Section 14(3) in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
(3)Any passenger who contravenes the provisions of sub-section (1) or sub-section (2) shall be liable to punishment which may extend to twice the amount of carriage charges from the place from which the luggage, goods or other articles are being carried to the place where those are intended to be carried or rupees one hundred whichever is more.
