Section 91(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(3)If at any time a passenger in stage carriage takes a seat without obtaining a ticket for the journey, the driver or conductor or any authorized person may require such passenger to alight from the vehicle if the journey is yet to begin or charge double the fare from the place from which the stage carriage originally started, if the journey has already been performed and in case of non-payment may report the case to a Police Officer, who shall proceed to take action against him.
