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3-d7 SibT ;RTIFFRuf 11-A7.-, 6 41-477, 1978
No. 2672/XVII-V-1-88 1978
Dated Lucknow, October 6, 1978
IN pursuance of the provisions of clause (3) of Article 348 of the Con
Governor is pleased to order the publication of the following English tra
Vehicles (Uttar Pradesh Sanshodhan) Adhiniyam, 1978 (Uttar Pradesh A
:
of 1978) as passed by the
Uttar Pradesh Legislature and assented to September 29,1978
THE MOTOR VEHICLES (UTTAR PRADESH AMENDMENT) ACT,11978
[U.P. ACT NO. 32 OF 19781
(As pmed by the Uttar Pradesh Legislature)
AN
ACT
further to amend the Motor Vehicles dm,
1939, in its application to Uttar Pradesh
as follows:—
IT is
HEREBY enacted in the Twenty-ninth Year of the Republic of India
1. (1) This Act may be called the Motor Vehicles (Uttar Pradesh Amend-ment) Act, 1978.
It extends to the whole of Uttar Pradesh.
It shall come into force on such date as the State Government may by notification, appoint in that behalf.
2. After
section 66-A of the Motor Vehicles Act, 1939 (hereinafter referred to as the principal Act), the following section shall be
inserted, namely :—‘4
66-13. (1) Any passenger who, while travelling or having travelled in
Penalty a stagecarriage of a State Transport Undertaking avoids for
or attempts to avoid the payment of the fare for the journey ticketless travel
in stage carriages undertaken by him at the rate fixed by the undertaking,
of State Transport or part of such fare, shall, on demand by any officer or Undertakings.
servant of the undertaking authorised by general or special
order in this behalf by its General Manager, be liable to pay,
in addition to the unpaid amount of fare and passenger-tax, an excess
five rupees, whichever is greater." charge of an amount equal to the unpaid fare and passenger tax or
Explanation—In
case of doubt as to the stop from which such passenger
commenced the journey, the fare shall be calculated from the starting station.
Any passenger who fails to pay the amounts payable by him
under sub-section (1) or any part thereof shall be punishable with fine
which may extend to one hundred rupees in case of first offence and to)
three hundred rupees in case of any subsequent offence.
An offence punishable under this section shall be cognizable and
bailable and it shall be lawful for the officer or servant of the undertaking
referred to in sub-section (1), and all persons called'in by any one of them
for assistance, to arrest the offender and hand him over to the officer-
in-charge of the nearest police station.
An officer of the State Transport Undertaking empowered by the
State Government in this behalf by notification may compound an offence .
punishable under this section, either before or after the institution of the
prosecution, on realisation of the amounts remaining unpaid under sub-
section (1) together with such amount of composition fee as he thinks
fit not exceeding one-half of the maximum amount of fine fixed for the
offence; and where the offence is so compounded—.
(i) before the institution of the prosecution, the offender shall -
nothe liable to prosecution for such offence and shall, if in custody,
be set at liberty
Short title, extent
and commence-
ment.
Insertion of sec.
tion 66-B in
Act IV of 1939.
stitution of India, the
nslation of the Motor
dhiniyam Sanichya 32
by the President on
' WfiWWWWfiWJ978 3*
g 1 . No.2672/XVII-V-l—88—l978 ‘
. ‘ ' the following English translation of the Motor
Vehicles (Uttar Pradesh Sanshodhan) Adhiniyam, 1978 (Uttar Pradesh Adhiniyam Sankhya 32 '
of 1978) as passed by the Uttar Pradesh Legislature and
assented to by the President on
September 29,l978 :
THE MOTOR VEHICLES (UTTAR PRADESH AMENDMENT) ACT,:1978
[U.P. Acr NO. 32 or 1978]
(As parsed by [he Urzar Frazier/1 Legislature)
y ulnth Year of the Republic of Indra
as follows — ,
1. (1) This Act may be called the Motor Vehicles (Uttar Pradesh Arnencl- ShOrttida.6Xt€Dt
ment) Act, 1978. , 311;: commence-
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force on such date as the State Government may by
notification, appoint in that behalf.
2, After section 66-A of the Motor Vehicles Act, 1939 (hereinafter referred laser-rial); ofsica
to as the pnncrpal Act), the followmg section shall be Inserted, namely. $2ng “193%“
“66~B. (1) Any passenger who, hile travelling or having travelled in l
w
a stagecarriage of a State Transp
PCnalty for or attempts to avoid the payment of
ticketless travel
, undertaken by him at the rate fixed by the undertakinu
éfigfiz‘fiflifin or part of such fare, shall, on dem a,
Undertakmga servant of 'the undertaking authorised b
commenced the journey
station.
under sub-section (1) or any part thereofshall be punishable with fine
which may extend to one hundred rupees in case of first offence and to}
three hundred rupees in case of any subsequent offenc
(3) An offence punishable under this section shall be cognizable and '
bailable and it shall be lawful for the officer or servant of ‘
referred to in sub-section (l), and all persons called‘in by
for assistance, to arrest theofl'ender and hand him ov
ill-charge ,of the nearest police station.
(4) Au omcer of the State Transport Undertaking‘empowered by the
State Government in this behalf by notification may com
punishable under this section, either before or after the ‘
section (1) together with such amount of composition fee as he thinks
fit not exceeding one-half of themaxunum amount of fine fixed for the
offence; and where the ofience IS so compounded—
_(i) before the institution . of the prosecution, the ofl‘ender shall.
not-be liable to prosecution for such” offence and shall, if in custody,
be set at liberty ;
797 AguI?;17f. MM.! 7177, 6 sf977:, ,1 978
(ii) after, the institution of the prosecution, the composition shall
amount to acquittal of the offender.
Explanation—In this section, the expression "State Transport Under-
taking" shall have the meaning assigned to it in clause (b) of section 68-A.
Amendment of
section 67.
3. In section 67 of the principal Act, in sub-section (2), for clause (c) the
following clause shill be substituted, namely :—
"(c) require a phssenger to declare to the conductor or driver, the jour-
ney he intends to take or has taken in the vehicle and to pay the fare
for the whole of such journey and to obtain any ticket provided
therefor; "
By order,
R.C. DEO SHARMA,
Sachiv.
910 cr.R.0110 ti0--KOt 0.
671 V-
Atfa" (f"( 0)--6 0— 78 ( 2 3 07)-1978-2 083 .
00) •
an? win warm m, 6 W,‘1978
_______________________——_i
(ii) after, the; institution of the prosecution, the composition shall
amount to acquittal of the ofl‘ender._
Explanétion—In this section; the expression “State Transport Under-
taking” shall have the meaning assigned to it in clause'(b) of section 68-A. _
Aifiendgom °f 3. In section 6.7 of the principal Act, in sub-section (2), for clause (c) the ‘
5°“ °“ ' following clause shall be substituted, namely :— ,
“(c) require a passenger to declare to the conductor or driver, the jouré
ney he intends to take or has taken in the vehicle and to pay the fare
for the whole of such journey and to obtain any ticket provided
therefor; ”
By order,
RC. DEO SHARMA,
. Sachiv.
1m'7é(zso7)-197s—2683.66.) }
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