Section 54 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
54. Travelling without proper pass or ticket or beyond authorised distance.
(1)If any passenger,-(a)travels in the tramway system without having a proper pass or ticket with him; or(b)being in or having alighted from a tramway, fails or refuses to present for examination or to deliver up his pass or ticket immediately on requisition being made therefor;he shall be liable to pay, the excess charge mentioned in sub-section (3) in addition to the ordinary single fare for the distance which he has travelled or, where there is any doubt as to the station from which he started, the ordinary single fare from the station from which the tramway originally started.(2)If any passenger travels or attempts to travel in a coach or travels in or on a coach beyond the place authorized by his pass or ticket, he shall be liable to pay, the excess charge mentioned in sub-section (3) in addition to any difference between any fare paid by him and the fare payable in respect of the journey he has made.(3)The excess charge referred to in sub-sections (1) and (2) shall be one hundred rupees.
