Section 460H(4) in The Mumbai Municipal Corporation Act, 1888
(4)[ (a) If a passenger travelling or having travelled in any vehicle of the [Brihan Mumbai Electric Supply and Transport Committee] [Sub-sections (4), (5), (6) and (7) were substituted by Maharashtra 42 of 1976, Section 12(a).] avoids or attempts to avoid payment of the fare for his journey, at the rates fixed by the Undertaking, or(b)if a passenger having paid the fare for a certain distance proceeds in such vehicle beyond that distance and does not pay the additional fare for the additional distance or avoids or attempts to avoid such payment,he shall be liable to pay, on demand, by any officer or servant of the Undertaking authorised by the General Manager, an excess charge of [equal to ten times of the fare due] [These words were substituted for the words 'ten rupees' by Maharashtra 24 of 2006 (w.e.f. 18-7-2006).] or such lower sum as the General Manager, with the approval of the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 167(b), (w.e.f. 23-4-1999).], may determine in this behalf. The liability to pay this excess charge shall be in addition to his liability to pay the ordinary single fare for the distance he has travelled. Where there is any doubt as to the stop from which he started, such fare shall be calculated from the stop from which the vehicle originally started. Where any passenger has travelled additional distance, the liability to pay the excess charge shall be in addition to his liability to pay the difference between any fare paid and the fare payable for the additional distance travelled.
