The Manipur State Road Transport (Prevention of Ticketless Passengers) Act, 1976

THE MAMPUR STATE ROAD TRANSPORT (PREVENTION
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01: TICKETLESS PASSENGERS)
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1976
(A: god-ma by as Layaway assembly
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Mfafiipu'r)
Av»
m‘34
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to make provisions for prevention of ticketIess travel in mail Transport
Service carrier? on by the State Transport m3ertaking in the State
and for matters connected therewith.
3% gamma by tEeLegasia"guys as Mamp‘usr in {the ram
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“in
m of R‘e‘isnb3c 16f sash“
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“as 1’31le
‘1. (1) This Aqt may be calicd the .Manipur State R0311 Transport
Service (Prevention of Ticketless 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 in This Act, unless the mxi otherwise” mqnnm"'=
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'(a’) “Flare” 15333113 "Bic $05311 ainéiiiifs c131 cfiai‘ge's bryhatem
ha'th’ré 13‘3Y3blc by 3 person 191' 'g'ro‘up of 1315861513 in'rcspec‘t
13f bis by ‘ffiéi‘i barriigé':
(b) “road transport serv1c'e’me3'ns a sérvme 01' motor veiiiclés
carTyifig persons 'o'r @031301' bdffi by r6ad for 11116 or
réw31‘a;
(c)
.
“state transpbrt undertakings” means any nndefitaking
providing road transport service, Where such undertaking
is married 1’31; byz—a
a) his 61111-316017“an 0:
(ii) the S‘t’é’fé 'vaémfr‘ie'it.
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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 the authority of the State Transport Undertaking;
(e) the words and expressions used but not defined in this
Act shall have the meanings assigned to them in the
.
Motor Vehicles Act, 1939 (No. 4 of 1939).
3. Every person desirous of travelling on aroad transport service
carried by the State Transport Undertakings shall, upon payment of
his fare, be supplied with a ticket by aservant of the State Transport.
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Undertaking authorised in this behalf or an agent duly appointed
by the State‘ Transport Undertaking for the purpose Specifying the
motor vehicle for which, the place from and the place to which the
fare has been paid, and the amount of 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 in any motor vehicle comprised in road transport
service carried by the State 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 servant for examination at or
before the end of the journey for which ticket waS'issued.
6. (1) If a person travels in a motor vehicle comprised in road
transport service carried by the State Transport Undertaking without}
having'a proper ticket with him or having alighted from~ the motor
vehicle, fails or refuses to present for examination his ticket imme'-"
diately on requisition being made therefor under Section 5, he shall
be punishable with imprisonment for a term which may extend to
one ,month or with fine which may extend to two hundred and fifty
rupees or with both and shall also be liable to pay the excess charge
hereinafter in this section mentioned in addition to the ordinary
single fare for the distance which he has travelled, or Where there
is any doubt as to the stage from which he started, the fare from
the stage from which the motor vehicle originally started or the place
where the tickets were last examined.
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.(2) The excess charges referred to in sub-section (1) shall be
a sum equivalent to the ordinary single fare referred to in that
sub-section or five rupees whichever is greater.

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7. If a servant of
.
the State Transport 'Undertaking or apparent
referred to in section 3, whose duty is to supply a ticket to a person
who travels or intends to travel _in a motor vehicle comprised, in
road transport serviCe carried by the State Transport Undertaking on
payment of fare by him, negligently or wilfully omits to supply a
ticket or supplies an invalid ticket, he shall be punishablecwithv im-
prisonment which may extend to one month or with fine which may
extend to two hundred and fifty rupees or with both.
,
8. Any person, who travels or attempts to travel in 'a- motor
vehicle comprised in road transport service carried by the State TranSport
Undertaking without having proper ticket with him or beyond the place
:authorised by his ticket or who being in a motor vehicle failsor-refuses
to present for examination his ticket immediately on requisition being
made therefor under section 5, may be removed from the motor vehicle
by any servant of the State Transport Undertaking authorised in writing
by it in this behalf or by any other person whom such servant may
call to his aid unless he then and. there pays the fare :
Provided that no person shall be so removed from the motor
vehicle between the hours 6 p. mg to 6 a; mi except either at the stage
“at which he first entered the vehicle or at the stage at the head—quarters
of a district or sub-division or at the first available office of the State
TranSport Undertaking or at the nearest police stationi
9. If a person wilfully obstructs or impedes any servant of the
“State Transport Undertaking in the discharge of his duty, he shall be
punishable with imprisonment which may extend to one month or with
fine which may extend to two hundred and fifty rupees or with both.
10. Any offence committed under‘this Act may be cognizable
«ofi'ence for the purpose of the provisions of the Code of Criminal
Procedure, 1973 (Act No. 2 of 1974),
11. (1) The General Manager of the State Transport Undertaking,
any officer or other employees specially empowered by him in this behalf
in writing may, either before or after the institution of the proceedings,
compound any offence made punishable by, or under, this Act.
(2) Where an offence has been compounded, the offender if in
custody, shall be discharged and no further proceeding shall be taken
against him in reSpect of the offence so compounded.
Breach, of
.
,
duty imposed
on servant
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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
of ofi‘ence.
Compoun-
ding of
offences.

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£313th
12.111 all trial§ of Offehcés under this Act, the Magistrate shall
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FolIoW the procedure prescribed in the Code of Criminal Procedure;
1975 (Aét No. 2 of 1974) for the trial of summary case§.
@355th 13-. (1.) Out of the amount recovered for an offence under?
and Single“
faretobepaid Seeticm 6 the excess eharges and single fare referred to in that section
319mgggosrttaw shall be paid to the State Tran8port Undertaking befOre any portion
Undertakings. of that amount is credited as fine 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.
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make mks. 1-5. frhe State Government may make rules for carrying out all,
or any of the purposes of this Act;

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