Section 9(3) in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
(3)[ the Sikkim Transport or any officer authorised to inspect a transport vehicle carrying goods shall be entitled to collect the excess charge 'and actual fare as specified in sub-section (2) on the spot and at the time of inspection. The goods are liable to be detained till the payment of the excess charge and such other charges to be levied by the Sikkim Transport.] [Inserted by Act No. 9 of 1985, dated 28.6.1985.]
