Section 8 in Sikkim Nationalised Transport (Prevention of Ticketless Travel and Miscellaneous Provisions) Rules 1983
8.
(1)Where the consignee, his agent or endorsee fails to take delivery of goods of perishable nature, the Sikkim Transport may, after the expiry of twenty four hours from the free-time referred to in sub-rule (1) of Rule 7 dispose off the goods by public auction by giving oral intimation to the dealers who ordinarily deal in such perishable goods.(2)The sale proceeds of the public auction referred to in sub. rule (1) shall be deposited in the suspense account and shall be paid to the consignor or consignee when they claim after deducting there from the charges on account of freight, if any, demurrage and wharfage charges including unloading charges.(3)Where the consignor, consignee or endorsee fails to take delivery of goods, other than the perishable goods within thirty days of the date of intimation the State Government may dispose off by public auction by publishing a notice to that effect in the Sikkim Herald giving the place, date and time of such public auction.(4)The notice referred to in sub-rule (3) shall be published at least twice in the Sikkim Herald and shall also be affixed on the Notice Board of the Gangtok Offices and other Sikkim Transport offices, as the case may be.(5)The sale proceeds of the goods disposed off by public auction referred to in sub-rules (1) and (3) shall be sold to the person who gives the highest bid:Provided that no officer or employee of the Sikkim Transport shall be permitted to bid at such public auction.
