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.

1. 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.

2. 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--

1. To supply a ticket to a person travelling in a stage carriage on payment of fare by such person, either wilfully or negligently,--

1. Fails or refuses to accept the fare when tendered, or
2. Fails or refuses to supply a ticket, or
3. Supplies an invalid ticket, or
4. Supplies a ticket of a lesser value, or

2. 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.

3. 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,--

1. in  the  case  of  two-wheeled  or  three-wheeled  motor vehicles, be  punishable with  fine which  may  extend  to  fifty rupees; and
2. In any other case, be punishable with fine which may extend to two hundred rupees.