Section 7 in The West Bengal Transport Undertakings (Prevention of Ticketless Travel) Act, 1975
7. Penalty for dereliction of duty.
- If an employee of a Transport Undertaking whose duty is-(1)to supply a ticket to a person travelling in a transport vehicle on payment of fare by such person, either wilfully or negligently,-(a)omits or refuses to accept the fare when tendered, or(b)omits or refuses to supply a ticket, or(c)supplies an invalid ticket, or(d)supplies a ticket of lesser value, or(2)to check any season ticket, either wilfully or negligently omits or refuses to do so, he shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to two hundred and fifty rupees or with both.
