Section 7 in The M.P. Rajya Sadak Parivahan Seva (Bina Tikat Yatra Ki Rok) Adhiniyam, 1974
7. Breach of duty imposed on servant, etc. of State Transport Undertaking under Section 3.
- If a servant of the State Transport Undertaking or an agent referred in Section 3, whose duly it is to supply a ticket to a person who travels or intends to travel in a motor vehicle comprised in road transport service carried by the State Transport Undertaking on payment of fare by him, negligently or wilfully omits to supply a ticket or supplies an invalid ticket, he shall be punishable with imprisonment which may extend to one month or with fine which may extend to two hundred and fifty rupees or with both.
