Section 17 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
17. Penalty for drunkedness.
- If any employee is in a state of intoxication while on duty, heshall be punished with fine which may extend to two hundred and fifty rupees and when the performance of any duty in such state is likely to endanger the safety of any person travelling in the transport vehicle, such employee shall be punished with imprisonment for a term which may extend to one year or with fine or with both.
