Section 18 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
18. Penalty for false returns.
- If any employee, required to furnish a return by or under this Act, signs and furnishes a return which is false in any material particular, he shall be punished with imprisonment which may extend to one year or with fine which may extend to five hundred rupees or with both.
