The SIKKIM NATIONALISED TRANPORT (PREVENTION OF TICKETLESS TRAVEL AND MISCELLANEOUS PROVISION ACT,2008

SIKKIM
GOVERNMENT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 129 Gangtok, Monday October 19, 1981
LA~ DEPARTMENT
GOVERNMENT OF SIKKIM
Notification No. 13/LD/81.
Dated Gangtok, the 16th Octo bel', 1981.
The following Act of the Sikkim Legislative Assembly having received the assent of
the Governor on 30th day of September, 1981, is hereby published for general information.
THE SlKK1M NI\'fIONAI.ISED TJ~ANSPO.RT (PREVENTION OF
TICKETLESS TRAVEL AND MISCELLANEOLIS PROVISIONS) ACT 1981.
ACT NO.10 OF 1981
AN
ACT
to provide 1'01' prevention of t.icketlcss t ravc] ill, and carri~ge of goods by, the Sikkim
Nationalisccl Transport and. for matters connected therewith or incidential thereto.
Be it enacted by the Legislature of Sikk im in the Thirty-second Year of the
Republic of India as follows ;--
1. This Act lnily he called the Sikk im Nationaliscd Transport (Prevention of
Ticketlcss travel and Miscellaneous Provisions) Act, 1981.
Short title,
extent and
commencement.
(2) It extends to the whole of Sikkim.
(3) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
2. Tn this Act, unless the context otherwise reql1ires,- Definitions.
(r) "carriage charges" means charges payoble for carrying of goods by trans-
port vehicle as may be determined bythe Government from Lime to time;
(2) "carriage receipt" means the document Issuecl by the Sikkim Transport
acknowledging the receipt of goods for carriage by it;
(3) "consignee" in relation to goods carried by the Sikkim Transport means
the pel'son named ill the caTri"g<~ receipt as being the consignee of the goods covered
by the receipt and jncludes the consignor where the goods are consigned in the name
of the consignor or to self;

Prohibition
against travel-
ling without
ticket.
Prohibtion agai-
nst carrying of
goods without
payment of ca-
rdage charges.
Duty of conduc-
tor or employee
of Sikkim Trans-
port to issue
tickets, etc.
Duty of passen-
gers to obtain
tickets.
2
(4·) "consignment" means the goods entrusted to the Sikkim Transport for
carriage by it and includes part of a consignment;
(SI "consignor" means the person named in the carriage receipt ,,_ being
the consJgnor by whom and on whose behalf goods covered by carriage receipt are en-
trusted to Sikkim Transport for carriage;
(6) "demurrage" means the charge levied for detention of any consignment
after the expiry of the free time allowed for such detention;
(7) "endorsee" means the person in whose favour the consignment is made
and in the case of successive endorsements, means the person in whose favour the last;
endorsement is made;
(8) "endorsement" in relation to a carriage receipt means signing of such
receipt on the back or face thereof by the consignee or endorsee so as to entitle any
oth cr person to the possession thereof and to receive the goods covered by such receipt
(9) "employee" means an employee of the Sikkim Transport and includes
an officer;
(10)
ing a person
(IT)
"fare" means the amount determined by the Government for transport-
from one place to another place;
"forwarding note" means the document executed by a consignor or his
agent;
(12) "goods' includes materials, commodities, articles and animals;
(13) "Government" means the State Government of Sikkim ;
(14) "luggage" means the goods of a passenger either carried by him in his
charge or entrusted by him to the Sikkirn Transport for carriage by the later;
(I S) "passenger" means the person who enters or remains .in a transport
vehicle with the intention of travelling from one place to another place;
(16) "prescribed" means prescribed by rules made under this Act;
(17) "transport vehicle" means the public service vehicle owned by or opera-
ted under the supervision of the Sikklm Transport for carriage or transportation of
goods and passengers;
(18) "travel without ticket" means travelling without a proper ticket or with
defaced ticket or with a ticket which has already been used;
(19) "Sikkim Transport" means the Sikkim Nationlised Transport and may
include any transport undertaking owned and controlled by the Government;
(20) "wharfage" means the charge levied 011 goods for not removing from the
premises of the Sikkim Transport after expiry of the free time allowed for such removal.
3. No person shall enter or remain in any transport vehicle of the Sikkim Trans-
port for the purpose of travelling therein as a passenger or travel in such transport
vehicle as a passenger-
(a) without a proper ticket, or
(b) with a defaced ticket, or
(c) with a ticket which has been used earlier.
4. No person shall carry in or upon any transport vehicle any goods without
obtaining therefor proper carriage receipt from any employee, conductor or driver of
the Sikkim Transport.
s- (I) At any place where the Sikkim Transport has booking counter for
issue of' passenger ticket or carriage receipt, it shall be the duty of an employee of the
Sikkim Transport to issue such passenger ticket orcarria.ge receipt.
(2) At places where there is no booking counter referred to in sub-sec-
tion (I), it shall be the duty of the drive)' or conductor to issue passenger ticket or the
carriage receipt as the case may be.
6. It shall be the duty of a person to obi ·in ticket or carriage receipt from the:
booking counter of the Sikkim Transport before boarding a transport vehicle,

3
7. No person shall board a transport vehicle after it has left the place declared
as a Bus Stand or Bus Stop by the Government by a notification in the Official Gazette.
8. Any person who travels in a transport vehicle shall, whenever required by
,an employee of the Sikkim Transport not below the rank of a conductor or any other
person not below the rank of a Sub-inspector of police specially authorised by the State
Government in this behalf, present his ticket: or the carriage receipt to such employee
or other person for examination.
9. (J) Any person who carries or causes to be carried goods by a transport
vehicle of the Sikkirn Transport without payment ofcarriage charges or makes a false decla-
ration in relation to the weight of the goods shall be punishble 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 additional to the actual carriage charges.
(2) The excess charge referred to in sub-section (r) shall be such not excee-
ding rupees two per kilogramme of the goods carried as may be prescribed or rupees
one hundred, whichever is more.
10. (I) Any person who travels in a transport vehicle without having a proper
ticket or having alighted therefrom fails or refuses to present his ticket for examination
on requisition shall be punishable with imprisonment fora 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 ~J~ich he started, the fare from the stage from which the transport
vehicle originally stafted, 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-secfon (I) shall be the actual fare
for the distance referred to in that sub-section or a sum of rupees twenty, whichever is
mOTl~ ..
I I . If an employee of the Sikkim Transport whose duty is -
(I) to supply a ticket to a person travelling in a transport vehicle
on payment of fare by such person, either wilfully ornegligently,--
(a) omits or refuses to accept the fare when tendered; or
(b) omits or refuses to supply a ticket; or
(c) supplies an invalid ticket; or
(d) supplies a ticket of lesser value; or
(e) supplies a tickets for 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. .
11. Any person, who travels or attempts to travel in a transport vehicle without
having proper ticket with him or beyond the place authorised by his ticket or who,
heing inside atransport vehicle, fails or refues to present his ticket for examination when
required to do so, may be removed from such vehicle by an employee of the
Sikkirn Transport or any other person whomsuchemployeeor other person may call
to his ~id unless he then and there pays the fare.
i 3. If any person wilfully obstructs an employee of the Sikkirn transport or anyother person authorised under this Act, in the discharge of his duty, he ~hall be pu~i~
shable with imprisonment for a term wich may extend to one month or With fine which
may extend to two hundred and fifty rupees or with both.
Prohibition
against boarding
of transport
vehicle en-route.
Exhibition of
ticket and car-
riage receipt.
Penalty for carr-
ying goods
without carriage
receipt.
Penalty for
ticketless travel.
.:1
Penalty for
dereliction of
duty.
Power to remove
persons from
transport
vehicles.
Obstructing
employees of
the Sikkim
Transport or
other authorised
person in his
duty.

Limits of per so-
nalluggage, etc.
Fares payable
by passenger.
Ecxemptions and
ooncessional
rate of fares.
Penalty for
drunkenness.
Penalty for false
returns.
Entering trans-
port vehicle with-
out reservation
or refusal to
vacate the seat.
4
14. (I) • t\ passenger may carry with him in the transport vehicle without payment
of any carriage charges a suit-case, trunk or bedding or bed-roll and such other articles
as may be prescribed and upto such weight as may be prescribed.
(2) A passenger who carries with him any articles not specified in sub-sec-
tion (r) or in excess of the prescribed weight shall book the same and obtain a carriage
receipt therefor.
(3) Any passenger who contravcnces the provisions of sub-section (I) 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 (I)
or sub-section (2) shall be liable to be punished with fine which may extend to rupees
five hundred.
I!;. (I) A passenger who has attained the age of twelve years shall pay the full
fare as may be determined by the Government from time to time.
(2) No fare shall be charged from a passenger who is a child below the age:of
five years and is carried in the lap of the parent or other passenger.
(3) Fare at the rate of half of the fare determined under sub-section (J) may be
charged in respect of children above the age of five but below the age of twelve years.
(6. The Government may, by notification in the Official Gazette, declare any
class or category of persons who may travel in a transport vehicle without payment of
the fare or at such concessional fare as may be declared in that notification on such
occasions as may be so declared. .
17. If any employees is in a state of intoxication while on Ity, he shall be pu-
nished with fine which may extend to two hundred and fity rupees and when the perfor-
mance of any duty in such state is likely to endanger the safety ofany person travelling in
the transport vehicle. such employee shall be punished with imprisonment for a term
which may extend to one year or with fine 01' with both.
r8. If any Employee. required to furnish a return by 01' under this Act, signs and
furnishes a return which is false in any material particular. he shall be punished with
impresonment which may extend to one year 01' with fine which may extend to five hun-
dred rupees or with both.
T 9. If any passenger -
(a) having entered a transport vehicle. wherein no seat has been reserved for
his use, or
(b) haVing unauthorisedly occupied a seat reserved for the Use of another
passenger,
refues to leave it when required to do so by any employee. any employee authoris~d by
the Sikkirn Transport in this behalf. may remove him or cause him to be removed with
the aid of any other person from the transport vehicle or seat, and shall also he punished
with fine which may extend to one hundred rupees.
If any passenger enters or leaves, or attempts to enter or leave-Entering trans- 20.
port vehicle in
motion or other-
wise improperly
travelling.
Travelling on
roof or step!i.
(a) any transport vehicle while it is in motion; or
(b) at a place other than a place declared by the Government as a Bus
Stand or Bus Stop; or
(c) opens the door of any transport vehicle while it is in motion,
he shall be punished with imprisonment for a term which may extend to one month,
or with fine which may extend to fifty rupees or with both.
21. If any passenger -
(a) travels on the roof of a transport vehicle ; or
(b) persists in travelling -

5
(i) on the steps o'r foot-board of any transport vehicle; or
(ii) in any part of the tl-ansport vehicle not intended faI" the
use by passengers,
even after heing warned hy an employee not so to travel, he shall be punished with
imprisonment for a term which may extend to three months or with fine which may
extend to one hundred and fifty rupees or with both and may be removed from the
transport vehicle by any employee of the Sikkim Transport.
22. Ifany passenger wifuIly alters or defaces his ticket or pass so as to render the date,
number or any material portion thereof illegible, he shall be punished with imprison-
ment for a term which may extend to three months, or with fine which may extend to
two hundred and fifty rupees, or with both and shall also forfeit the ticket or pass as al-
tered or defaced.
23" (J) If any person with intent to defraud the Sikkim Transport uses or atte-
mpts to use a ticket which has already been used on a previous journey, he shall be
punished with imprisonment for a term which may extend to six months or with fine
which may extend to five hundred rupees.
(2) The person referred to in sub-section (I) shall, in acldition to the payment
of excess charge mentioned in sub-secton (3), be liable to pay -
(a) the ordinary single fare for the distance which he has travelled; or
(b) where there is any doubt as to the station from which he started,
the ordinary single fare from the station from which the bus origi-
nally started; or
(c) if the tickets of passengers travelling in the transport vehicle have
been examined since the original starting of the vehicle, the ordi-
nary Single fare from the place where the tickets were last examined; or
(d) in case of their having been examined more than once, the ordinary
single fare from the place where the tickets were last examined.
(3) The excess charge referred to in sub-section (2) shall be a sum equal
to the ordinary single fare payable under that sub-section or rupees twenty whichever
j~ more.
(4) Where Sikkim Transport fails to prove any fraudulent intention under
sub-section (I), it shall not preclude the Magistrate from passing an order that the person
shall be liable to pay the ordinary Single fare and the excess charge.
(~) Where a person fails or refuses to pay the excess charge and the ordi-
nary single fare, the sum shall be recoverable as if it were a fine imposed by a Magis-
trate.
Altering or
defacing of
ticket.
Fraudulent
travelling or
attempt to
travel on a used
ticket.
(6) Notwithstanding anything contained in section 75 of the Indian Penal H of 1860.
Code, the Court imposing any fine of any sum recoverable as fine, may direct that the
person in default of payment shall suffer imprisonment for a trm which may extend to
three months.
(7) Out of any amount recovered under this section, the excess charge
and the ordinary single fare shall be paid to the Sikkim Transport before any portion of
that amount is credited as fine to the Government.
2+. (I) If any person not being an employee or an agent authorised by the Sikklrn
Transport in this behalf -
(a) sells or attempts to sell any ticket; or
Penalty for
transfer of
ticket.

Smoking.
Drunkenness or
nuisance in
transport vehi-
cle or at Bus
Stop.
Disobedience
by bus driver
or conductor
of direction of
an employee.
Carriage of
goods.
.Maintenance of
of rates, etc.
for carriage of
goods.
6
(b) parts or attempts to part with the possession of a ticket against which
reservation of a seat has been made,
in order to enable any other person to travel therewith, he shall. be punished with im-
prisonment for a term which may extend to six months or with fine which may extend
to five hundred rupees or with both and shall also forfeit the fare and the ticket which
he may have sold or attempted to sell.
(2) If any person purchases any ticket referred to in clause (a) of sub-sec-
tion (1) or obtains the possession of any ticket referred to in clause (b) of that sub-sec-
tion from any person not being an employee or an agent authorised by the Sikkim
Transport in this behalf, he shall be punished with imprisonment for a term which may
extend to three months or with fine which may extend to two hundred and fifty rupees
or with both and if a purchaser or holder of any ticket aforesaid travels or attempts to
travel therewith, he shall forfeit the ticket which he may have purchased or obtained
and shall be deemed to be travelling without having a proper ticket with him and shall
he liable to be dealt with under section '0.
(3) Out of any amount recovered under this section, the sum representing
the single fare therein, shall be paid to the Sikkim Transport before any portion of that
amount is credited as fine to the Government. .
2S. (1) No person shall smoke In allY transport vehicle if objected to by any
passenger in that transport vehicle.
(2) Whoever contravenes the provlsJons of sub-section (I) shall be pu-
nished with fine which may extend to one hundred rupees.
26.
Stop -
If any person Tn any transport vehicle, or within the premises of any Bus
(a) is in state of intoxication; or
(b) commits any nuisance or act of indecency or uses abusive or obscene
language; or
(c) wilfully or without excuse interferes with any amenity provided by
the Sikkim Transport so as to affect the comfortable travel of an)'
passenger,
he may be removed from such trqnsport vehicle or Bus Stop by any employee and shall.
in addition to the forfeiture of any fare which he may have paid and of any ticket which
he may have purchased, be punished with fine which may extend to two hundred and
fifty rupees.
27. If any driver or conductor of any transport vehicle disobeys the reasonable
directions of any employee or police officer, he shall be punished with imprisonment
for a term which may extend to one month.
18. The Sikkim Transport shall ensure that the goods entrusted to it for carriag~
are carried safely and within a reasonable time:
Provided that the Sikkim Transport shall not he liable to payanycompen-
sation for any delay in transit.
29. The Sikkim Transport shall maintain at each place .where goods. other pa-
ssengers and their luggage, is received for carriage. the tariffs, distance tables, rate
tables and a list of station to station rates for carriage of goods from such place and
shall, during all reasonable hours, make them available for reference of any person
without payment of any fee.

7
30• The Sikkim Transport may impose conditions, not inconsistent with this
Act or '.ny rule made thereunder, with respect to the receiving, accepting, booking,
loading,.>rwarding, carrying or delivery of any goods.
31. Every consignor or his agent entrusing any goods to the Sikkim Transport
for carriage by it shall execute a forwarding note in such form as may be prescribed and
different forms of forwarding notes may be prescribed for carriage of different catego-
ries of goods .
.\ 2. No person shall consign or carry such offensive or dangerous goods as may
he prescribed in or upon a transport vehicle of the Sikkirn Transport.
33. (1) Every employee of the Sikkim Transport shall weigh or cause to be weighed
the goods consigned for carriage or to be carried in or upon a transport vehicle of the
Sikkim Transport, before issuing carriage receipt and shall enter the weight of the
goorls in such receipt.
(2) Any employee who suspects that the weight of the goods has not been
correctly entered in the carriage recieipt, may have the goods re-weighed.
34. The Sikkim Transport may keep the goods at destination station for
such time as may be prescribed and may charge such demurrage or wharfage charges
as may be prescribed.
H. Where the consignor, consignee or endorsee fails to take delivery of the goods
within the prescribed time, the Sikkim Tl'ansport may dispose of the goods by public
auction in such manner as may be prescribed.
36. Except in case of goods for which the carriage charges are required to be
paid at the time of booking, such carriage charges may be paid either at the time of
booking of the goods or at thc time of taking delivery of such goods.
37. Where clue to any cause beyond the control of the Sikkim Transport or due
to other operational reasons, goods are carried over a route other than the route by
which they are ordinarily carried, the Sikkim Transport shall not be deemed to have
committed a breach of the contract of carriage by reason only of such deviation of
route.
38. The Sikkim Transport shall deliver the goods at dest.ination only on the
surrender of the original calTiage receipt issued to the consignor or his agent at the
place where the goods wen: booked.
39. (I) The Government may by general or special order, specify the maximum
weight of the goods and the maximum number of passengers that may be carried in a
transport vehicle and rlifferent weights and number of passengers may be specified for
different types of tranSpoTt vehicles and for different routes.
(2) The weight of goods and number of passengers to be carried by a trans-
port vehicle specified under sub-section (I) shall be clisplayed at a conspicous place in
or outside the vehicle.
(3) Any employee who takes or allows to be taken in a transport vehicle
goods or passengers in excess of the weight or number specified under sub-section (I)
shan be punishable with fine which may extend to one hundred rupees.
40. (I) No employee sha.lI carry or caused to be carried passengers in a transport
vehicle intended for carrying of the goods in excess of the number declared by the State
Government from time to time,
Power to im-
pose condition.
Forwarding
Note.
Prohibition
against carriage
of offensive or
dan.gerous
goods.
Power of
employee to
weigh the
goods.
Power to
realise demur-
rage charges,
etc.
Power of'dispo-
sal of goods
which remain
undelivered.
Payment of
carriage char-
ges.
Deviation of
route.
Surrender of
carriage receipt.
Maximum car-
rying capacity
of transport
vehicle.
Cai"l')ling pas-
sengers in ve-
hide for car-
riage of goods.

Magistrate
having jurrsdic-
"tion under the
Act.
Cases to be tried
summarfly.
sof 1898.
Excess charge
to be paid the
Sikkim
Transport
Overriding
effect of the
Act.
Power to make
rules.
8
(2) Any person who contravens the provisions of sub-secton (J) shall be pH-
nishable with fine which may extend to one hundtred Dlpees.
.oj.J • No Magistrate other than a Judicial Magistrate of the first class shall try an
offence'. punishable under this Act.
+2. In the trial of offences punishable under this Act, the Magistrate shall follow
the procedure laid down in the Code of Criminal Procedure, l898, for trial of
offences in a summary way.
.3· Any amount recovered by way of excess charge under this Act shall be paid
to the Sikkirn Transport.
+.oj.. The provisions of this Act shall have effect notwithstanding anything incon-
sistent therewith contained in any other law.
+.~. (I) The State Government may, by notification in the Official Gazette, make
rules for giving effect to the provisions of his Act.
(2) Without prejudice to the generality of the foregoing sub-section, such
rules may provide for all or any of the following matters, namely:-
(a) the excess charge under section 9 (2);
(b) the articles that a passenger may carry without payment
of carriage caharges and the weight of such articles;
(c) the form of the forwarding note under section 3 T ;
(d) the offensive or dangerous goods which may not he
carried in or upon a transport vehicle;
(e) the free time for which the goods may be kept at the des-
tination stations and the demurrage and wharfage
charges;
(f) the manner of disposal of goocts by public auction under
section 35;
(g) any other matter which is required to be or 111aybe
prescribed.
By Order of the Governor,
B. R. PRADHAN,
Secretary to the Government of Sikkim,
LawDepartment,
F. No. 16(137)LD/88.
PRINTED AT THE SIKKIM GOVERNMENT PRESS

(""ovFR"'N M··Ef\.rr\",11" "",.. . n ! '.. ~ GAZETTE
EX 'r R A 0 R DIN .A R Y
PUBLISHED BY AUTHORITY
No. 115 Gangtok, Wednesday July 3, 1985.
GOVERNMENT OF. SIKKIM
LAW DEPARTMENT
GANGTOK
Notification No. 9/LD/198 Dated the 29th June, 1985.
The foIlowing Act of the Sikkim Legislative Assembly having received the assent of
the Governor on the 28th day of June, 1985, is hereby published for general information:-
THE SIKKIM NATIONAL!SED TRANSPORT (PREVENTiON OF TICKETLESS TRAVEL AND
MISCEJ.LANEOUS PROVISIONS) AMENDM.ENT ACT, 1985.
( ACT NO. 9 OF 1985)
AN
ACT
to amend the Sikkim Nationalised Transport (Prevention of Ticketless Travel and Miscellaneous Provisions)
Act, J 98 I.
Be it enacted by the Legislative Assembly of Sikk im in the Thirty-sixth 'Year of the Republic of
India as Follows i-
I. (I) This Act may be called the Sikkim Nationalised Transport (Prevention of Short title and
Ticketless Travel and Miscellaneous Provisions) Amendment Act, 1985. commencement.
(2) It shall come into Force at once.
2. In the Sikkim Nationalised Transport (Prevention of Ticketless Travel and Mis-
cellaneous Provisions) Act, 1981 (hereinafter referred to as the "principal Act"),
in section 2, in sub-section (14), for the word' 'goods" the words' 'suitcase, trunk
or other baggage" shall be substituted.
3. In the principal Act, in section 9, aft.er sub-section (2), the following sub-section
shall be inserted, namelyi-
"(3) The Sikkim Transport or any officer aurhorised to inspect a transport vehicle
carrying goocl~, shall be entitled to collect rhe excess charge and actual fare as
specified in sub-secnon (2) on the spot and at the time of inspection. The goods are
liable to he clchincd till the payment of the excess charge and such other charges to be
levied by thc Sikkim Transport."
4.. In the principal Act, for sub-section (2), the following sub-section shall be Amendment of
substituted, namely:- section 10.
Amendment of
section 2.
AmendmentOJ
section 9.
" (2) The excess charge referred to in sub-section (J) shall be the actual fare Fortl:e dis-
tance referred to in that sub-section or asum ofrupees twenty, whichever ismore.
The excess charge shall be payable to the inspecting employee at the spot of ins-
pection along with the actual fare.

Amendment of
section11.
2
f-xplanation.- Where there is any doubt at the stage from which he started for
purposes of calculating the excess charge, the fare from the stage from which the
transport vehicle originally started for from the place, if any, where the tickets
are last examined to the place where he was detected to be travelling without
tickets shall be deemed to be the distance which he has travelled.
5. In the principal Act, in section I I, to sub-section (2), the following Explanation
shall be added, narnelv:- ' '.
"Explanation.- The words "ticke~ and fare" in this section mean and include luggage,
tickets, consignment note, f~re 6r luggage charges respectively."
B. R. PRADHAN,
Secretary to the Govt. of Sikkim,
Law Department.
F. No. 16(137) LD/8I.\ . "",
PRINTED AT THE SIKKIM GOVbRNMENT PRESS, GANGTOK
THE SUBSEQUENT AMENDMENT TO THE SIKKIM NATIONALISED TRANSPORT (PREVENTION OF TICKETLESS TRAVEL AND MISCELLANEOUS
  
SIKKIM
GOVERNMENT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Gangtok Monday 8th September, 2008 No.389
GOVERNEMNT OF SIKKIM
LAW DEPARTMENT
GANGTOK
No. 26/LO/P/2008 Date: 23.08.2008
NOTIFICATION
The following Act passed by the Sikkim Legislative Assembly and having received the assent of the
Governor onthe 4th day of August, 2008 is hereby published for general information:-
THE SIKKIM NATIONAl.ISED TRANSPORT
(Prevention ofTicket lessTravel and Miscellaneous Provisions) (Amendment) Act, 2008
(Act No. 26 of 2008)
AN
ACT
further to amend The Sikkim NationalisedTransport (Prevention ofTicketless Travel and Miscellaneous
Provisions) Act 1981.
Be it enacted by the Legislature of Sikkim in the Fifty-ninth Year of the Republic of India as follows:-
CHAPTER I
PRELIMNARY
Short title, 1. (1)
extent and
commencement.
2
3
This Act may be called The Sikkim Nationalised Transport (Prevention ofTicketless
Traveland Miscellaneous Provisions Amendment Act, 2008.
It extends to the whole of Sikkim.
Itshall come into force on such date as the State Government may by Notification in
the Official Gazette appoint.
Amendment of 2. InThe Sikkim Natlonalised Transport (Prevention ofTicketless TravelandMiscellaneous
Section 9. Provision) Act, 1981, (herein referred to asthe said Act), insub-section (2) of Section9,
thewords "orrupeesonehundredwhicheverismore"appearingaftertheword "prescribed"
shall be omitted.

Amendment of 3.
Section 10.
Amendment of 4.
Section 11.
Amendment of 5.
Section 12.
In the said Act, in sub-section (2) of Section 10, for the words "referred to in that sub-
section or a sum of rupees twenty," the words" ex originating station to the destination
or a sum of rupees fifty" shall be substituted.
In the said Act in Section 11, after sub-section (2), the following SUb-section shall be
inserted namely.- (3)" if an employee (Drivers/Conductors) ofThe Sikkim Nationalised
Transport while performing his duties commits the offence as provided under sub-section
(1), he shall be liable to pay the fare two times more than the actual fare from originating
station to the destination in the first offence. On repetition of such offence for second and
third instances, such penalty shall be three and five times more respectively. If the same
offend is repeated beyond three times, disciplinary action against the concerned official
shall be initiated as per the provision of The Sikkim Government Servants' (Discipline and
Appeal) Rules,1985 and The Sikkim Government Servants' Conduct Rules, 1982."
In the said Act, in Section 12,af1er the word "pays", and before the words" the fare", the
words" double the amount of.actual fare from the station of origin to the destination of
service or rupees fifty whichever is more" shall be inserted.
BYORDER.
R.K.PURKAYASTHA (SSJS)
LR-cum-SECRETARY
Law Department
File No. 16 (82)/LD/P/2008
S.G.P'G. - 389/ Gazette /150 Nos.lDt:- 8.9.2008.
THE SUBSQUENT AMENDMENTS TO THE SIKKIM NATIONALISED TRANSPORT (PREVENTION OF TICKETLESS TRAVEL AND MISCELLANEOUS PROVISIONS)
ACT,1981 AMENDED AND UPDATED UP TO SEPT-2008

‹ Prev All Sikkim acts Next ›