Section 343(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)[ if any person travelling or having travelled in any vehicle of the Transport Undertaking avoids or attempts to avoid payment of his fare, or any person having paid his fare for a certain distance proceeds in any such vehicle beyond that distance and does not pay the additional fare for the additional distance or attempts to avoid payment thereof, or any person refuses or neglects, on arrival at the point up to which he has paid his fare, to quit such vehicle, he shall be liable to pay, on demand by any officer or other servant of the Transport Undertaking duly authorised in this behalf by the Transport Manager, in addition to the ordinary single fare for the distance which he has travelled or where there is any doubt as to the stop from which he started , the ordinary single fare from the stop from which the vehicle originally started or in addition to any difference between any fare paid by him and the fare payable for the additional distance [such excess charge-(a)not exceeding one hundred rupees as the Transport Manager, with the approval of the Transport Committee, may determine in this behalf, or(b)equivalent to twenty times the ordinary single fare, whichever is less.]
