Section 23(2) in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
(2)The person referred to in sub-section (1) shall, in addition to the payment of excess mentioned in sub-section (3) be liable to pay -(a)the ordinary single fare for the distance which he has travelled; or(b)where there is any doubt as to the station from which he started, the ordinary single fare from the station from which the bus originally started; or(c)if the tickets of passengers travelling in the transport vehicle have been examined since the original, starting of the vehicle, the ordinary single fare from the place where the tickets were last examined; or(d)in case of their having been examined more than once, the ordinary single fare from the place where the tickets were last examined.
