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Railways Act, 1989 55. Prohibition against traveling without pass or ticket. (1) No person shall enter or remain in any carriage on a railway for the purpose of traveling therein as a passenger unless he his with him a proper pass or ticket or obtained permission of a railway servant authorized this behalf for such travel. (2) A person obtaining permission under sub-section (1) shall ordinarily get a certificate from the railway servant referred to in that sub-section that he has been permitted to travel in such carriage on condition that he subsequently pays the fare payable for the distance to be traveled.    |
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