Section 14 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
14. Limits of personal luggage, etc.
(1)A passenger may carry with him in the transport vehicle without payment of any carriage charges a suitcase, trunk or bedding or bed-roll and such other articles as may be prescribed and up to such weight as may be prescribed.(2)A passenger who carries with him any articles not specified in sub-section (1) or in excess of the prescribed weight shall book the same and obtain a carriage receipt therefor.(3)Any passenger who contravenes the provisions of sub-section (1) or sub-section (2) shall be liable to punishment which may extend to twice the amount of carriage charges from the place from which the luggage, goods or other articles are being carried to the place where those are intended to be carried or rupees one hundred whichever is more.(4)The conductor and driver of the transport vehicle in which personal luggage, goods or other articles are being carried in contravention of sub-section (1) or sub-section (2) shall . be liable to be punished with fine which may extend to rupees five hundred.
