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

  
  
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Erma MANIPUR STATEROAD TRANSPORT SERVICE
{P‘RBm mION... OE :legggaiLEss ijssENGERS)
. (FIRST AMENDMENDoBHi—VIWG
(Ag $a§§éd b91111: regisiat'ive Assembly; ’Mafiiioux- o‘n 8—9-76)
., .A A35% A 9V"
:2». ahena {he M&nfiunSflife, Rq'g'd .rrdrjis‘port (Prevei’ztion ‘lbf Tickéiféss
PasséiigerS) Act 1976 (Mahipur Act 9 bf 1976).
x}, A 1313 itnienhctediby the .LegiSIefhne bf .Menipur iii the TWenty Seventh
Year of‘the Republic of India as follows :— .
1. (i3 ms ’A'c‘i ina§ Bércdliéd the Ma'nip'ur State Roadmfis'poit
Service (Prevention of Ticketless Passengers) (First Amendment)
Act, 1976. .
_ (2) ( It Ehéfifcafiie ihto fdgce, .onshCh défeas the Staiie Govefhihexii’t:may by fib‘t‘ificat’ion in the official gazette appoint.
2 ,‘Ih't‘his Aét, “Act” iine'gns. the Méflififir .stét‘e Raga Tran‘éfsérjt’(Pfevenfion of Ti'ck'eues's Passefigers) Act 1976’(Man'ipur Ac: 9 6f 197.6).
3._ (1.) 1;; .the; Brgah headihg of the Act for the title “THE MANI-PUR’STATE ROAD TRANSPORT (PREVENTION OF' TICKETLESSPASSENGERS) .ACT, 1976”, the following shall substitute, namely:—
“THE MANIPUR STATE ROAD TRANSPORT SERVICE (PREVEN-TION OF TICKETLESS PASSENGERS) ACT, 1976.”
‘ () E611, t'helj‘v‘hrdfl‘fieijvgiht” 'v'yhefeverl it occurs thrbughbut the”Act; fhe word “employee” shall be substituted. '
4. In.Section 2 of the Act after sub-‘clause (ii) of Clause(c), for.the full stop at the end, a comma and the word “or” shall be inserted
and thereafter the fdlIoWing new sub-elause (iii) shall be added, namely:—
“(iii) Manipur State Road Tfahsport Corporation as established under
the Road Transport Corporation Act, 1950 (6401‘ 1950)”.
. .5. AtTthe end qt: the existing Section 4 of the A'ctfo: the f111] stop
\a cQIQh‘shall be substituted and thereafter the following proviso shall
‘be added:— ’ '
“Provided that where arrangement for the supply of tickets are
:also .made in'the motdr Vehicle by which -a person has to traVel, a per-
‘s’bh niay enfersueh meter Vehicle but as soon as may be after hisfenffy ‘théreifn, he Shall make the payment of his fare to. the CODdUQthT
5561' f'o‘éijy Other embl'oyee of the State Transport Undertaking as fiihy
Is’e authorised byit'in this Behalf and obtain from him the ticket fo'his journey without which he shall not remain in such motor vehicle.”
Short title
and com-
Definition.
Amend-c
meat imthe
Broad- had.
ing of the
title of the
Act.
Khalid- .
ment- _. of
section 2..
Insertion
in section 4.
Insertion
of a new
section 4 A.
Entering a
motor vehi-
cle in mo-
tion or
otherwise
improperly
Travelling
thereby
without
pass or
ticket.
Amend-
-ment of
section 6.
Travelling
without
ticket or
with insu-
flicient
ticket or
beyond
authorised.
distance.
2
6. 'After section 4 of the Acta new section .4 A shal-I‘be added,“
namely :— . '
“4A(1) If a person without holding a proper ticket,‘ enters or leaves or "
attempt to enter or leave, any motor vehicleAwhifi'the motor vehicle
is in motion, or elsewhere than by the entry or exit door appomted
by the State Transport Undertaking for the passengers to enter or ,
leave the motor vehicle, he shall be liable to punishment with ‘impri-
sonment of either description which may extend to three months or
with fine which may extend to five hundred rupees or With both.
(2) If aperson without holding aproper ticket, travels by any
motor vehicle occupying any place on the roof, of any motor vehicle 01' on.
the engine or by the side of the driver or on any other part of the
motor vehicle not intended for uSe of passengers, he' shali'be > liable
to punishment with imprisonment of either description which may extend.
to three months or with fine which may extend to five hundred
rupees or with both, and may also be' removed therefrom' by the
Conductor or the driVer of the motor vehicle or by any other employee
of the State Transport Undertaking authorised to do so by. it in
this behalf. -
(3) Any person Who is liable to the penalties provided in sub-
sections (1) and (2), shall also be liable to pay the excess .fare as
mentioned in subsection (2)'of section 6 and the provisions Of sub-
section (3) of the said section shall apply to the recovery of excess fare
from such person or to the punishment of such person by imprisonment
in default of payment of excess fare as provided under’ the aforesaid
sub-section (3).”
7. For the existing section 6 of the Act the following shallbe
substituted, namely:—
“6. (1) If a person:——
(a) enters or remains in a motor vehicle or in_any way travels
therein Without proper'ticket in contravention of section 4; or
(b) while travelling by a motor vehicle or while remaining in
it or having alighted from it, fails or refuses to present
his ticket for examination immediately on requisition being
made therefor under section 5; or
(c) uses or attempts to use with intent to defraud the State
Transport Undertaking, an invalid ticket within the meaning
of , clauses (a), (b), (d), (e) and (f) of the Explanation to
section 7 or a ticket which has already been used‘ on a
. previous journey;
he shall be punishable with imprisonment of either description 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 . mentioned -in
sub-section (2) in addition to (the ordinary single fare for the
(3)
(2) On and from the date on which the provisions of this Act
are brought into force in the State of Manipur, anything done and
any step taken (including order, scheme, rule, form or notice) and
any action taken under the repealed Ordinances shall, in so far as
it is not inconsistent With the provisions of this Act, continue to be
in force unless ahd until it is superseded by anything done or any
action taken in accordance with law,

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