Section 21 in Sikkim Ecology Fund and Environment Cess Act, 2005
21. Check Post.
- The State Government may, by notification, set up an erect in such manner as it may deem fit check-post and barriers at any place in the State at which all persons, vehicles or other means of transporting goods intended for carrying such materials liable to cess under this Act may be detained intercepted or searched to prevent evasion of cess under this Act.
