| [Sikkim Act No. 9 of 1985] | [28th June, 1985] |
An Act to amend the Sikkim Nationalised Transport (Prevention of Ticketless Travel and Miscellaneous Provisions) Act, 1981.
Be it enacted by the Legislative Assembly of Sikkim in the Thirty-sixth Year of the Republic of India as follows:
1. (1) This Act may be called the Sikkim Nationalised Transport (Prevention of Ticketless Travel and Miscellaneous Provisions) Amendment Act, 1985.
(2) It shall come into force at once.
2. In the Sikkim Nationalised Transport (Prevention of Ticketless Travel and Miscellaneous 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, after sub-section (2), the following sub-section shall be inserted, namely:
(3) "the Sikkim Transport or any officer authorised to inspect a transport vehicle carrying goods shall be entitled to collect the excess charge and actual fare as specified in sub-section (2) on the spot and at the time of inspection. The goods are liable to be detained till the payment of the excess charge and such other charges to be levied by the Sikkim Transport."
4. In the principal Act, for sub-section (2), the sub-following section shall be substituted, namely:
"(2) The excess charge referred to in sub-section (1) shall be the actual fare for the distance referred to in that sub-section or a sum of rupees twenty, whichever is more. The excess charge shall be payable to the inspecting employee at the spot of inspection along with the actual fare.
Explanation.- 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 11, to sub-section (2), the following Explanation shall be added, namely:
"Explanation.-The words "ticket, and fare" in this section mean and include luggage, tickets consignment note, fare or luggage charges respectively."