THE MAMPUR
STATE ROAD TRANSPORT
(PREVENTION
'
01: TICKETLESS
PASSENGERS) ..
1976
(A:
god-maby as
Layaway assembly
I
Mfafiipu'r) Av»
m '34 ~
to make
provisions
for
prevention of
ticketIess
travel
in
Transport Service carrier?
on
by theState
Transport m3ertaking in
the State and
for
matters connected therewith.
3 %
gamma
by tEeLegasia "guys as
Mamp'usr in
{the
ram ' : 1 "in m of
R'e'isnb3c 16f
sash" ' "as
1'31le '1. (1) This Aqt may becalicd the
.Manipur
State
R0311
Transport Service
(Prevention ofTicketless
Passengers)
Act, 1976. (a) 1% 8111125113 ts'{iié
image :61
mm'1- .
(3)
I?
511311
come into
force
on such date
as
theState Government 'may, by
hotification.
appoii'it. 2 inThis
Act,
unlessthe mxi
otherwise"
mqnnm"'= ' :'—* '(a') "Flare"
15333113 "Bic$05311 ainéiiiifsc131
cfiai'ge's
bryhatem ha'th'ré
13'3Y3blc
by 3
person
191'
'g'ro'up of
1315861513 in'rcspec't 13f bisby'ffiéi'i
barriigé': (b)
"road
transport
serv1c'e 'me3'ns a
sérvme01'motor veiiiclés carTyifig
persons 'o'r
@031301'
bdffi by r6adfor11116or réw31'a; (c) . "state
transpbrt
undertakings"
means
any nndefitaking providing road
transport service,
Wheresuch
undertaking is
married
1'31;
byz—a a) his
61111-316017"an 0: (ii) theS't'é'fé
'vaémfr'ie'it. ' Short
title, extent
and commencew meat, Defiaaxm
Supply of tickets on payment of fares.
Prohibition against tra- velling
with- out ticket. Exhibition of tickets. Travelling without
ticket or with insuffi- cient
ticket or
beyond authorised _, distance. >7-1
2
(d)
"ticke
"
includes a duty, privilege
or
courtesy pass issued under theauthority ofthe State
Transport
Undertaking;
(e) thewords and
expressions
used but not defined
in this Act shall
have the meanings assigned tothemin the
.
Motor Vehicles
Act,
1939
(No. 4of
1939).
3.
Every person
desirous of travelling onaroad
transport
service carried by the
State Transport Undertakings
shall,uponpayment of
his fare, be
supplied with a ticket
by
aservant
of
the
State
Transport. '
Undertaking authorised in thisbehalf oran
agent duly appointed by theState' Transport Undertaking forthe
purpose Specifying the motor vehicle
for which, the
place
from and
the
place to which
the fare has been
paid,
and the
amountof
the
fare.
4 . No
person
shall enter or
remain
in any
motor vehicle
comprised in road transport
service carried
by the
State Transport
Undertaking for
purpose of traVelling
therein
unless he has with
him a
proper ticket: 5.
Whoever travels
inany motor vehicle
comprised
in road
transport service
carried by theState TranSport Undertaking shall, on a
requisition of any servant
of the State Transport Undertaking authorised
by
it in this behalf, present his ticket to
such
servantfor examination
at or before
the
end
of the
journey for which
ticket waS'issued. 6.
(1)
If a
person travels in amotor
vehicle comprised inroad transport
service carried by the
State Transport Undertaking
without} having'a proper
ticket with him or
having alighted
from~ the motor vehicle,
fails orrefuses to
present for examination
his ticket
imme'-" diately on
requisition
being made therefor
under
Section
5, he shall be
punishable with imprisonment for aterm
which mayextend to one
,month orwith
fine which may extend to two hundred
and
fifty rupees orwith both and shall
also beliable to
pay
the
excess
charge hereinafter inthissection mentioned inaddition
to the
ordinary single fare for the distance which hehastravelled, or Where there is any doubt asto the
stage
from
which
he started, the farefrom the
stage
from which the
motor vehicle
originally
started or the
place where
the tickets werelast examined. ' .(2) The
excess
charges referred toinsub-section (1)
shall be a sum
equivalent
to
the
ordinary
single fare referred toin that sub-section orfive
rupees whichever is
greater.
a
O
3:
'
7. If a
servant
of .the
State
Transport 'Undertaking or
apparent referred toinsection 3,
whose duty isto
supply aticket to a
person who
travels or intends to
travel _in a
motor
vehicle
comprised, in
road
transport
serviCe carried
by theState
Transport Undertaking on payment of
fare by him,
negligently or
wilfully
omits to
supply a
ticket or
supplies aninvalid
ticket, heshall be
punishablecwithv
im- prisonment
whichmayextend to onemonth orwithfinewhichmay extend to twohundred
and
fifty rupees orwith
both.
,
8.
Any person,
who travels or
attempts totravel
in 'a-
motor vehicle
comprised in
road
transport
service carried
by
the
State
TranSport Undertaking
without
having proper ticketwith himor
beyond the
place :authorised
by his
ticket orwho
being ina
motor vehicle fails
or-refuses to
present forexamination histicket
immediately on
requisition
being made
therefor
under section 5,
mayberemoved from the
motor vehicle by any
servantoftheState
Transport Undertaking
authorised in
writing by itinthisbehalf or by anyother person whom such
servant
may call to his aid
unless hethenand. there
pays
the fare:
Provided that no
person shall be soremoved fromthe
motor vehicle
between
the
hours6p.
mg to6a;miexcept
either at the
stage
"at which
he
first
entered
the vehicle orat
the
stage atthe
head—quarters of a
district orsub-division oratthe
first available
office of theState TranSport Undertaking oratthe
nearest
police
stationi
9. Ifa
person wilfully
obstructs or
impedes any
servant of the
"State
Transport
Undertaking
in the
discharge
of his
duty,
he shall be punishable with
imprisonment
whichmayextend to onemonthorwith fine which may extend totwohundred
and
fifty rupees orwith
both.
10.
Any
offence committed
under'this Actmaybe
cognizable «ofi'ence for the
purpose
of the
provisions
of
the
Code
of Criminal Procedure, 1973
(Act No. 2of
1974),
11.
(1) TheGeneral
Manager
of the
State
Transport Undertaking, any officer orother
employees specially empowered
by him in this behalf in
writing may,
either before or aftertheinstitution ofthe
proceedings, compound anyoffencemade
punishable by, or
under, this Act.
(2)
Where an
offence hasbeen
compounded, the offender if in custody,
shall be
discharged and nofurther
proceeding
shall betaken against himin
reSpect of the
offence so
compounded. Breach, of ., duty
imposed on servant '
etc. of
State Transport Undertaking under Section Power to
remove
per- sons from" ' '
motor
,
vehicle. '
'-
Obstruction to
servant of State Trans- port
Under- taking in his duty.
Cognizance
ofi'ence. Compoun- ding of offences.
4
£313th
12.111 alltrial§ of
Offehcés
under this
Act,
the
Magistrate
shall '
FolIoW the
procedure
prescribed in theCode of Criminal
Procedure;
1975
(Aét No. 2of
1974) for the
trial of
summary
case§. @355th 13-.
(1.) Outof the
amount recovered for an offence under?
and
Single"
faretobepaid Seeticm
6 theexcess
eharges and
single fare referred toin thatsection 319mgggosrttaw
shall be paid to theState
Tran8port Undertaking befOre any portion Undertakings. of that amount is
credited asfine to
the
State
Government; Over
ridi g 14.
The
provision
of this
Act shall have
effect
notwithstafiding fig?
°f tc
anything
inconsistent therewith
contained in any osher
Law; Power
1Q.
'
I
'
.
'
.
make mks. 1-5.
frhe
State
Government maymakerules for carrying out all,
or
any of
the
purposes
of
this
Act;