Section 3 in Sikkim Nationalised Transport (Prevention of Ticketless Travel and Miscellaneous Provisions) Rules 1983
3. Rate of the excess charges payable under section 9 (2).
- A person who carries or causes to be carried goods by a transport vehicle of the Sikkim Nationalised Transport without payment of carriage' charges or makes a false declaration in relation to the weight of the goods. so carried shall pay the excess charge at the rate of Re. I/per Kg for the quantity carried in excess of the permissible limit: .Provided that the excess charges shall not exceed rupees. Rs 100/ in one case
