Section 2 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"carriage charges" means charges payable for carrying of goods by transport vehicle as may be determined by the Government from time to time;(2)"carriage receipt" means the document issued by the Sikkim Transport acknowledging the receipt of goods for carriage by it;(3)"consignee" in relation to goods carried by the Sikkim Transport means the person named in the carriage receipt as being the consignee of the goods covered by the receipt and includes the consignor where the goods are consigned in the name of the consignor or to self;(4)"consignment" means the goods entrusted' to the Sikkim Transport for carriage by it and includes part of a consignment;(5)"consignor" means the person named in the carriage receipt as being the consignor by whom and on whose behalf goods covered by carriage receipt are entrusted to Sikkim Transport for carriage;(6)"demurrage" means the charge levied for detention of any consignment after the expiry of the free time allowed for such. detention;(7)"endorsee" means the person in whose favour the consignment is made and in the case of successive endorsements, means the person in whose favour the last endorsement is made;(8)"endorsement" in relation to a carriage receipt means signing of such receipt on the back or face thereof by the consignee or endorsee so as to entitle any other person to the possession thereof and to receive the goods covered by such receipt(9)"employee" means an employee of the Sikkim Transport and includes an officer;(10)"fare" means the amount determined by the Government for transporting a person from one place to another place;(11)"forwarding note" means the document executed by a consignor or his agent;(12)"goods" includes materials, commodities, articles and animals;(13)"Government" means the State Government of Sikkim;(14)"luggage" means the [suitcase, trunk or other baggage] [Substituted for the Word 'goods' by Act No. 9 of 1985, dated 28.06.1985.] of a passenger either carried by him in his charge or entrusted by him to the Sikkim Transport for carriage by the later;(15)"passenger" means the person who enters or remains in a transport vehicle with the intention of travelling from one place to another place;(16)"prescribed" means prescribed by rules made .under this Act;(17)"transport vehicle" means the public service vehicle owned by or operated under the supervision of the Sikkim Transport for carriage or transportation of goods and passengers;(18)"travel without ticket" means travelling without a proper ticket or with defaced ticket or with a ticket which has already been used;(19)"Sikkim Transport" means the Sikkim Nationalised Transport and may include any transport undertaking owned and controlled by the Government;(20)"wharf age" means the charge levied on goods for not removing from the premises of the Sikkim Transport after expiry of the free time allowed for such removal.
