Section 10 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981
10. Penalty for ticketless travel.
(1)Any person who travels in a transport vehicle without having a proper ticket or having alighted there from fails or refuses to present his ticket for examination on requisition 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 and shall also be liable to pay the excess charge specified in sub-section (2), in addition to the actual fare, for the distance which he has travelled, or where there is any doubt as to the stage from which the transport vehicle originally started, or from the place, if any, where the tickets were last examined, to the place where he was detected to be travelling without ticket.(2)The excess charge referred to in sub-section (1) shall be the actual fare for the distance referred to in that subsection or a sum of rupees twenty, whichever is more.
