Section 37 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
37. Deviation of route.
- Where due to any cause beyond the control of the Sikkim Transport or due to other operational reasons, goods are carried over a route other than the route by which they are ordinarily carried, the Sikkim Transport shall not be deemed to have committed a breach of the contract of carriage by reason only of such deviation of route.
