Section 40 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
40. Carrying passengers in vehicle for carriage of goods.
(1)No employee shall carry or caused to be carried passengers in a transport vehicle intended for carrying or 'the goods in excess of the number declared by the State Government from time to time.(2)Any person who contravenes the provisions of subsection (1) shall be punishable with fine which may extend to one hundred rupees.
