Section 11(2) in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
(2)to check any ticket, either wilfully or negligently omits or refuses to do so, he shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to two hundred and fifty rupees or with both.[Explanation. - The words "ticket, and fare" in this section mean and include luggage, tickets consignment note, fare or luggage charges respectively.] [Added by Act No. 9 of 1985, dated 28.6.1985.]
