Section 9 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
9. Penalty for carrying goods without carriage receipt.
(1)Any person who carries or causes to be carried goods by a transport vehicle of the Sikkim Transport without payment of carriage charges or makes a false declaration in relation to the weight of the goods shall be punishable with imprisonment for; a term which may extend to one month or with fine which may extend to two hundred and fifty rupees or with both and shall also be liable to pay the excess charge specified in subsection (2) in additional to the actual carriage charges.(2)The excess charge referred to in sub-section (1) shall be such not exceeding rupees two per kilograms of the goods carried as may be prescribed or rupees one hundred, whichever is more.(3)[ the Sikkim Transport or any officer authorised to inspect a transport vehicle carrying goods shall be entitled to collect the excess charge 'and actual fare as specified in sub-section (2) on the spot and at the time of inspection. The goods are liable to be detained till the payment of the excess charge and such other charges to be levied by the Sikkim Transport.] [Inserted by Act No. 9 of 1985, dated 28.6.1985.]
