Section 6(1) in The M.P. Rajya Sadak Parivahan Seva (Bina Tikat Yatra Ki Rok) Adhiniyam, 1974
(1)If a person travels in a motor vehicle comprised in road transport service carried by the State Transport Undertaking without having a proper ticket with him or, having in or having alighted from the motor vehicle, fails or refuses to present for examination his ticket immediately on requisition being made therefor under Section 5, 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 and shall also be liable to pay the excess charge hereinafter in this section mentioned in addition to the ordinary single 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 motor vehicle originally started or the place where the ticket were last examined.
