Section 45(2) in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
(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.
