The Motor Vehicles Act, 1988
178. Penalty for
traveling without pass or ticket and for dereliction of duty on the
part of conductor and refusal to ply contract carriage, etc.
- Whoever travels
in a stage carriage without having a proper pass or
ticket with him or being in or having alighted from a stage carriage
fails or refuses to present for examination or
to deliver up his pass or ticket immediately on a
requisition being made therefore, shall be punishable with fine
which may extend to five hundred rupees.
Explanation.--In this
section, “pass” and “ticket” have the meanings respectively assigned to them in
section 124.
- If the conductor of a stage
carriage, or the driver of a stage carriage performing the functions of a
conductor in such stage carriage, whose duty is--
- To supply a ticket to a
person travelling in a stage carriage on payment of fare by such person, either
wilfully or negligently,--
- Fails or refuses to accept
the fare when tendered, or
- Fails or refuses to supply a
ticket, or
- Supplies an invalid ticket,
or
- Supplies a ticket of a
lesser value, or
- to check any
pass or ticket, either willfully or negligently
fails or refuses to do so, he shall be punishable with
fine which may extend to five hundred rupees.
- If the holder of
a permit or the driver of a contract
carriage refuses, in contravention of the provisions of this
Act or rules made there under, to ply the contract carriage or
to carry the passengers, he shall,--
- in the case
of two-wheeled or three-wheeled motor vehicles, be
punishable with fine which may extend to fifty
rupees; and
- In any other case, be
punishable with fine which may extend to two hundred rupees.
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