Section 11 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
11. Penalty for dereliction of duty.
- If an employee of the Sikkim Transport whose duty is to supply a ticket to a person travelling in a transport vehicle on payment of fare by such person, either wilfully or negligently,(a)omits or refuses to accept the fare when tendered(b)omits or refuses to supply a ticket(c)supplies an invalid ticket(d)supplies a ticket of lesser value(e)supplies a ticket for a shorter distance(2)to check any ticket, either wilfully or negligently omits or refuses to do so, he shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to two hundred and fifty rupees or with both.[Explanation. - The words "ticket, and fare" in this section mean and include luggage, tickets consignment note, fare or luggage charges respectively.] [Added by Act No. 9 of 1985, dated 28.6.1985.]
