Section 24 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
24. Penalty for transfer of ticket.
- If any person not being an employee or an agent authorised by the Sikkim Transport in this behalf(a)sells or attempts to sell any ticket; or(b)parts or attempts to part with the possession of a ticket against which reservation of a seat bas been made, in order to enable any other person to travel therewith, he shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both and shall also forfeit the fare and the ticket which he may have sold or attempted to sell.(2)If any person purchases any ticket referred to in clause (a) Of subsection (1) or obtains the possession of any ticket referred to in clause (b) of that sub-section from any person not being an employee or agent authorised by the Sikkim Transport in this behalf, 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 if a purchaser or holder of any ticket aforesaid travels or attempts to travel therewith, he shall forfeit the ticket which he may have purchased or obtained and shall be deemed to be travelling without having a proper ticket with bim and shall be liable to be dealt with under section 10.(3)Out of any amount recovered under this section, the sum representing the single fare therein, shall be paid to the Sikkim Transport before any portion of that amount is credited as fine to the Government.
