Section 7 in Sikkim Nationalised Transport (Prevention of Ticketless Travel and Miscellaneous Provisions) Rules 1983
7.
(1)The free time for which goods may be kept at a destination shall be three hours.(2)The consignee, his agent or endorsee shall take delivery of goods within one hour of the receipt of the intimation about arrival of goods at the destination station.(3)The intimation referred to in sub-rule (2) shall be in form C.(4)As soon as may be or after the expiry of three hours the goods shall be unloaded and kept in the warehouse of the Sikkim Transport.(5)The cost of unloading the goods at a destination station shall be payable by the consignee, his agent of' endorsee.(6)If the consignee, his agent or endorsee fails to take delivery of goods within the free-time referred to in sub-rule(1)such consignee, his agent or endorsee shall pay to the Sikkim Transport the following' charges on account of detention, demurrage and wharfage:(a)Detention Or Demurrage Charges:(i)for full truck weighing 5 tons or more at the rate of Rs. 30/ per hour or part of an hour up to three hours;(ii)full truck weighing less than 5 tons at the rate of Rs. 20/-per hour or part thereof upto three hours;(iii)for detention exceeding three hours the charges for trucks referred to in clauses (i) and (ii) shall be Rs. 45/- and Rs. 50/respectively.(b)Wharfage Charges: When goods are booked in smalls at the rate of 0.50 per quintal for every twenty four hours' or part thereof.
