The Motor Vehicles Act, 1988

124. Prohibition  against travelling  without pass  or ticket.

No person shall enter or remain in any stage carriage for the purposes of travelling therein unless he has with him a proper pass or ticket:

Provided that  where arrangements  for the  supply of tickets are made in  the stage  carriage by which a person has to travel, a person may enter  such stage  carriage but  as soon as may be after his entry therein, be shall make the payment of his fare to the conductor or the driver who  performs the functions of a conductor and obtain from such conductor or driver, as the case may be, a ticket for his journey.

Explanation.--In this section,--

1. "pass"   means  a  duty,  privilege  or  courtesy  passentitling the  person to  whom it  is given  to travel in a stagecarriage gratuitously  and includes  a pass issued on payment fortravel in a stage carriage for the period specified therein;
2. "ticket"  includes a single ticket, a return ticket or aseason ticket.

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