Section 45 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
45. Power of Make Rules.
(1)The State Government may. by notification in the Official Gazette, make rules for giving effect to the provisions of this Act.(2)Without prejudice to the generality of the foregoing sub-section, such rules may provide for all or any of the following matters, namely:(a)the excess charge under section 9 (2);(b)the articles that a passenger may carry without payment of carriage charges and the weight of such articles;(c)the form of the forwarding note under section 31 ;(d)the offensive or dangerous goods which may not be carried in or upon a transport vehicle;(e)the free time for which the goods may be kept at the destination stations and the demurrage and wharf age charges;(f)the manner of disposal of goods by public auction under section 35 ;(g)any other matter which is required to be or may be prescribed.
