pradesh Motor Vehicles (Taxation of Passengers) Act, 1959 (No. 17 of 1959).
