Section 7(6) in Sikkim Nationalised Transport (Prevention of Ticketless Travel and Miscellaneous Provisions) Rules 1983
(6)If the consignee, his agent or endorsee fails to take delivery of goods within the free-time referred to in sub-rule(1)such consignee, his agent or endorsee shall pay to the Sikkim Transport the following' charges on account of detention, demurrage and wharfage:(a)Detention Or Demurrage Charges:(i)for full truck weighing 5 tons or more at the rate of Rs. 30/ per hour or part of an hour up to three hours;(ii)full truck weighing less than 5 tons at the rate of Rs. 20/-per hour or part thereof upto three hours;(iii)for detention exceeding three hours the charges for trucks referred to in clauses (i) and (ii) shall be Rs. 45/- and Rs. 50/respectively.(b)Wharfage Charges: When goods are booked in smalls at the rate of 0.50 per quintal for every twenty four hours' or part thereof.
