Section 22 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
22. Altering or defacing of ticket.
- If any passenger wilfully alters or defaces his ticket or pass so as to render the date, number or any material portion thereof illegible, he shall be punished with imprisonment for a term which may extend to three months, or with fine which may extend to two hundred and fifty rupees, or with both and shall also forfeit the ticket or pass as altered or defaced.
