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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Sikkim - Subsection

Section 23(4) in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981

(4)Where Sikkim Transport fails to prove any fraudulent intention under sub-section (1), it shall not preclude the Magistrate from passing an order that the person shall be liable to pay the ordinary single fare and the excess charge.