Section 11 in Sikkim Shops and Commercial Establishments Act, 1983
11.
(1)No person shall carryon in or adjacent to a street or a public place the sale of any goods before the opening and after the closing hours fixed under sections 9 and 10 and for the shop dealing in the same class of goods in the locality in which such street or public place is situated:Provided that nothing in this section shall apply to the sale of newspapers.(2)Any person contravening the provisions of sub-section (1) shall be liable to have his good s seized by an Inspector.(3)The goods seized under sub-section (2) shall be returned to the person- from whom they were seized on his depositing rupees fifty as security for his appearance in the court.(4)If the person fails to make the deposit, the goods seized shall be produced without delay before a Magistrate who may give such directions as to their temporary custody as he thinks fit.(5)Where no prosecution is instituted for contravention of the provisions of sub-section (1) within such period as the Magistrate may fix, in this behalf, the Magistrate shall direct their return to the person from whom they were seized.(6)Subject to the provisions of sub-section (5), the provisions of any law relating to the criminal procedure for the time being in force, shall, so far as they may be applicable, apply to the disposal of the goods seized under this section.
