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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Sikkim - Subsection

Section 9(2) in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981

(2)The excess charge referred to in sub-section (1) shall be such not exceeding rupees two per kilograms of the goods carried as may be prescribed or rupees one hundred, whichever is more.