Section 7 in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975
7. Entering a motor vehicle in motion or otherwise improperly travelling thereby without pass or ticket
(1)If a person without holding a proper pass or ticket, enters or leaves or attempts to enter or leave, any motor vehicle while the motor vehicle is in motion, or elsewhere than by the entry or exit door appointed by the corporation for the passengers to enter or leave the motor vehicle, he shall be liable to punishment which may extend to three months or with fine which may extend to five hundred rupees or with both.(2)If a person without holding a proper pass or ticket, travels by any motor vehicle while occupying any place on the roof, steps or foot board of any motor vehicle or on the engine or by the side of the driver or on any other part of the motor vehicle not intended for use of passengers, he shall be liable to punishment with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both, and may be removed or therefrom by the conductor or the driver of the motor vehicle or by any other servant of the corporation authorised to do so in this behalf.(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.
