82A. [ Prohibition against travelling without pass or ticket. [Inserted by Act 47 of 1978, section 31 (w.e.f. 16-1-1979).]
- No person shall enter or remain in any stage carriage for the purposes of travelling therein unless he has with him a proper pass or ticket:Provided that where arrangements for the Supply of tickets are made in the stage carriage by which a person has to travel, a person may enter such stage carriage but as soon as may be after his entry therein, he shall make the payment of his fare to the conductor or the driver who discharges the functions of a conductor and obtain from such conductor or driver, as the case may be, a ticket for his journey.Explanation. - In this section.(a)"Pass" means a duty, privilege or courtesy pass entitling the Person to whom it is given to travel in a stage carriage gratuitously and includes a pass issued on payment for travel in a stage carriage for the period specified therein;(b)"ticket" includes a single ticket, a return ticket or a season ticket.]
