(1)No passenger shall,-(a)travel, or attempt to travel in an inland vessel without having previously paid his fare; or(b)travel, or attempt to travel in accommodation of a higher class than that for which his fare has been paid, or(c)travel beyond the place to which his fare has been paid without previously paying the additional fare in respect of the additional distance; or(d)use, or attempt to use ticket on any day for which such ticket is not available; or(e)take, or attempt to take luggage with him without having previously paid the freight, if any; payable in respect thereof.(2)Every passenger of an inland vessel shall, when required by the master or any person authorized in this behalf by the master or owner-(i)pay his fare, if not already paid,(ii)present his ticket for examination,(iii)deliver such ticket at or near the end of the journey.(3)No passenger shall alter or deface his ticket so as to render illegible the date or number or any other material portion thereof.
