Section 19 in Sikkim Interpretation and General Clauses Act, 1977
19. Provisions as to offences punishable under two or more Sikkim laws.
- Where an act or omission constitutes an offence under two or more Sikkim laws, the offender shall be liable to be prosecuted and punished under either or any of those laws but shall not be liable to be punished more. than once for the same offence.
