Section 7(3) in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975
(3)Any person who is liable to the penalties provided in sub-section (1) and (2), shall also be liable to pay the excess fare as mentioned in sub-section (2) of Section 6 and.,the provisions of sub-section (3) of the said section shall apply to the recovery of excess fare from such person or to the punishment of such person by imprisonment in default of payment of excess fare.
