Section 14 in The Punjab Passengers and Goods Taxation Act, 1952
14. Production of tickets.
- A passenger shall upon demand made during the course of or immediately before or after the journey, produce to any prescribed authority the ticket, voucher or document relating to his travel or to the carriage of his goods. On his failure to do so [he shall be chargeable] [Substituted for the words, 'he would be chargeable', by Haryana Act 24 of 1971.] with twice the fare as penalty.[14A. Penalty. - (1) Whoever contravenes, or fails to comply with, any of provisions of this Act or the rules made thereunder or any order or direction made or given thereunder, shall, if no other penalty is provided under this Act for such contravention or failure, be liable to imposition of a penalty not exceeding [five thousand rupees] [Section 14A added by Haryana Act 7 of 1967.].(2)[A person] [Substituted for 'An officer not below the rank of an Assistant Excise and Taxation Officer' by Haryana Act No. 10 of 2004.] appointed under sub-section (1) of Section 7, may, after affording to the person concerned a reasonable opportunity of being heard, impose the penalty specified in sub-section (1).]
