Section 9 in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975
9. Power to remove persons from motor vehicles
- Notwithstanding anything contained in this Act, any person, who travels or attempts to travel in a motor vehicle without having proper pass or ticket with him or beyond the place authorised by his ticket or who being in a motor vehicle fails or refuses to present for examination his ticket immediately in requisition being made therefor under Section 5 may also be removed from the motor vehicle by any servant of the corporation authorised in this behalf or by any other person whom such servant may call to his aid unless he then and there pays the fare :Provided that no person shall be so removed from the motor vehicle between the hours 6 p.m. to 6 a.m. except either at the place at which he first entered the vehicle or at the place which is a stand appointed by the corporation for the stoppage of the motor vehicle for taking or leaving passengers during the course of their journey.
