The Sikkim Interpretation And General Clauses Act 1977

. EXTRAORDiNARY
PUBL]SHED BY AUTHORITY
*'.-,-."r*--,-l--.,.
No. 122 Gangtok, Thusday, it, tstt.Ociober
J
LEGISLATIVE DEPARTMENT.
, NOTIFICATION
No.6/iL/77
. r)ared canprok. fl e ,{th October- rq77. .r
The ro.lo*i.g .\.r ot rhe 5ikk,^r Leq:.hd,e {5rmbtf la\:ne n.eir.d th" "s".nr or rhe
C..".r"..".,rh- r.rd..o O.rober. ,qrr is h"r"bl pub :.nia r"- gIn".' i.,. o.*.,r:. .
. SII(r6rM 'AC'T NO. a' ot ry77
SIKKIM INTERPRETATION AND GINERAL CLAUSLS {CT, i977
AN
, A CT
Shalt tirle a,C con-
Dejbt'on'.
passed beforc the commencenlent of the Constitution, and
(b) \n A.r n,J. be'ore 'u h b. rhe Co'ern,. t c'
r..rl r C""r:.:l u' rhp Co\pr. or C, nerJ ". r:ng in a l.gi,la,ir-,rpa.ityj
(5) "Central Govemment" in relation to anyihing done or to be
donc aftel the commencemcnt of the Constitution (Ihirty-sixth Amendment) Act,
r s z r, mear s the Presj dent and includes, in relation to functions entrusted undo clause
irlor {n cle )58 or rhe Cun.r'ru ion ro t\e uo\eml'nr o Sil Lin,.the Co\"r-nrent
u'.;(,i" J.,ing $ irhin rh" <op" ol-ne ,urho :t/ gi\Fn r" ir uder rhal 'la r"i
(6) "child", inttre case ol anyone rvllose personal laF-Permits adoP-
rion, includes an adopted chil.l i
(7) ,ol,e.ror" rne,n. the chrel oh.erinchrrg'oIrhe revenue
admini.,rdtion ol a &r r'. t :
(8) "cotlrcnccment". used with reference to an eDaclment, mea
rhe o'y on * hich su. h .ia., r' nr io n". into lorce:
(s) ' 'Constitutioli" means the Constitudon cJI inaia; '
,'o2 J-',qh,"'".'i"Ge.a.,or an o.e "ho* p"r.on-l la$ fer1 j,.(,o) "J-',qh,e'-. ir the . a., ol an o. e hho* p.r.on-l La$
^donLio r. inJ-drs an a louL.d d"u,hr'r'r
r liodrtrr:" (, r) "District Couri" maans the principal ciyii court ot, originll
jirris.li;tion constitrted lbr the )urpose but shalt not include ihe High Court in the
exercise oi itt or.nrory or extraordiiary original civil jurisdicrion;
,,., D:. ., I ,].. ,". .. fi i.. lB, oi Disr-icr r ourr anl i'.lu
des an Additional District ludgej
personal las pennits
1 o1 .{pril and
the 6rst day.
Sikldm .,r aN
9! thc
Oidimnce, ProclamrtioD, regula.
or orher inttrument ha\ing lor the
rI
'lState Legislative Axe.rblv" rqeans
. (c) alL oder
bf the Constlrttion making
in sul'-claure (a) whether-lv
(3o) "rronth" means a month reikoned accoriljng to the Engiish
11r1 'mother'. ;n rhF case ot anlone "ho,e PPrsolrl ldr fermiu
adoption. in.ludes an ddopri'" rrorheri
rrz, 'mo,able properg meanifropprn ul ,ver\ ae.!riDrior FrceoL
lmniovable properPy;
,131 "o"rh' rnc[de, aram,a,ion anr],.eclarurior in he.a"r ot per-
.on' hv la" .rllowed to "Iiirm or de.lare insreao of.wearing rsons bv Lalv arloweo to amrm or oecEre msreao or swea ng;
law 'or Lhe time being in force r
t'lt) Parljlmcnr 'mean' the Pdrlilmenr o lnJiar
- i3ei "p*"""" i;a"des any company or'associatiotl or uoay .r i"-
diqduai", whether in"orporated or notr
{17, pre.cribe means prescribed b' ul+ male .nJer an enatr-
;."t i,i 1'r,l"r,EJ ",i,ression occurs; ' 
'
sikkim
(18) t PresidenC means the Presidenr ollr4i.r
' (39) "Public nuisaoce'r has the same meaning as:in the
Code. r85o i i
(
1d7 all enacnnentsin lorce.iLi a St@te or so e. States in India witl
respect t., matter;'in the Staterlist or the Concurent Liat of the Cpnstiiution not
' being Central Acts ard extcnded to th;'Statc of Sikkim by iotifications 6der cl" .c
(n) ;f Artiale 17] F oi the lonptitution:^rncre 17] r or rne !-or\ruruuon;
,F'd.l Ord n"n,q promrlg"re,r oy rle r,o'. m.' ol Srkl.im;
,n all Ac,' ta,ed o) rhe siQkir] Legij.arive A.- mbl, *hi.h
rnr a'senl ill tne Co\ernor-or the Presideni
G) all ld$. mrde b\ parliamenl or Lne P.esidenl in respeLr ot Lhe
qr,re ol siLLih und.r or in exercise ol the po*.ers coderred ;by Article 3j6 and
includes
resPFctiv<l!
CIJAPTF]R III : 
,
General Rules ol Con,tructron.General ltules ol UoDsbructlon:
TalnalLal e\rcnt rJ 4. t'.D Silr im lr.'. unle.. orl,er$;., ,rpr.5rt\ prorioe,.. "pplie.u rn. "lror" or si.l iri.
(,) where dny !Siklin .larv nade after the comniencement of thtthe
"jsd', u"l ionsututiori (Thirq sixth .\nre;d,nenr r, \ct. t e7 J. is nor e\pr€ssed to cijmc inro
operation on a partjcuiar daf, then it shall come into opemtion-
Ca jng. )nto
(a) ir it is ar Act ol the Sikkim Legislature, on die day br
i. rcceived d1e assent.,f the Gorernqr orthc Presid-ent, as the case may b
- : -.,,(a) 1! lt L an ]\cl ol Lne SLkkrm Lel
fas rhe case mrr be. and
,e dai
yb
ilvhich
' (b) ifitis an ordn\ance, on thc da) ;n ;ilii.h ii is frIst published / 
l
- (r) Unless the cont|ary is expressed, a Sihkjm la1v shall be conitrued
. .'u.,;n! :. o op . ;o.r i,nn,.oiJr l) on . Frp r -1.poi ,q :iq
: ",. ",
i..-t.Lo t. ,trra4 \rllr. Ir'i[L ld .' "q-. "'"1 o,^ur]'. lP'.oro 'r\\',l";,,. eJsc ru h;,t ettecL or a particular day, it shall, unless rhe coltrary jntentioll is
.,.pres:.d, be- corstruccl as c.isnig to ha,e effect iirmpdiateil or \he comnlencc- .
flr!.r' ri lic L d r c, . - 7 , N o S,ikkim lar: shali in al1v mann er *-hatso ever affect the rights ol
.;,'. tht L".crrunart ur-l€ss it is'cxpressly Provided theiein or unless it appers by ne-
e-sr) inlplir.rri.n rherefrorn t[at the Goverment is bound thereby.-
tfi. t.at a 6. \\ ]Ff..'n. ',1 .i..\.o'r.rirLre.r,o. LoTo,. P r".nI .orm
,b.-. ' ur '.. r.. rh.r' Lo. 1 . ;orur. ' ,11 1, . pe Fh,-l s .e..;ol
",'.,..r",,1.-i','o,onr.''. r.- .o,Oo ,," n.n.F..d a'qu;.?. hod an.l d'po'"ol
1,,u... .l ", i,,rc, o""r,l .h.,1 ..-. o.b..u,d b' I ni,,
io.po,nte n-"e
Qfl-l"e 1,.orr ' g. \'., \\h- 'r'"r" u d'r-n) \ikkrnr Lh qJ Leercommireo
;i,'".*' ' - '" i,; " -*p.,)., Lric'compm,v as.werl * "[".i p"'."o";" chtrse of;nd responsibre
ro th. .oni!,.\,,r lor ti,e conductof its'blsiness at the time of the cominiss;on o{ the
otercJ,.11 ';. ". r,J 'o Ie grr'\ ol rLe ollcn eand.hall "e li"bl" ro be procecd-
ed against and purnheri accondngll: -'- i'
Pr' ri, ed rl,ll, o,n:ng conr, d r rh.,'ub-".ron"hLl.renJ*.any
. rri. p-" oI r' ' | 'ro - v PUai'\m"nr il l-" lro\". L|.rt th" oll",,. e h". .o1r-iLrPd
\vi$oltt his liro\vledgc oidnthe exercised iU due diligence to prevent the commi-
.i
kmnotian aJ tin.
in Sikkin la|| .
rt h hP tnlen b.a
nedlDtenent nl aa-
aiter" for thcpuryos.
Act dote on Loli<La1s
.n.6 Prh6nabk Dn-
( 6)
- G) reviye anythiDg not in {orcc or exntiry at the timc at r.hich the
repc 'l r.{er eflec,; r
(b) af{ect the previous operation of any enachnent sG repear
anvfiinq dulv donc or sutrered drereunder; or I
rc ' atfecr or rjghr. D 1\ ilpge. obligarion or rLb;liU.*, quire l, ac. a,ea
'r in, r'red u, dcr an1 repeJ-d, oi
,, I sn..r"n) E.rd.r\ rorleirureor pui.nmenr incurred r ,..n..
of anr ollence committed against any enactment so repealed; or.
le).1r-'r "ny inve"rig.rro.). ,egal pro,eeJi']d or remedy;n nrpecr
ol an_vsuch right, privilegti, obligation, penalty, Ijabilit)', torfeture or punishment
. "loresaid;
ard.n. ,u.h ;n\",r ga, or. i,grl p.ocecding or re ,ed\ m.) o. .,n.rin .
ra..onrinued,r"rlorce.lar.l",,ysuhpenall. lorreitLrre or punisnmenr mr1b,
imposcd as if rhe repeahng law had not been passed,
r r \\ here ar\ s klim ldw cpa,pc to hare cilect or ceared Lo ooerue on r-hc
c{nir.iionol , pdrti.ulrr l. riod or on thF hJPper :ng otJ prflicrlar \ontingenc\,
,h.n. uq."* a dilT"r.nL ntenr;ol appors, ,u.h expir) or (earrr on. r Inor.,ffe.t.
rar rh" pr.rio.r. op.rJrioa ot. or an)rhing dul. ,.ore or ,u11, reo
' Efe* aJ e,pitdtjat
oJ JrRiD lo,r.
netivat af rcpealed
Constructiq of rc-
Iete cet ta repealed
ixed\e dPavet a"d
?aPet rocidentalJat
efecttve eracte oJ
Exetciseafpowet and
petfomak.e of dutt
hy temporary holder
of afrcs.
(d) anv ina.estigation, legal proceeding or rem€dy h rcspGct ol an!
such right, privilegc, obligation, liabilitv, penaltr, lorieiture or punishment aJ
.rfo r-id:
rnJ dn) ' c1 int.stiga,ion. lega proceedmg oc remed!.m*) De in.t:ru-
rc4..onr.nred orei ro.-d"nda y su.\ p, nrlry, forteiiur orpuni,l'm.nt n"y be
imposed mif the law had notceased to have effect or ceascd to operate.
R.pcdlat t.j iar,.r 1). WherF arr* 5ilkim l's r.PeJhaoy.nlrrmF.lr {nor o"irg in enact-
tiu! nem.nr ' r'enr wh . h ;( r. ., as" ro ha,e erlecr or'ro ,,i.e rooper.reonrh. I.piy1 6Jn
n ol. '-" . fa- i.L.-r t"'ioJ oron h" rpp-1'nCor ,1par:.ul.r.o;rringen.. , S' 'itriitr rte
I l ul rn! l-\v \* beer arended by r|" e\press omision. in"eiLiol or sub3riru-
rion ofani, matter, the,l, unless r ditrerenr i,it"o,io,'' upp"".,, rhe repeal +a11not
. aSccr the contj:ruance ofanv such amendrnent made by the enactmcnt so .repealed
.nd iE operation at the time of iuch repsal.
ln r1\ \il^im Lq m"' ..ft"r rhe comm"nc,.menr ol 'hi! A.r. ir
shall ,* n, " .,a.' ior th- lurpo.e "l rpti\ing e rh, r wholly or pr-riarly aI,y
"nrcrr., nr wlo'.r .r lrnirllr r. pealed. \p+'.lv ,o stare r) ,t puryose.
z+. wl-cr rr y \ikLim lr" rp".'. ,n6 t"-"n".rs, with or *irhoul rnod;-
n." ior. arr lomer ,ra,'m"nl or d. pr^si.ion,hFr.ot fien k"ernLF, in an)
orh-. r 'r"n.^. in,ini,'1.trumenr. ro h. ena"rm",r orpr^\ision., rep.rled
shall, unless a dillerent :intention appears, be construed as references to the enact-
ment or provision, as thc case mav be, so re-enacted. I
CHAPTER \T
PoNers and lunctrona.ies.
1t. Where byany SiRim ]a1v an! polver is conierred or anl dut) is
nnposed, then, unless a difierdnr intention appears, that polver may he exerciscd
,and that dLrtl shall be performed lrom tnne to time as occasion requires.
under uch lau'; ot
1b) anY righi, privilege,
or jncurred undcr law; or
. (, any penaltv, lbrfeituie or
anv oflcrce commltted against such larv; or
obligation or liability a.quired, accnred
punishment incu ed in respect of
*te
shall
\\'lFrebvanr\i l.in l-w a po". r i, . .nrerl,ed ondrl petuo,,
uncr.ornr toro "r cntorc" r\" do'ng ot -ny } ,orrhing, such po.cc,halJ
deeD€d to nlcludc all such porvers ds may be necesary to enable such person
Iunctionary to do or enforce thc doing ol'sucl act oI thing.
:,, \\ h.r.. n\ \il k:nr aa conL.r, d po$.(r ^. rmlu"c..r ,lJ.y on
h,ld .' .i.,\ ohr , * ,u.h. rh-n rhc p".er na. be exen."eJ Jn LI'- Aurl
h" perlo-ned \y r\. hol,l.. lo- rhF ,inr Leing oJ rhe. rrr,e.
L
indu"" porer ta ap'
point.x-a.fjcio. '
Panet to dppoini ta
hclude pawt to suv
;Jj,i.t n t"J, *d
. Cansttuction oJ rulet,
not{icatians , u,lqs 
'ct. . is'ued Dndet
Sitrlim ld'l'.
?uq to nale or
nsue .Dlei, etc. in-
' cludes po*er to add
to amend, nry ot
resc;dd.
aahnfl al tuks ol
by-tans or tetns of
orde* l:etween par
ij,g and @nnience-
nent aJ Sjkkii lolt! .
lubl;cation oj rulcs,
etc. 1" the alljciol
Gazette to be deente,l
m b. du.I!rlr!d-
les, at.lets, oppoi
tnetts, not jJjcdii a 
";,
low Lepealed a rc-,
t,",ti*,, ,p,pt,*t't"
r7t
.8. Wh,r, b1'ar-sikkirn las aposc oappoin a,,\ peh.F ,on Lr
ol-nc. or execute a1\ luncljon i. , onf".rcd, 'Len, un.* : :' o*crs:'e erp-sl.
orovidc'd. rn1 sr, h dppoi Lmenr ma1 b' r'acc b' na rr. or br rir-ue or orn, ".
:9. lfhere b1 an' sikkim:"s d po"er to rut"anr "ppoinrrrenr b ,or -
r-rreJ. rhen, ur I ., r oi irenr hrcliion rppe-rs, $c aLfior:r' ha'ing lor rh, rin,e
leing rhc po"er ro m.l.p rheappointmenr sh.l. also ha." po*er to.r'p.nd, r., o'"
or dismiss any person appointeC, \!"hethcr b) itself or by anr authority, in cxercise
of tllat poB-er.
lo. ln .,n) \ill.im ld*, ;r 'hal be \Ltr. i' .' r'h. purpo'e o indi ar:nF
rLe appl;611 on or ti. la1\ lo e\er) p-r"on or nur rber or p.r orr lor Il F r:neL"ine
.xec. :',p rhe lur .riotu or rn oh'.", ^ renrio- l p o','or ri l.'ul rhe 'r "p , sno
:,.r-t\.1;nreorrhen',kngofrhel"' ')e.uring 'he I rr.,ion. ,..1,'or 'h.olh.^.
l.y rnor,r r).e t:n. rion. .." omrorly er. -terr.
r- cri ( .L . 1.". ir ,h.j r. tn.i, n' r.' rh. f"rpo,. ino:.aL.ng
rh. relr:ono-ara" ro h" ,uc'...or\ 9. an1 iur.r .. .or he,".fo! ior .h.
dlgpeT"rur ,u,....i .n.ro"\?r. ".1.",. rot' ,i, r:on,.i'" .:.-.."',. '.
r- |n.,. \l'-: lrs. i' idlhe.urlr :en, r.rL\ p po."oi.rpr..r,g
LhdL r Jw rel"ri g ,o r\c ,' r nr . .perior ol an otlric" .l P[ J ru rhr depLue'
!r ru,-ord m?s lasrrl. p"rlornir,- e u.iFso 'n. ,1" f|,., or r ei,
zuperior, to specify the duties ofthe chicfor superior.,
!HAPli:R \
,.\ r lin - I, e,,lar 01
] ). \\ her" r,, rn_, (ii'iirn lds . r": .. . . rrl . ",..ri n. ord r. *h-.,-. b rn : ; L" .o t,'"r.' .,," ron'. '.ntl,'
n,l , n.,;' r;on. ^-d.r. . - n,-. r.,o-b.-"r 'l:rer r;1 , ' ^-.'pp "..1...L,l-.. 1'p.n:.e ", ,E :, '"1,'. rcrri A t' ^o.'--.
,4. \ etb. ., q"i . d1 .., nrrl r o"..'- .. .u':'.
rio,.. "rd r...ch- ".. 1,.r. '1,\.1"\... "n"',d.,1 ,1. u lP" did" Flr in'
tcntior appears; that polver irclud.s a pon-er exclcisable in thb liLe nanner and
"uLi..Lrorlr .i.p -n..'o,,.,,' .. J i...,ir arr, ..rdJ ro. a, " J.. r.or r'-i.d
' 1',"t".. "o n., "r ..'rlr."h"q.. orn'oib' '..o,I ".....d.
l!. \\n FLI 'r li ^'r .. ' r l, .n,r r'.or"e i'.o oPPr-i. irrr
mel"r.lyol'.t'p,.r.th..,,ll[o.''i,|,l.",lor.',r,o.ro:.:. "-J .'\r..-.T.. ro.h-"pp.i." or,,1,1. '.i,h r..n",
o t,., .r" . ,n' , o, '.' c' l' .1po r'm"-r ' i J" I n.'r
thcrcunder, or willi re'pect to the p.*o" Ly ",hoi,i ot the ti-e 'hen, ot the plare
*rer.o-rl, m r,'" in.rli.h. "i,r . r ':rgi.rob. io-' ,,1"r
"u.\ ., * - . r1. .. 'r'r ln\ cr n 
'_. 1-. er - -J ", . ti ltr ti-, o.-no
brr ,.. ,- r'io..D' .'\..or .rd o 'd o . u"'1 l-Jl .o
takc cl{ect rill the comuencemeDl ol such }arv.
\\h,r. n mt S:L r .,'. -, .nr r' ..e-. . b -li$ rn].
I FrF,i ,l r, 'i iq J'., -.o I r' rul . '. r rri.n. b. ,.. no irr .','oa.
scheme, folm or odrer matr€r shall l,e notiiied or publishcd, r:tren, such notifitation
o.r,,.i,'',,',,..1.u'e'' l, a\. e. -cgul, io o L)--. ^h'r"'Po'i'l, o-,,, 'ro .F.l It m de,, ir . p Lli.n-o ir Ll,p o '." I c.'/P( ,:.
37. \vLere ui'Sikkim laiv is repcaied ind re en:rcti:d lviil or lviih.Lrt
modilication, then, unless otherwise sPr.ssh'Plovided, any'ag:ointmot, rule,
notiEcaiioD, order, schcne, forrn or bIJ ' made or issucd under rhe repcahd cmct
nent, sha1l so fa| as it i1 not inconristcnt filh the Pr.'1i.ions re-en.ted, .ontinue
in force and be deencd ro ha"e been made or irsued undcr &eProaisi
ted, unless a:nd utlril it is supcrseded bl' rny appoiitment,noti{ication, ordet, scLeme,
torm or byJaw qadc or issu.d or anything done or action taken under de pro"i'
18. Every ru1e made under aDl Sikkim lax sliall be Published ni the C,'li
cial Gareite and sha[, in the absence of an exPress Provision to the contrar\ eiiher
in the rule or in the lat un<ler "hicl it is nnde, co-i ;"to force o" th" doy o" "Lich
:- is f,D iJ cd in'hc Or.. .l uar r.
19. - Where, by any Sikkin 1aw, n Power.to nake.rulcs, reglttionl or
(8)
Lay;ag oJ rutes Le
vnb|,r.
b! ptst -
' (, ) the auihodty haring po,"., to -"i." tLe rules; regulati.rns or by-
la*r shall, before making thern, pul,llsh . draft of the proposed niles,reg tions
or bvlxr's for the infor\nition ofpetsons 1ike1y to be affected therebv;
(r) rhe publication shall be made jn such manner as that authority
.reenrc r, te "Lln .-r. r 'r rh. Lonu,r'o1 $irh r.'p..r Io Pre\iou" P bli.drion so
..-,e.. i .L.l. m,rnFr"- rl( Covernn"nt p ".cr'Le'i
111 tt 
"'. 
shall bc published wiLh 1ke dralt a nqtice sPecifyirg a dare
on or aftcnvhich the dnft \,!'ill be taken,into considemtionj
' (a) the authoritr having po!'er to make the rules, regulations or t1
l"^.. rrd. "n"r. r' r.)e'.ng. "-:onio b.-L"'.rre to oe m,de s rl rhF san.rion.
.ppro,.l .r.o,'.Lrren., ol -.n-r\cr au.hor:Ly, lh'r airhorit/ al''. sr. l'on"'der
.,li ob . rio,. o, surren:o r $hich n,) b. rc eired tr rh. aurho ir\ hr\jng po$er ro
m"l il,p u'",.,eut,,t.,,'. o. o\ l-.",om an; neruon siLh e'p-'r ro rl,e Jr,ti
before tlie date so speclfied
. (5) the publicadon in the Olicial Gazette of a rulc, regulation, by-
..,\ fumo,'n ,...., FFe n',dc in.\ r.icPof aPow rromal'e n.''. -g ar:ons
". '.i-'.' . rr;er p, .io-. p Llj. L on .h.l be r on. lu.ite lroof tlrar rl e r. l' ',
-g,,i. "n.,r -' ,. h' " . n oul. r,: e
1a. . (r) lvhere an-* Sikkimla* pror:ides that any regulations orrules made
thereundcr shall bc laid beture the.Legislatile AssembJ,v, sLrch regirlatio ns or mles
.h- l l,e l,:J a- be a -r n- - n. l, 1"lor. rl e lFili'llri e {*embl\
rh - I :r 'n ,... "n. -nd ir Lerore r'.. p-.of me.'..ion nrh.ht,.ran lai .
.- rhc nprr.-..i"n :- m"J ,FlI rolovio.,e l.gi.1-, \" {...m
makc m.i modiEcatjpn'in the regulaiions ol thc rules, or resolves that such re-gula-
.io . . r. . .'" . n .r \a.e Fr., r. ih. -FtL " ion, or rh- r'. "., ". r\u ca". .nr! b,.
t.,1 ' ,. -rl . FfF.r on) insu.t m.c'r.ti,rmorot beo'roe{e t.*tr'e
.,- m.,b,.o,h "'.er, .41 .n" l'I -':on 'l',1 Lc \firh'u' P--udi.er
rh- '..1:iir. .r ",r,h:,,g?.':ou'll d ne,.nd.r'ucn r"gJlrr:on,"- rul'' o. or rlh
re oh r;on.
q.r7 \\'ner' -cgularro . -r rur' nqu:red D) :$r \ikl' l $ r" be l-ir
o,lo-e rh( Leq- i'e A'.ernJr).,-e.or la:J Lerore r\e Lc8'Lri'e A.'"nbrl m
...or1"n.. ".ln rhotrori.io.,. ,r {ro.e.rjor rrr.rher 'h.rl., on rre erpirl oIt"o
,r,.. s.iLe.. s.ion' rhed " "' ollo" n! rh P I , ;cdtiol o'( ch re;..-t:o::' o- -u1es,
r., -.-.--r,rJL,rcae o i."",q".r. ':h.,rr Prei oi' e ro rhe (ontj"ued '"1i" r,
o .nxhrng p.;\i "') Lol- InL'r sL.h kgul. ionc ^r n-lA
Ih" pro':, -' or \(ct'.n. ot ro 70 or rl.r Ind.rn Per ,. tod . r."o.
.,n'l ,. ,, ".i'.on o..l.'C,d'ol C,im;r" P-o. l r" for rhc r;ne being in lorc'.
i,r r"l..,io" r, c\e.rtion o ""r,trnr' for t\e 1," ol 6ne'.hr1l apply
to all fines imposed under any Sikkim larv ot any ru)e, regulation'or br-law made
under anr: Sikf<im ]aw, uniess such talY, rule, regulation oa. bv - 1a11- contains an
.,*p*" 1i'.'i.io" to tLe .ontrarY.
4 . \\ he.p, rn, .rklim la'v req- r, r anv docu.nert to be
...r\\.u or'pu.Lt "L 'l "r rne Frp-e5 ron ,e . or ' git.' or ""nJ" or any oGcr
-rpr"..i^r",. r.ed, r.", unlc'' a dillerenr ilr"nriol .PP""r'. trre s"r'i'e "hJll bt
.relmd.ol".r'.,,db'proterl) "rdr...ing. pre-P,) ngand Poting by regi're'ed
D \,. a (rr' r Lonr"inilf, lhP do.Lm",I. "nd, un "* rhe ontr,tn i' Pro' d. 'o ha!"
lc.n eH-, | ,r rh. r "re -r \]-:.h rn. leL.. wo-]d Lc rle,irererl in r'he o,d'narr
, o ,r,- ,l P,n.
1,,A1'\.'" m'\ be"ireo bi rier'nce ru rlir rirlcor
.\Ur-r....:i . rr, conre'rcd t,.-c"n or br relerer ,e to rr( numberJ-J 1c'rthereo{'
r r t {nr pro':.ior r t ar' ( (;q, be it'd b1 r. "n 
11, e
Lo rh, ,-, rio, ot .,r- i. { :n .\l:.h rl,. pro\ision i:,'onr/:r.u.
Bv Order of the Govemor,
' B. R' PRADEAN'
. SecretarY to the GoYernment
E. n (1,s) LLl77.

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