Section 6(1) in The West Bengal Transport Undertakings (Prevention of Ticketless Travel) Act, 1975
(1)Any person who travels in a transport vehicle without having a proper ticket or having alighted therefrom fails or refuses to present his ticket for examination on requisition 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 and shall also be liable to pay the excess charge specified in subsection (2), in addition to the actual fare, for the distance which he has travelled, or where there is any doubt as to the stage from which he started, the fare from the stage from which the passenger vehicle originally started, or from the place, if any, where the tickets were last examined, to the place where he was detected to be travelling without ticket.
