Sikkim act 006 of 1988 : The SIKKIM FORESTS, WATER COURSES AND ROAD RESERVE (PRESERVATION AND PROTECTION) ACT,1988

SIKKIM

I. l -^.,.G()VE^R^N^ME^NTGAZE'TTE

EXTRAORDINARYPUBLISHED BY AUTHORITY

Gangtok. Thursday September 15, 1988. No. 129

.1,

GOVERNMENT OF SIKKIM

LAW DEPARTMENT

GANGTOK

NOTIFICATION

No.7JLD/1988. Dated the 31st August, 1988~ The following Act of the Sikkim Legislative Assemblyhaving received the assent of the Governor on 29th day of August, 1988, is hereby published for general information:-

THE SIKKIM FORESTS, WATER COURSES AND

ROAD RESER VE (PRESERVATION AND

PROTECTION) ACT, 1988.

(ACT NO. 6 OF 1988)

,AN

ACT

to consolidate the law relating to forests, forest produce, water courses and road reserve and for' matters connected there- with or incidental thereto.

BE it enacted by the Legislature of Sikkim in the Thirty- ninth Year of the Republic of India as follows :-

CHAPTER-!

PRELIMINARY

l ⁽²⁾,~

(3)

(a)

(1) This Act may be called the Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988.

It extends to the whole of Sikkim. It shall come into force at once.

In this Act. unless the context otherwise requires,- Definitions.

"cattle" includes asses, buffaloes, cows, colts, ewes, fillies, geJdings, goats, horses, kids, lambs. mules, ponies, pigs, rams, sheep, yak and zoe, elephant and such other kinds of animals as the Government, by notification, specify;

Shott title. ex-

cent and com-

mencement.

(f) (i)(3)

"forest" means an extensive tract of land covered with trees and undergrowth, sometime intermingled with pastures, alpine scrubs;

"forest land" means the lanel shown as forest land in the records of right including areas under perpetual snow, alpine, scrubs or alpine pasture or the Jand as declared as forest land by the Government, by notifi- cation;

"forest officers" includes the Principal Chief Conser- vator of Forests, Chief Conservator of Forests, Addi- tional Chief Conservator of Forests, Conservator of Forests, Deputy Conservator of Forests, Assistant Conservator of Forests, Range Officers, Deputy Range Officers, Foresters, Head Forest Guard, Forest Guard or any other officers appointed by the Govern- ment to perform any function of a forest officer under this Act;

"forest offence" means an offence punishable under this Act or under any rule made thereunder;

"forest produce" includes - the following whether found in, or brought from, a forest or not, that is to say i- bark, charcoal, firewood, myrabolauce, natur- ral varnish, resin, shellac, timber, wood, and the following when found in, or brought from, a forest, that is- to say r-

trees and leaves, flowers and fruits and all other parts or produce of trees not herein- before mentioned;

(ii) wild animals and skins, tusks, horns, bones, silk, cocoons, bony and wax, and all other parts or produce of animals,

(iii) plauts rnot being trees including agave, cree- per, dioscores, daphne, edgeworrhis, ferns, grass, liccpodiurn, lichens; mushroom, moss and reeds, bamboos, nettle, polygouum, t hysanolacna, and all categories of medicinal herbs and shrubs, any agricultural crops, bulbs, rhizomes, tubers, and all parts or produce of such pl;111(S,

(iv) peat, dolomite, graphite, rock, surface soil, sand stones, slates, and other minerals including laterite, mineral oils and all other products of 111ines and quarries, and

(v) such other produce as the Government may, by notification, declare to be forest produce.

(g) "Government" means the State Government of Sikkim;

(h) "gorucharan forest" means any forest land settled and set aside by the State Government for the purpose of grazing of cattle of the adjoining villages;

(i) "khasmal forest" means any forest land settled and set aside by the Government for meeting the bonafide domestic need of ti IIIber, firewood and fodder of the resident of the adjoining villages;

(j) "land" includes channel, creaks and other water channel, reservoir, rivers, lakes and streams, whether artificial or natural and aiso includes boulders and rocks;

(k) "notification" means a notification published in the Official Gazette;

(b)

( C)

Cd) (e) (b)

~ !' . I

r Power to res- erve forests. Notification by Government:

Bar of accrual afforest rights. Proclamation by Forest Settlement Officer.

(I)

"reserved forest" means any forest land settled and notified by the Government as reserved forest;

"river" includes any stream, channel, jhora, creak or other channel, natural or artificial;

"timber" includes trees when they have fallen or have been felled and all wood cut up or sawn or fashioned or hallowed out for any purpose whatso- ever;

"trees" includes bamboos, brushwood, cane, banana, kernels, stumps, trees and palms;

"waste land" means an uncultivated land which is not the property of any individual person;

"weapon" includes ammunition, bows, arrows, explo- sive, firearms; hooks, bills, khukuris. axe, saw, knives, nets, poison, snares, traps and any instrument or apparatus capable of destroying, damaging and inju- ring forest produce.

(m)

(11 )

(0)

(p) (q) CHAPTER - II

RESERVED FORESTS

3. The Government may declare any land as a reserved forest in the manner hereinafter provided. .

4. Whenever it is proposed to declare any land as a reser- ved forest, the Government shall issue a notification specifying tberein-·

(a) that it bas been decided to declare such land as a reserved forest;

as nearly as possible, the situation and limits of such laud ; and

the appointment of an officer (hereinafter referred to as the Forest Settlement Officer) to enquire into the matter and determine the existence, nature and extent of any rights relating to collection of dry sticks and grazing alleged to exist in favourof any person in or over any land comprised within such limits, or in or over any forest produce, and to deal with the same as provided in this Chapter.

5. After the issue of a notification under section 4, no right shall be acquired in or over the land comprised in such notification except by' succession or under a grant or contract in writing made or entered into or C^V

or 0:1 behalf of the Government or some person in Wh0111 such right was vested when the notification was issued.

(b)

(c)

6, When a notification has been issued under section 4, the Forest Settlement Officer shall publish in the language commonly spoken in every town and villages in the neighbourhood of the land comprised therein, a proclamation=

(a) specifying, as nearly as possible, the situation and limits of the proposed forest;

(b) explaining the consequences which, as hereinafter provided, will ensue on the reservation of such forest; and

(c) fixing a period of not less than one month from the date of such proclamation, and requiring every person claiming any right mentioned in section 4 or section 5, within such period either to present to the Forest Settlement Officer a written statement specifying or to appear before him and state the l!ature of such right and the amount and particulars of the compensation, if any, claimed in respect thereof.

Inquiry by Forest Settle- ment Officer. Powers of Forest Settle- ment Officer. Extinction 0 rights.

Treatment 0 10. claims relatng to shifting cultivation.

7. The Forest Settlement Officer shall record all statements made under s e c t ion 6 and shall at some convenient place inquire into all claims preferred under that section, and the . existence of any rights mentioned in section 4 or section 5 and not claimed under section 6 so far as the same may be ascertainable from the records of the Government and evidence of any persons likely to be acquainted with the same.

8. For the purpose of such inquiry, the Forest Settlement Officer may exercise the following powers, namely :~

(a) the power to enter, by himself or any officer authorised by him for the purpose, upon land and to survey, demarcate and make a map of the same; and

(b) the powers of a Civil Court in the trial of suits.

9. Rights in respect of which no claim has been preferred under section 6 and of the existence of which no knowledge has been acquired by enquiry under section 7, be extinguised, unless, before the notification under section 17 is published, the person claiming those rights satisfies the Forest Settlement Officer that he had sufficient cause for not preferring such claim within the period fixed under section 6.

(1) In the case of a claim relating to the practice of shif- ting CUltivation, the Forest Settlement Officer shall record a statement setting forth the particulars of the claim and of any local rule or order under which the practice is allowed or regularised, and submit the statement to the Government, together with his opi- nion as to whether the practice should be permitted or prohibited wholly or in part.

(2),.()n receipt of the statement and opinion, the Government may make an order permitting or prohibiting the prac- tice wholly orin part.

(3) If such practice is permitted wholly or in part, the Forest Settlement Officer may arrange for its exercise-

(0) by altering the limits of the land under settlement so as to exclude land of sufficient extent of a suitable kind, and in a locality reasonably conv- enient for the purposes of the claimants, or

(b) by causing certain portions of the land under settle- ment to be separa tely dernarca ted, and giving permis- sion to the claimants to practice shifting cultivation therein under such conditions as he may prescribe.

(4) All arrangements made under sub-section (3) shall be subject to the previous sanction of the Government.

(5) The practice of shifting cultivation shall in all cases be deemed a privilege subject to control, restriction and abolition by the Government.

In the case of a claim to a right in or over any land other than a right of way or right of pasture or a right to forest produce or a water' course, Forest Settlement Officer shall pass an order admitting or rejecting the same in whole or in part.

If such claim is admitted in whole or in part, the Forest Settlement Officer shall either-

(i) exclude such land from the limits of the proposed forest;

(ii) come to an agreement with the owner thereof for the surrender of his right and proceed to acquire such land in the manner provided in the Sikkim Land (Requisition and Acquisition) Act, 1977. Power to ac- 11. (I)

quire land over

which right is

claimed.

(2)

Act 1 of 1978

Every appeal under section 14 shall be made by petition in writing giving the grounds for appeal and may be delivered to the Forest Settlement Officer who shall forward it without delay to the Appellate Authority. No appeal shall be disposed of unless the parties thereto have been given the opportunity of being heard.

The Appellate Authority appointed under section 14 may confirm, set aside or modify the order of the Forest Settlement Officer, as the case may be, and the order of the Appellate Authority shall be final. Appointing of 16. The Government or any person who bas made a claim under pleaders. this Act, may appoint any person to appear, plead and act on its or his behalf before the Forest Settlement Officer, or the Appellate Authority, in any proceedings under this Act. Order all claim

to right of

pasture or to

forest produce.

Record to be 13.

made by Forest

Settlement

Officer.

Appeal (rom

order passed

under section

11 and section

72.

Appeal under section 14.

(3) For the purpose of acquiring such land -

(a) the Forest Settlement Officer shall be deemed to be a Collector under the Sikkim Land (Requisition and Acquisition) Act, 1977;

(b) the claimant shall be deemed to be a person interes- ted and appearing before him in pursuance of a notice given uncler section 5 of the Sikkim Land (Requisition and Acquisition) Act, 1'177;

(c) the provisions of the preceding sections of the Sikkirn Land (Requisition and Acquisition) Act, J 977 shall be deemed to have been complied with;

(d) the Forest Settlement Officer, with the consent of the claimant or with the consent of both parties, may award an amount for such acquisition.

12. Tn case or a claim to right of pasture or to forest produce, the Forest Settlement Officer shall pass an order admitting or rejecting the same in whole or in part.

(I) The Forest Settlement Officer, when passing any order under section 12, shall record, so far as may be practi- cable-

(a) the name, father's name, caste, residence and occu- pation of the person claiming the right; and

(b) the classification, position and area of all field or groups of fiel+s, if any, and the classification and posit ion of all buildings, if any, in respect of which 1he exercise of such right is clai med.

(2) If the Forest Settlement Officer admits in whole or in part any claim under section 12, he shall also record the extent to which the claim is so adrnitted, specifying the number and the description of the cattle which the claimant is, from time to lime, entitled to graze in the forest, the season during which such pasture is permitted.

14. Any person who has made a claim under this Act or any forest officer or other person generally or specially empowered by the Government in this behalf may, within one 1110nth from the date of the order passed under sections II and 12 prefer an appeal from such order to such Appellate Authority as the Government may, by notification, appoint.

15. (1)

(2)

(3)

When the following events have occurred, namely :-Notification 17. (1) declaring foresj

reserved.,

(a) the period fixed under section 6 for preferring claim bas elapsed, and all claims, if any, made under that section or section 9 have been disposed of by the Forest Settlement Officer; Acti of 1978

Act 1of 1978

Act I of 1978.

(b) if any such claims has been made, the period specified in section 14 for appeal from the order passed on such claims has elapsed, and all appeals, if any, presented within such period have been disposed of by the Appellate Authority, and

(c) all lands, if any, to be included in the proposed forest, which the Forest Settlement Officer has, under section 11 acquired under the Sikkim Land (Requisition and Acquisition) Act, 1977 have be- come vested in the Government.

The Government shall publish a notification speci- fying therein the definite boundary marks erected. or otherwise the limits of the forest which is to be reserved and declaring the same to be reserved for- est from a date fixed in the said notification.

(2) The notification issued under sub-section (1) shall be published in the villages and town in the neighbourhocd of the reserved forest in the language commonly understood in the area.

18. The Forest Officer may, with the previous sanction of the Government or any officer duly authorised by it in this behalf, stop any public or private way or water course in a reserved for- est, provided that a substitute for the way of water course so stop- ped, which the Government deems to be reasonably convenient, already exists, or has been provided or constructed by the Forest Officer in lieu thereof,

19. Any forest which has been declared or set aside as reserved forest on or before the commencement of this Act under anv law or rule or notification in force in .the State of Sikkim, shall be deemed to be reser- ved forest.

(2) All question decided, orders made and records prepa- red in connection with the declaration of such forest as reserved forest shall be deemed to have been decided, made and prepared under the corresponding provisions of this Act.

20. ^Anyperson who,-

(a) makes any fresh clearing prohibited by section 5; (b)

(c)

(d)

converts a reserved forest or part thereof to any use other than forestry;

uses reserved forest for growing commercial crops; leases forest areas to private parties for raising captive plantations or food crops;

sets fire to a reserved forests;(e)

(0 ⁱⁿcontravention^of^anyrules^madeunder^this^Act, kindles any fire or leaves any fire burning in such manner as to endanger such forest;

in contravention of the rules made under this Act-

(i) kindles, keeps or carries any fire during such season other than the season specified by the for- est officer;

(ii) tresspasses or pastures cattle or permits cattle to trespass;

causes, by negligence, any damage, by felling any trees or cutting or dragging any timber;

fells cuts, girdles, lops, taps or burns any tree or strips off the bark or leaves of any tree or otherwise damage the same;

(g)

(h)

(i)

Power to stop

ways and water

courses in

reserved

forests.

Reserved

forests declared

as such before

the commence-

ment of this

Act.

Acts prohibited

in reserved

forest and

penalties

thereof.

(j) quarries stone, burns lime or charcoal or collects or removes any forest produce;

(k) damages, alters or removes any cairn, wall, ditch.' ~m- bankrnent, fence, hedge or railing shall, OIl conviction, be punlishable with imprisonment for a term which may ex- tend to one year or with fine which may extend to ten thousand rupeesor with both and in addition to be liable to pay such compensation for the damage done to the forest as the convicting court may direct.

21. Whenever fire is caused wilfully or by gross negligence in a reserved forest by a person having rights in such forest or by per- son in his employment, the Government may, without prejudice to any other punishment that may be imposed under this Act, direct that in such forest or any specified portion thereof the exer- cise of all or any of the rights of pasture, grazing or collection of forest produce by any such person shall be suspended for such period as it thinks fit or he extinguished.

CHAPTER III

KHASMAL AND GORUCHARAN

22. (1) The Government may, by notification, declare that the provisions of tbis Chapter shall apply to khasmal or gorucharan forest.

(2) Any forest which has been declared as khasmal forest and gorucharan forest before the commencement of this Act which has been specified in the records of rights of 1952 cadestral survey, shall be deemed to be khasmal forest and gorucharan forest.

(3) Any waste land or banjo land which is not the property of any person shall be deemed to be a khasrnal forest f01" the purpose of this Ac t.

23. No such notification referred to in sub-section (1) of section 22 shall be issued unless the nature and extent of the rights of the Government and of private persons in or over tbe khasrnal and gorucharan forests is inquired into and recorded in a survey and settlement record, or in such other manner as the Government thinks sufficient. Every such record shall be presumed to be correct until proved otherwise:

Provided that in the case of any khasmal or gorucharan forests, if the Government thinks that such inquiry and record are necessary but that the completion thereof will occupy such length of time as may endanger the rights of Government, the Govern- ment may, pending such inquiry and record, declare such land to be khasmal or gorucharan forest, 2~ the case may be, but so, how- ever, tbe existing rights of individuals or communities are affected as little as possible.

24. (1) Any person who --

(a) makes any fresh clearing or converts khasmal forests or gorucharan forest or part thereof to any use other than forestry;

(b) sets fire to a khasmal forest or zorucharan forest or part thereof ; ~

(c) in contravention of any rules made under this Act kindles any fire or leaves any fire bur- ning in such manner as to endanger such a forest;

(d) kindles, keeps or carries· any fire except during season other than the season notified by the forest officer;

(e) causes, by negligence, any dam <' ge, by felling any tree or cutting or dragging any tim ber;

(f) cuts, pollards, girdles, lops, taps or burns any tree or strips off the bark or otherwise damages the same; Penalties for

offences com-

mitted by per-

son having

rights in re-

served forests,

Power of

Government to

declare Khas-

mal and goru-

charan forests.

Limitation all

exercise of' po-

wers under

section 22.

Acts prohibited

in khasmal and

goruchoran fo-

rest and pena-

lty therefor.

suspension of 26. Whenever fire is caused wilfully or by gross negligence in rights in case khasmal or gorucharan forest, the Government may, notwirhstan- ot fire . ding any other penalty which has been imposed under this Act, direct that in such forest or any portion thereof tbe exer- cise of all rights provided in sub-section (2) of section 24 shall be suspended for such period as may be specified.

27. (I) The Government may, by notification, 'make rules to carry out the purposes of this Chapter.

'(2) In particular and without prejudice to the generality of the foregoing power, such rules 111ay provide for all or any of the following matters, namely :-

(a) the cutting, sawing, conversion and removal of trees and timber and the collection, manufacture and removal of forest produce;

(b) the granting of permits to the inhabitants of neigh- bouring villages to take trees, timber or other forest produce for their bonafide use, and the pro- duction and return of such permits by such villagers;

(c) the payment, if any, to be made for the permis- sion to cut trees or to collect and remove such timber or other forest produce;

(d) the examination of forest produce passing out of such forests;

(e) the cutting of grass and grazing of cattle in such forests and payment thereof, if any;

(f) the protection and management of any po, tion of forest closed under section 25; and

(g) the exercise of rights referred to in section 25,

28. Whoever contravenes the provisions of the rules made under section 27 shall, on conviction, be punishable with imprisonment for a term which may extend to two years or with a fine which may extend to five thousand rupees, or with both Power of GOI'-

ernment 10 or-

der closure of

forest.

Power to make

rules for khas-

mal and goru-

charan forest.

Penalties for

acts in contra-

vention of see-

lion 27.

(g) quarries stone, burns lime or charcoal or collects any forest produce;

(11) damages, alters, removes any cairn, wall, ditch, em- bankment, fence, hedge or railing, boundary marks, shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees or with both and in addition to be liable to any such compensation for the damage done to the forest as the convicting court may direct.

(2) Notwithstanding anything contained in sub-section (1), the following acts shall not render the person liable to punish- ment under that sub-section for-

(a) any act done with the permission, in writing, of the forest officer not below the rank of a Range Officer;

(b) grazing of cattle and collection of such quantity of fod- der from khasmal forest for bonafide use of the resi- dent of the adjoining locality;

25. The Government may, by notificalion,-

(a) declare that any portion of khasmal or gorucharan forest shall be closed for such period not exceeding thirty years and that the rights of any private persons over such forest or portion thereof shall be suspc •.•ded during that period; and

(b) declare any tree or class of trees in khasmal or goru- charan forest to be reserved from the date fixed in that notification.

River banks, slip reserve, road reserve, etc.

Penalty.

CHAPTER - IV

PROTECTION OF RIVER BANKS, SLIP RESERVE, ROAD

RESERVE, Ere.

29. For the purpose of this Chapter river banks in rivers enumerated in the Schedule mean and includes sixty metre on either side of such river 01' area within level mark, whichever is less.

(2)

relation to an area of high flood

(3)

Slip reserve means and includes,-

(i) all lands which are denuded or are in the process of denudation declared as slip reserve before the com- mencement of this Act; and

(ii) all denuded areas which are denuded or are in the process of denudation and required to be conserved or preserved for establisation that may be notified as slip reserve by the Government.

No notification referred to in clause (ii) of sub-section (2) shall be made unless the nature and extent of the right of the Government and of the private persons in or over such land is enquired into and recorded in the record of right and such record shall be presumed to be correct until proved other- wise;

Provided that in the case of any slip area, if the Government thinks that such enquiry and record are neces- sary but that the completion thereof will occupy such length of time as may endanger the life of the community due to occurrence of slips, the Government may, pending such enquiry and record, declare such area to be a slip reserve, but so, however, that the existing rights of individuals or communities are affected as little as possible. Road Reserve in relation to a National Highway means such portion of land lying within such distance from centre on either side of such Highway as may be prescribed. Road Reserve in celation to a Highway other than a National Highway means such portion of the land lying within such distance from the centre on either side of such Highway as may be prescribed.

(6) The road reserve referred to in sub-sections (4) and (5) shall be under the administrative control of Forest Department as if it were a forest constituted under this Act.

(7) Any encroachment into the road reserve by any person shall be deemed to be an unauthorised occupation and such person shall be evicted in accordance with the provisions contained in the Sikkim Public Premises (Eviction of Unauthorised occupants and Rent Reco- very> Act, 1980. 9 of 1980

(8) All old abandoned roads with their road reserve which has been abandoned as a result of construction of new roads shall be (he property of the Government.

30. (1) Any person who-

(a) is in unauthorised occupation of any land in a slip reserve or a road reserve or a river bank;

(b) removes any forest produce from a slip reserve or a road reserve or a river bank;

shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to six thousand rupees or with both.

(2) Notwithstanding anything contained in sub-section (1), the person in unauthorised occupation shall be evicted in the manner as indicated in SUb-section (7) of section 29.

(4)

(5)

31. The Government may, regulate the use of natural waters, ice and glaciers by industrial establishments within the terri- tory of Sikkim and levy such taxes and duties as may be deemed appropriate in the manner prescribed. The Government may, by notification, declare that any slip reserve or road reserve or river bank shall be closed for such period as may be specified in that notification and that the rights of any person over such slip reserve, road reserve or river banks shall remain suspended during that period. CHAPTER - V

CONTROl, AND MANAGEMENT OF PRIVATE FORESTS

32.

33. For the purpose of this Chapter -

(a) "forest" includes any land containing trees and shrubs, pasture land and any land not being a reserve forest, a gorucharan or khasmal forest, slip reserve and road reserve, which the Government may, by notification, under this section declare to be a forest;

(b) "owner" in relation to a forest or land includes a mortgagee, leasees or other person having rights to possession and enjoyment of forest land.

(1) No owner of any forest and no person claiming under him whether by virtue of a contract, licence or any other transaction entered into before or after the commence- ment of this Act or any other person shall, without the previous permission of the forest officer authorised in this behalf, cuts or girdles trees or do any act to denude the forest or diminishes its utility as a .-.forest:

Provided that nothing contained ill this sub-section shall apply to-

(a) the removal of fa lien trees; and

(b) the making of agricultural implements for bouaflde IIsc o f the own er .

Notwithstanding anything contained in sub-section (1), the Government may, by notification, and for reasons to be specified ill such notification, exempt any class of forest or class of trees of any forest produce found therein fr0111 all or any of the provisions of this section. 1he Government may, by notification, declare any tree or species of trees to be reserved from the date fixed in such no.ification in such forest or land.

34.

(2)

(3)

Power to make 35. For the purpose of section 34, the Government may, make hiles. rules prescribing.-

Protection of 36.

forest or land

for special pur-

poses.

(a)

class^orkinds^orspecies^oftrees which^may^bepermitted to be cut and girdled and girth of such trees; the conditions subject to which permission for removal of trees may be granted;

the procedure to be followed by the forest officer before granting permission;

the procedure regarding granting of permission to fell trees specified under section 34.

The Government may, by notification-

(a) regulate or prohibit in any forest-

(i) the breaking up or clearing of any land;

(ii) the pasturing of cattle;

(iii) the firing or clearing of vegetntin ;o (b)

(c)

(d)

(1)

Use of water resources! glaciers etc. by industrial

establishment. Power of Go- vernment to close slip re- sene. road re- sene or river banks.

Control over forests or la- nds not being the property of Government. Preservation of private forest and to reserve frees.

(iv) the girdling, tapping or burning of any trees or stripping off bark or leaves of any trees;

(v) the lopping or pollarding of any trees;

(vi) cutting, sawing, conversion and removal of trees and tim ber ;

(vii) the quarrying of stones Or the burning of lime or charcoal or the collection or removal of any forest produce or its subjection to any manufactu Iing processes;

(b) regulate in any forest the regeneration of forest and their protection from fire;

(2) When protection of forest or land referred tn in sub- section CI) of section 34 appears to be necessary, the Government may, by notification, provide-

(a) for conservation of trees and forests;

(b) for the preservation, improvement of soil or the recla-mation of saline or water logged land, the prevention of land slips or formation of varines or torrents or the protection of land against erosion or the deposit therein of sand, stones, gravels or minerals;

(d) for the maintenance of water supply and springs, rivers and tracks;

(e) for the protection against storms, winds, rolling stones, floods and avalanches;

(n. for the protection of roads, bridges, and other lines of communications.

(3) No notification sh811 be made under sub-section (I) nor shall any work be commenced under sub-setion (2), until after the issue of a notice to the owner of such forest or land calling on him to show cause, within a reasonable period to be specified in such notice, why such notification should not be issued or work com- menced, as the case may be, and until his objections, if any, and any evidence he may produce in support of the same, have been heard by any officer duly appoin- ted on that behalf by the Government.

37. Whoever contravenes the provisions of sub-section (1) of Penalty. section 34 or the rules made under section 35, or of the terms of a notification issued under section 36 shall, without prejudice to any other action that may be taken against him under this Act, on conviction, be punishable with imprisonment which may extend to six months or with fine which may extend to two thousand rupees or with both.

(2)

Any owner of any land or, if there be more than one owner thereof, the owners of all the shares therein may, with a view to the formation or preservation of forest thereon, apply in writing to the Government to take over the management of such land and the Government may, on such application, where it is of opinion that it is expedient in public interest to form or preserve the forest, by notification, assume the management of such land.

When the management of any land is assumed under sub-section (I) save as otherwise agreed to between the Government and the applicants, the net profit, if any, arising from the management of the forest shall be paid to the owners.

Government

management af

forest at the

request of ow-

ner.

38.

Responsibilities of occupants and holdings of the land for preservation of trees.

Applirationfor permits for felling tree. Application of provision of this Act

relating to forest produce and trees grown in land under the control of the local auth- rity and insti- tution.

Power to ma- ke rules to re- gulate transit- of Forest pro- duce.

(3) The period of management shall be as such as may be agreed to between the Government and the applicants. Every occupant or holder of land shall be responsible for the d LIe preservation of all trees growing thereon and shall in the event of any injury to any tree from whatever cause or its theft, at once report such fact to the nearest forest officer-.

Any occupant or holder who fails to report any such case of injury or theft as aforesaid or to prove to the satisfaction of such officer of the rank not below to that of a Range Officer that such injury or theft has not been caused either by his own act or by neglect or default on his part by any other person at his instigation or with his connivance shall, notwithstanding any other penalty to which he may be liable, be Liable to pay such compensation on account of such injury or theft as the Range Officer may deem reasonable:

Provided that the Range Officer may, in cases in which he is satisfied that the person res- ponsible for the act, neglect, default, instigation or connivance resulting in the injury or theft, tenant or the occupant or holder or any other person holding under or through a tenant or occupant or holder, direct that such tenant or occupant or holder or other persons shall be liable for compensation or, be procee- ded against in the first instance for recovery thereof. Every person who whether as holder, occupant, tenant, sub-tenant or lea see or in any other capacity having right over trees growing or existing or found - 0.11 any land, who is desirous of felling such trees for bo nafide domestic use, shall apply to the forest officer not below the rank of Range Officer in the prescribed form and shall obtain permit.

No person shall remove any trees, wood, timber or other forest produce from his land without obtaining permit in this behalf in the manner provided in sub- set ion (l ) :

Provided that no fees or duties shall be

imposed on removal of such produce by any person frOI11 his land.

(3) Every person who having right over trees growing or exist ing or found on any land, is desirous of felling such trees for commercial use shall apply to the forest officer not below the rank of Deputy Conser- vator of Forests and shall obtain a permit on pay- ment, if any, as may be prescribed.

41. The provisions of Chapter III of this Act shall apply in respect of all forest produce and trees grown in any. land ~lnder the control and management of a local authority and institution.

39. (1)

(2)

40. (1)

. (2)

42. ⁽¹⁾

CHAPTER-VI

TRANSIT OF FOREST PRODUCE

The control of all rivers and their banks as regards floating of timber as well as the control of all timber and other forest produce in transit by land or water, is vested in the Government and it may make rules to regulate the transit of all timbers and other forest produce.

Explanation. --For the purpose of this Chapter, the forest produce shall be deemed to include semi-finished forest product for commercial purposes.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may,-

(a) specify tbe routes by which timber or any other forest produce may be transported or moved into from or within the State and the fee thereof;

(b) in the case of timber formed into a raft or fastened to the shore, prohibit the lossening or the setting a drift not such timber by any per- son not being the owner thereof or not acting on behalf of such owner or the Government;

(c) provide for the stoppage, reporting, examina- tion and marking of timber or other forest pro- duce in transit, ill respect of which' there is reason to believe that any money is payable to the Government on account of the price there- of or any duty, fee, royalty or charge due thereon or to which it is desirable for the pur- pose of this Act to affix the mark; provide for the establishment of check posts or the erec- tion of barriers at such places as the Government may direct with a view to prevent or check commission of forest offences in respect of forest produce and for stop- page, reporting and examination of goods carried by any vehicle or vessel at such check posts or barriers; provide for establishment and regulation of depots and stations to which such timber or other forest produce shall be taken by those in charge of it for exammation, or for the payment of such money or in order that such marks may be affixed to it, and the conditions under which such timber or other forest produce shall be brou- ght to, stored at and removed from such depots or sta- tions and for regulating the appointment and duties of persons employed therein;

authorise the transport of such tim ber or other forest produce across any land and provide for payment of compensation for any damage done by the transport of such timber or other forest produce;

prohibit the closing up or obstructing of the bank of any river used for the transit of timber or other forest prod- uce and throwing of grass, brushwood, branches or leaves into any such river or any act which may cause such river to be closed or obstructed;

provide for the prevention or removal of any obstruc- tion of the channel or banks of any such river and for recovering the costof such prevention or removal from the person whose act or negligence caused such obstruc- tion;

prohibit absolutely or subject to conditions, within the whole of the State of Sikkim or specified local limits, the establishment of saw pits, saw mills or any other sawing machines for converting, cutting, processing, distilling, storing, burying, cancelli ng or marking of timber or other forest produce, the altering or defacing of any marks on the same or the possession or carrying of mar- king hammer or other implements used for marking tim ber;

(d)

(e)

(f)

(g)

(h)

(i)

\ ".

The Gover- nment .and (0- rest officer 'not liable (or da- mage to forest produce at de- pots and sta- tions.

All " persons employed at depots and sta- tions bound to aid in case of accident. " Certain kinds 0/ timber pro- perty of GOI'I?I'- nment,

Notice to clai- mants of drift timber.

,Procedure for 47. disposal of

application for 'claim.

(j) regulate tbe existing sawpits, saw mills or any other sa wing contrivance:

Provided that no existing sawpits, saw mills or any other sawing contrivance shall be closed unless the owner thereof bas been given an opportunity of being beard.

(3) In making the rule under this section, the Government may provide that person guilty of contravention thereof shall, on conviction, be punishable with imprisonment which may extend to one year or with fine which may extend to two thousand rupees or with both, and where the offence commi- tted after sunset or before sunrise, or after preparation for resistance to lawful authority, or where the offender has been previously convicted for a like offence, the Magistrate having jurisdiction shall inflict double the penalty prescribed for such offence.

43" The Government shall not be responsible for any loss for damage which may occur in respect of any timber or other forest produce while at a depot or statir n established under rules made under section 42 or detained elsewhere for the purpose of this Act and no such forest officer shall be responsible for any such loss or damage unless he causes Joss or damage wilfully, negli- gently, maliciously or fraudulently"

44" In case of any accident or emergency involving danger to any property at any depot or station, every person employed at such depot or station shall render assistance to any forest officer or police officer demanding his aid in preventing the damage or loss to such property.

CHAPTER - vn

COLLECTION OF DRIFT AND STRANDED TIMEER

45. (1) All timber-

(a) found adrift, beached, stranded or slink:

(b) bearing marks which have not been registered in accordance with the rules made under section 42;

(d) which are not marked but found in such areas as the Government may specify;

shall be deemed to be the property of the Government unless and until any person established his right and title thereto as provided in this Chapter. The timber referred to in sub-section (I) may be collec- ted b any forest officer or by any other person autho- rised to collect the same by virtue of any rule and may be brought to any forest depot.

(2)

46. Public notice shall, from rime to time, be given by the forest officer regarding timber collected under section 45" Such notice shall contain a description of the timber and sball require any person claiming to same ~o prese~1t a written application. for such claim to such officer Within a period of not less than thirty days from the date of such notice. '

, I 0)

When any application is presented under section 46, the forest officer may, after making such enquiry as he thinks fit, either reject the claim, after recording his reason Ihere or accept the claim and deliver the timber to the claimant.

;

(2) If such timber is claimed by more than one person, the forest officer may either deliver the same to any such person whom he finds to be entitled thereto after recor- ding the reasons therefor or may refer the claimants to the Civil Court, and retain the 'timber pending the receipt of an order from such court for its disposal.

(3) Any person whose claim has been rejected under the section may, within thirty days from the date of intima- tion of the order of such rejection, institute a suit to recovery of the possession of the timber claimed by him but no such person shall be entitled to any compensa- tion or costs against the Government or against any for- est officer on account of such rejection or the detention or removal of any timber.

(4) Unless there are adequate arrangements for storage of timber detained or kept by the forest officer under this section the Court may order that the tirn ber so detained or kept shall remain at tbe custody of the for- est officer until the disposal of the suit.

48. If no application is presented under section 46, or on such claim having been preferred and rejected, fails to institute a suit for recovery of the possession of such tim ber within thirty days from the date of rejection of his claim, the ownership of such timber shall vest with the Government free from all encum- brances.

49. The Government shall not be responsible for any loss or damage which may occur in respect of any timber collected under section 45 and no forest officer shall be responsible for any such Joss or damage unless he causes such loss or damage wilfully, negligently, maliciously or fraudulently.

50. NO persons shall be entitled to recover possession of any timber collected under section 45 or delivered under section 47 until he paid to the forest officer or other person entitled to receive such sum on account thereof as may be due under any rule made under section 51.

51, (1) The Government may, by notification, make rules to Power to make carry out the purposes of this Chapter. rules.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may be made to regu- late the following matters, namely:-

(a) the salvaging, collection and disposal of all timber mentioned in this Chapter;

(b) the use and registration of boats or any other conveyance used in sa! vaging and collecting tim- ber:

(d) the use and registration of hammers and other instruments to be used for marking such timber.

(3) In making the rules under this section, the Government may provide that a person guilty of contravention thereof shall, on conviction, be punishable with im- prisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.

eHA PTER - VIII CATTLE - TRESPASS

Disposal of unclaimed lim- ber.

Government and its officers not liable jor damage,

Payment tobe made by clai- mant be/ore timber is de- livered (0 him.

52. Any cattle trespassing in a reserved forest or in any portion Power to seize of a khasmal forest or gorucbaran forest or slip reserve or road and impound reserve or river banks which bas been closed by the Government cattle» for grazing shall be seized and impounded by any forest officer.

Power to levy 53, (ine,

Power to make rules.

The seizure or properly liable to confisca- tion,

(1) The Government may, from time to time, by notifica- tion, direct that in all or any part of the areas which ha- ve been closed under section 25 or section 32, there shall be levied for each head of cattle or other animal im- pounded' under section 52, such fine not exceeding fifty rupees as may be specified in such notification.

(2) Any expenditure incurred by the Government during the period of impounding of such cattle for feeding shall be realised from the owner of the cattle at the time of release.

(3) The officer impounding such cattle shall take all pre- caution for the safety of the cattle during the period such cattle or other animals remain impounded. Explanation>- The burden of proof that the cattle or other animal has not been physically injured or diseased before the impounding lies with the owner of the cattle or other animals.

(4) The cattle or other animal which remains unclaimed for such period as may be prescribed shall be disposed of in such manner as may prescribed.

54. The Government may, by notification, make rules to regulate the following matters, narnely i- .

(a) establishment of cattle pound;

(b) conditions of release of cattle and other animals from the pound;

(d) , the manner of disposal of unclaimed cattle and other animal and disposal of sale proceeds.

55. (1)

CHAPTER- ]X

PENALTIES AND PROCEDURE

Where (here is reason to believe that a forest offence has been committed ill respect of any' forest produce, such produce together with all implements, tools, vehicle used in committing any such offence may be seized by any forest officer.

Any forest officer may, if there is reason to believe that a vehicle has been or is being used for the transport of forest produce in respect of which there is a reason 10 believe a forest offence has been or is being committed, require the driver or other person in charge of such vehicle to stop the vehicle and cause it to remain statio- nery as long as may reasonably be necessary to exa- mine the contents in the vehicle and inspect all records relating to the goods carried which are in possession of such driver or other person in charge of the vehicle. Every officer seizing any property under this section shall place on such property or the receptacle or vehicle, if any, in which it is contained a mark indica- ting that the same has been seized and shall, as soon as may be, make a report of such seizure to the Ma~istr~te having jurisdiction to try offence on account of which the seizure has been made ;

Provided that where the forest produce in respect of which such offence is believed to have been commit- ted is the property of the GovcI:nme!lt and if the orfen- del' is unknown, it shall be sufficient If the officer makes, as soon as may be, report of the circumstances of the seizure to his superior officer.

(2)

(3)

56. Any forest officer not below the rank of Range Officer who, or whose sub-ordinate has seized any cattle or other fore.st produce, animal, vehicle or any other thing referred to in section 55, may release the same on the execution by the owner ~hereof of a bond for the production of the property so released If and when so required before the Magistrate having jurisdiction to try the offence on account of which the seizure had been made.

57. ⁽¹⁾

(2)

Any person who is ill unauthorised occupation of forest land may without prejudice to any other action that may be taken against him under any other provisions of ,tbe Act or any. other law for the time being in force, be summarily evicted, by a forest officer not below the rank of a Deputy Conservator of Forests having jurisdiction over the said forest land and any building or other construction erected thereon .shall, if not removed by such person within such time as the Deputy Conservator of Forests may fix, be liable to forfeiture:

Provided that before evicting a person under this sub-section he shall be given a reasonable opportunity of being heard.

An'y property forfeited under sub-section (I) shall be disposed of III such manner as the Deputy Conservator of Forests may direct and the cost of removal of any crop, building or other work and all works necessary to restore the land to its original condition shall be recoverable from the persons evicted in the manner as if it were all arrear of land revenue. Any person aggrieved by an order of the Deputy Censerva- tor of Forests under sub-sections (1) and (2) may, within a period of one month and in such manner as may be prescri- bed, appeal against such order to the Conservator of Forests

(1) The forest produce which is not the property of the Government and in respect of which a forest offence has been committed and all implements, vehicles, or other conveyance or any other vehicle used in commit- ting such offence, shall be liable by order of the convic- ting court to be forfeited to the Government.

(3)

58.

Power to re- lease properly seized under section 55. Penalty for unauthorlsedly taking posses- sion of land constituted as reserved for- ests.

Forest produce, implements, tools. etc. when liable for for- feiture.

(2)· Such forfeiture may be in addition to any other punish- ment provided in this Act for such offence.

59. When the trial of any forest offence is concluded, any forest Disposal of produce in respect of which such offence has been committed shall, if forest p~·oduce it is the propety of the Government or has been ~.orfeited, be taken :~c.onr[to.~r:llu-

. f h C ff d . h b ston a ./ ta . possession or by t C rorcst 0 cer, an III any ot er case may e . disposed of in such manner as the court may, by order, direct.

\ ..,

60. When the offender is not known or cannot be found, the Magist rate may if he finds that an ofience bas been committed, order the properly in respect of which the offence has been com- mitted to be forfeited to the Government together with tools, vehicles or cattle and other articles used in committing the offence and taken charge of by the forest officer or to be made over to the person whom the Magistrate deems to be entitled to the same:

Provided that no such order sha 11be made until the expiration of thirty days from the date of seizing the property, or WilhQUI hearing the person. if any, claiming ;IJlY right thereto, and the evidence, if' any, which he may produce in support of his claim.

61. Notwithstanding~tlnythil1g hereinbefore. contained, the Depu- ty Conservator of Forests may direct sale of the property seized under section 55 which is subject to speedy ancl natural decay and deposit the sale proceeds with the Government. Procedure

when offender

is not k 110W/l or

cannot be found.

Procedure as to

perishable pro-

perty seized.

Appeal from orders under sections 58,59 or 60.

Vesting of for- feited property in the Govern- ment·

Confiscation by forest offi- cers ill certain cases.

Issue of show cause notice. Revision. Appeal. Vexatious sea- rch, etc. by fo- rest officer.

62. Officer who made the seizure under section 55 or any officer superior or any person claiming to be interested in the property so seized may, within thirty days from the date of any order passed under section 58, section 59 or section 60, appeal to the Court having jurisdiction.

63. When an order for the forfeiture of any property has been passed under section 58 or section 60 thereof, as the case may be, and the period speci fled by section 62 for an appeal from such orders has lapsed, and no such appeal has been preferred, the court confirms such order in respect of the wbole or a portion of such property or such portion thereof, as the case may be, shall vest in the Government free from all encumbrances.

64. Notwithstanding anything contained in the foregoing provi- sions of this Chapter, where a forest offence is believed to have been committed in respect of timber, firewood, charcoal and other forest produce which is the property of the Government, the offi- cers seizing the property shall, withou t any unreasonable delay produce it, together with all implements, ropes, chains, vehicles and cattle and other animal used in committing such offence be- fore a superior forest officer auihorised by the Government in this behalf, not being below the rank of the Deputy Conservator of Forests ( hereinafter referred to as the authorised officer).

(2) Where an authorised officer seizes any timber, charcoal, firewood and other forest produce which is the property of Government, or where such property is produced before an auihorised officer under sub-sec- tion (1) and if he is satisfied that a forest offence has been committed in respect of such property, such au- thorised officer may, whether or not a prosecution is instituted for the commission of such forest offence, order confiscation of property so seized together with all ropes, chains, implements, vehicles, cattle and other animal used in committing such offence.

65. No order confiscating any property under section 55 shall be made except after serving a notice in writing to the person from whom it is seized and considering his objection, if any.

66. Any forest officer not below the rank of a Chief Conser- vator of Forests, before the expiry of thirty days from the date of the order of the Conservator of Forests under section S7, on his own motion call for and examine the records of thatorder and may make such enquiry or cause such enquiry to be made and may pass such order as he deems fit :

Provided that no order prejudicial to a person shall be passed under this section without giving him an opportunity of being heard.

67. A ny person aggrieved by an order passed uncler section 64 or section 66 may, within thirty days from the date of issue of or- der to him appeal to the Magistrate having jurisdiction over the area of seizure of such property and the Magistrate after giving an opportunity to be heard shall pass an order ei.ther confirming or rejecting or modifying the order appealed against.

68. ⁽¹⁾^Anyforest officer exercising powers under^this^Act or any rule made thereunder who--

(a) without reasonable ground of suspicion, searches or causes to be searched any place, premises, vehi- cle or vessel; or

(b) vexatiously detains or searches or arrests any per- son;

Central Act 45 of 1860

i i ,

shall, for every such offence, upon conviction by the court, be punishable with imprisonment which may extend to six months or with fine which may extend to two thousand rupees, Or with both.

(2) Any person wilfully and maliciously giving false infor- mation and so causing an arrest or a search to be made under this Act shall, upon conviction by the court, be punishable with imprisonment for a term which may extend to six months or with a fine which may extend to two thou- sand rupees or with both.

~9. Whoever with intend to cause damage Or injury to the pub- lie or to any person to cause wrongful gain as defined in the Indian Penal Code, 1860,-

(a) knowingly counterfeits upon any timber or standing tree a mark used by forest officer to indicate that such timber or such tree is the property of the Government 01' of some person, or that it may lawfully be cut or removed by some person; or

(b) unlawfully affixes to any timber 01' standing tree a mark 'used by forest officers; or

(c) alters, defaces or obliterates any such marks placed on any timber 01' standing tree by 01' under the authority of a forest officer; or

(d) alters, moves, destroys or defaces any boundary marks of any forest to which the provisions of this Act are applicable;

shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to six thousand rupees or wiih both.

70. (l ) A forest officer may, without an order from a Ma- gistrate and without a warrant, arrest any perSOfJ-

(a) who has been concerned in any forest offence punishable with imprisonment for not less than one month; or

(b) who on demand of such forest officer, refuses, gives his name of residence or gives a name or resi- dence which such officer has reason to believe to be false; or

(2) Any person arrested under sub-section (1), shall be infor- med, as soon as may be, of the grounds for such arrest and shall be produced before the nearest Magistrate having jurisdiction within a period of twenty four hours of such arrest excluding the time necessary for the jour- ney from the place of arrest to the court of Magistrate and no such person shall be detained in custody beyond the said period without the order of a Magistrate.

71. Any forest officer of the rank not below that of a Range Officer who, or whose subordinate, has arrested any per- son under the provisions of section 70 may, release such person on his executing a bond with or without surety to appear before the Magistrate if so required.

72. Notwithstanding anything contained in the Code of Criminal Procedure, 1898 ( V of 1898 ), any Magistrate of the First Class especially empowered in this behalf by the State Government may try summarily any forest offence.

73. Every forest officer and police officer shall prevent, and may interfere for the purpose of preventing the commission of any for- est offence.

Penalty for

counter-feiting

or defacing

marks all trees

or timbers and

for altering

boundary mar-

ks. .

Power fa ar-

rest without

warrant.

Power to re-

lease on bond.

Power to try

offences sum-

marily.

Power to pre-

vent commis-

sion of offence.•.

lower to com- 74. (1) The Government may, by notification, empower a forest pound offences. officer not below the rank of a Range Officer-

(a) to accept from any person against whom reasonable suspicion exists that he has committed any forest offence, other than offence referred to in section 68 and section 69, a sum of money which shall be twice the value of the property involved by way of compensation for the offence which such person is suspected to have committed; and

(b) when any property has been seized is liable to con- fiscation to release the same 011 payment of the va Iue thereof as cstirna ted by such officer.

(2) On the payment of such sum of money or such value, or both" as the case may be, to such officer, the sus- pected person, if in custody, shall be discharged with and the property, if any, seized shall be released, and no further proceedings shall be taken against such per- son or property.

75. When in any proceedings taken under the provisions of this Act or in consequence of anything done under this Act or under any other law for the time being in' force, a question arises as to whether any forest produce is the property of the Government, such produce shall be presumed to be the property of the Government until the contrary is proved and in case of any prosecution the burden of proving the contrary shall lie on the accused.

76. (I) When any person is convicted of felling, cutting, girdling, marking. lopping or tapping trees, or of injuring them by Are or otherwise in contravention of provisions of this Act or of any rule made thereunder, the con- victing court may, in' addition to any other punishment which it may impose, order that: person to pay to the Government such compensation for each tree with res- pect to which the offence was committed, as it deems just.

(2) Where the person convicted of commission of an offence is an agent or servant of another person, the court may, after holding such enquiry as it deems fit or giving him reasonable opportunity of being heard, order such person to pay the compensation if it is of the opinion that the offence was committed due to neglect or default of such other person.

of 77. When the holder of any lease, licence or contract whatsoever granted or continued by or on behalf of the Government for any of the purposes of this Act, or when any such offence is com- mitted by any agent or servant of the holder of any such lease, licence or contract and the Governrnent is satisfied with the COl11- mission of the offence was a consequence of the instigation of such holder or of any wilful neglect or default on his part, the Govern- ment or a forest officer duly empowered by the Government in this behalf may, by order in writing, declare the lease, licence, or contract to be forfeited in whole or in part with effect on and from the date to be specified in the order.

78. This Act shall be, in addition 10, and not in derogation of any other law for the time being in force.

CHAPTER - X

MISCELLANEOUS

Forest produce

. presumed fa he the Govern-

ment

property. Compensation for damage. Forfeiture leases. Act not in dero- gation oj other laws.

Powers of [o- 79. (1) Without prejudice to the powers conferred upon a forest rest officer. officer under this Act, Government may, by notifica- tion, invest any forest officer with all or any of the following powers. that is to say t-

(a) to enter upon any land and survey, demarcate and make a map of the same;

(b) to compel the attendance of witnesses, production of documents and the materials of objection;

(d) to notify the seasons and manner in which fire may be kindled, kept or carried in a Reserved Forest or Forest;

(e) to grant permits referred to in the provisions of this Act;

(0 to give public notice of timber collected under sec- tion 45;

(g) to notify stations, depots for the receptions and sale of tim ber and forest produce;

(h) to take possession of property under this Act;

(i) to stop and check any vehicle suspected of being involved in a forest offence;

(j) to compound cases and charge compensation for damages caused by commission of forest offence. Any evidence recorded under clause (c) of sub-section

(l) shall be admissible in any subsequent trial before a Magistrate :

Provided that it has been taken in the presence of the accused person and recorded in the manner as pro- vided under sections 355, 356 or 357 of the Code of Criminal Procedure, 1898.

Central Act 45 80. Every forest officer shall be deemed to be a public servant of 1860 within the meaning of section 21 of the Indian Penal Code, 1860.

(2)

81. (1) No suit, prosecution or other legal proceedings shall lie against any forest officer for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.

No suit or other legal proceedings shall lie against the Government for any damage caused or likely to be caused for anything which is in good faith done or inten- ded to be done in pursuance of this Act or any rule or order made thereunder.

(2)

82. No forest officer shall, either as principal or an agent or in any other capacity, trade in timber or otber forest produce or become interested in any lease or mortgage of any forest within or outside the State of Sikkim

83. ⁽¹⁾The Government may, by notification, make rules to carry out all or any of the purposes of this Act. In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-

(a) to confer or limit the power and duties of any forest officer under this Act;

(b) to regulate the procedure of working by the forest officer under this Act;

(c) for the preservation, reproduction and disposal .__....- . of trees, timber and other forest produce belon- ging to Government or otherwise, grown on land belonging to or in the oocupation of pri- vate persons;

(2)

Forest officer deemed to be public servant. Indemnity for acts done in goodJaitlz. Forest officer not to trade. Genera! power to make rules.

Penalties. Persons bound to assist fore'S! officer. .

(d) to regulate the rewards to be paid to officers and informers;

(e) to regulate the cuttings, felling, sale and dis- posal of trees in private holdings, or goru- charan or khasrnal forest;

(f) the fees to be levied in respect of licences, per- mits, passes or permissions issued under tbis Act or rules made thereunder;

(g) to prescribe the distance from the centre of the National Highway and other Highways as road reserve under sub-section (4) and su b-sec- 'y' tion section (5) of section 29;

" (h) any other matter which is required to be or may be prescribed.

84. Any person wbo contravenes any provision of this Act or any rule made under this Act for contravention of which no separate penalty is provided, shall on conviction, be punishable with imprisonment for a term which may extend to one year or with a fine which may extend to six thousand rupees or with both.

85. Every person who-

(i) exercises any right in a reserve forest, khasmal forest Or gorucharan forest or any other forest land; or

(ii) is perrnittted to take any forest produce from such forest or forest land; or

(iii) cuts and removes tim bel'; or

(iv) pastures cattle in any forest; or

(v) is employed by any of the persons hereinbefore mentio- ned in a village contiguous to such a forest; or

(vi) is-employed by the Government; or

(vii) receives the emoluments from the Government for services performed to the community;

shall be bound to furnish without unnecessary delay to nearest forest officer any information that be may possess regarding the occurrence of fire in or near such forest Or commission of any forest offence and shall forthwith take steps,-

(a) to extinguish any forest fire in such forest or which he has knowledge or information;

(b) to prevent by any lawful means in his power any fire in the vicinity of such forest of which he has knowledge of or information from spreading to such forest and shall assist any forest officer demanding his aid;

(d) when there is reason to believe that any such offen- ces has been committed, in such forest, in discover- ring and arresting the offender.

(2) Any person who is required to act in accordance with sub-section (1) fails to do so without lawful excuse-

(a) to furnish information to the nearest forest officer;

(b) to take steps to extinguish any forest fire;

(d) to assist any forest officer demanding his aiel in preventing the commission of forest offence;

shall, on conviction, be punishable with imprisonment for a term which may extend to six months or with a fine which shall not be less than five thousand rupees or WIth both.

9 oj 1872.

86. All monies payable to the Government under this Act or under any rule made thereunder on account of the price of any forest produce or of expenses incurred in the execution of this Act in respect of such produce may, if not paid when due, be recovered as if it were an arrear of land revenue.

87. (1) When any money referred to in section 86 is payable Lien 011 forest for in respect of any forest produce, the amount there- produce. of shall be deemed to be the first charge on such

produce and such produce may be taken possession of

by a forest officer duly empowered and may be retained by him until such amount has been paid.

(2) If such amount is not paid within the period of one month from the date of receipt of a notice for such amount, the forest officer may sell such produce by public auction and the proceeds of sale shall be applied first in discharging such amount.

(3) The surplus of sale proceeds of such public auction, if any, if not claimed within sixty days from the date of sale by the person entitled thereto, shall be forfeited to the Government :

Provided that the Government may, for reasons to be recorded in writing, order the refund of such surplus sale proceeds to the person entitled there- to within the period of three years from the date of sale. .

88. When any person in accordance with any provision of this Act, or in co ll1 P 1 i a 11 c e with any rule made there- under, binds himself by any bond or instrument to perform any duty or act, or covenants by any bond or instrument tbat he, or that he and his servant and agents will abstain from any act, the whole sum mentioned in such bond or instrument as the amount to be paid in case of such breach of the conditions there- of, may notwithstanding anything in section 74 of the Indian Contract Act, 1872, be recovered from him in case of such breach as if it were an arrear of land revenue.

89. If any difficulty arises in giving effect to the provisions of this Act, the Government may by order not inconsistent with the provisions of this Act, remove such difficulties:

Provided that no such order shall be made after the expi- ration of a period of three years from the date of commencement of this Act.

90. No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence macle by any forest officer not below the rank of a Range Officer.

91. (1) The Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Ordinance, 1988 (Ordinance No.2 of ]988), is hereby repealed.

(2)' Notwithstanding such repeal, anything clone or any action taken in the exercise of the powers conferred by or under that Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act was in force on the day on which such thing was done or such action was taken. .

(3) All existing orders, notifications, rules, regulations, bye- laws, proclamations and other instrument having the force of law shall be deemed to have been made under this Act and they shall remain in force WI the rules under the provisions of this Act are made.

Recovery 0/

money due to

Government,

Recovery Of

penalties due

under bond.

Power to re-

move difficul-

ties.

Cognizance or

offence.

Repeal Gild

Saving.

1. T eesta River

2. Rangeet River

3. Takcham chu

4. Ramphu chu

5. Aho Khola

6. Andheri Khola

7. Lachen chu

8. Lachung chu

9. Rathang chu

10. Dickling Khola

11. Rongli Khola

12. Diehu

13. Paehey Khola

14. Rongni chu

15. Roro chu

16. Lungze ehu

17. Biju ehu

18. Rate chu

19. Bakcha ehu

20. Reshi chu

21. Dick chu

22. Reshi ehu

23. Chakung chu

24. Ongebu

25. Rum elm

26. Monmu chu

27. Rang Pbap chu 28- Ramphu chu

29. Rangyong chu

30. Kayam chu

31. RelJi elm

32. Rothak ehu

33. Reshi cbu

34. Kalej Khola

35. Rong Dung chu

36. Rimbi chu

37. Riyong khola

38. Bhari Khola

39. Meyong chu

40. Prekchu

41. Raman Khola

42. Song Khola

43. Pabong Khola

44. Yalichu

45. Reshi chu

46. Kanaka

47. Hee Khola

48. Dentam Khola

49. Sangya Khola

50. Manpur Khola 51" Rolu Khola

52. Rabi Khola

53. Seti Khola

SCHEDULE

( See section 29)

54. Rabong Khola

55. Kaliz Khola

56. Rakel chu

57. Talung chu

58. Ringi ehu

59. Rahi chu

60. Rongnek chu

61. Rong chu

62. Gangtok chu

63. Khedum chu

64. Byangya chu

65. Bitehu ehu

66. Chyakum chu

67. Yornthang chu

68. Damang chu

69. Berungchu

70. Dongkhyn chu

71. Sebuchu

72. Toklumehu

73. Semachu

74. Sevochu

75. Zemaehu

76. Chholamchu

77. Lhonakchu

78. Nakuchu

79. Lhorachu

80. Lungurachu

81. Gornachu

82. Tbomp

83. Pokechu

84. Burungchu 85' Gyamthangchu

86. Kalep chu

87. Lasha elm

88. Tholangchu

89. Ringphichu

90. Umram chu

91. Rubelehu

92. Phensangchu

93. Rateychu

94. Rangrang chu

95. Rangchangchu

96. Q Khola

97. Martam Khola

98. Neem Khola

99. Chokchurang chu

100. Yangsha chu

101. Chil Khola

102. Barcli Khola

103. Khani Khola (Melli).

104. Any other river that may be included by the Government, by notification, from time to time.

By Order of the Governor,

B. R. PRADHAN,

Secretary to the Government of Sikkim, Law Department.

[ File No. 16 (236)jLDj1988]

SIKKIM

GOVERNMENT GAZETTE

EXTRAORDINARY

PUBLISHED BY AUTHORITY

Gangtok, Tuesday, , 8th April, 2000 No. 129 'GOVERNMENT OF SIKKIM

LAW DEPARTMENT

GANGTOK

I, •

NO.8/LD/2000 Dated the 17th April, 2000

NOTIFICATION

The following Act of the Slkklrn Legislallve Assembly haVII1(Jreceived the assent of the Governor on 7th day of April, 2000 is hereby published lor (Jeneral infom,i\ition:-

THE SIKKIM FORESTS, WATER COUBSES AND FlbAD RESERVE

(PRESeRVATION AND I'A~)TECT\PN) AMf.NOMENT ACT, 2000

(ACT NO.6 OF 2000)

ACT

to arnend the Sikkirn hJrflSli;'; Waler Courses and Road Reserve (Preser- vation and Proleclion) Ac!,1 08(1,

BI! it enacted by the Lugislature of Sikkirn in the Fifly - first Year of the Republic of India as follows:·

Short title and 1. (1) This Act may bu oslled the Slllkim Forests, Water Courses and Road commencement. Reserve (Preservation ann Protection) Amendment Act, 2000.

(2) Ii shall come Inlo lorce irorn lli(, date of its notification in the Official Gazette.' " '. ,

" :~ Amendment of section 20, ',.

2. In the Sikkim Forests, WaleI' Courses and Road Reserve (Preservation and Protection) Act, 1988 (hernlnattnr rolorrad to as the principal Acf). in section 20,- (I)' In clause (k) jar the words "i'6n1housand" the words "twenly thousand"

shall be substituted. ·1

(ii) After clause (k) of HflCfi(jh 20, the f(illowing words shall be added, namely- '

"Where an oHender has been previously oonvicted for an offence under this section, the Magistrate having jurlscliollol1 shall inllict a penalty of imprisonment for a term Which shall not be 10RS lilf18.lhroe.years out may extend up to seven years. ~I;

Amendment of section 22. Amendment of section 24. Amendment of section 26. Amendment of section 29. Amendment of section 30. Amendment of section 37. Amendment of section 42. Amendment of section 51.

3. In section 22 01ttle principul Act,lor tI\W\)Xisting sub-section (1). the following shall be substituted:- -:',.'~ .h

," 'l::: f", i

"(1) The Stale Ooveinlllsnt filBY, tJy"holillcalion in the Official Gazette declare the provisions ot this Chapter appllcubla to any Khasrnal or Gorucharan forest which is not Included in a reserved lorestbut wlJic;his thll property of Government, or over which the Government has propriety riglits, or to the whote or any part of the forest produce to which the Government is entltted."

4. (i) In section 24 01the principal Act, in clause (h) 01sub-section (1) forthe words

"five thousand" the words 'tentnousanc" shall be substituted. (il) after clause (h) of sub-section (1L the following words shall be added, namely»

"Where an onendcr nes been prevlously convicted for an offence under this section, the Magistrate having jurisdiction shall inflict a penalty of imprisonment tor a term which shall not be less tl1ul1lbree years but may extend up to seven years".

5. In section 26 of the prlncipal Act, lor tile wordS "live thousand" tns words 'ten thousand" stlall be substituted.

6. In ssctlon zs, alter sub-section (8), thq.!clilowing sub-section shall be inserted, namely:- ...

I.. .,

"(9) The river bank ;f~ttlerreqro ln SU~I-'SeGti<;n'(1) of section 29 shall be under the administrative contro of 1110Forest Oi3partment as if it were a forest constituted under this Act.'

7. (I) In section 30 01tho prll1Glpl\1Act, ill clause (b) of sub-section (1) the words

"or a river bank" shall be uefetucf. (Ii) After clause (b) In suo-section (1). the following clause shall be insened, namely:-

"(e) removes any forest produce from a river bank without permission".

(Iii) tn sup-section (1) tor tl113w(Jrllll':~iIXthousanc' the words "twelve thousand"

shall be subslltuted.

(iv) After sub-section (1) of sootlon 30, the following words sha!l be added, namely-

"Where an offender has been praviuously convicted for an offence under this section, the Magistrate havii1g iurisdit;:tibn !\hall inllict a penally of imprisonment for a term whicll shal: not be less than three y::WI;~.,putmay extend upto seven years".

I' ,

a. In section 37 of ItIOl)lr!nOi[JulAct,'jorille woidi, "two thousand" the words "five

. thousandtshall be sJI)sti uted, ". 1.'

9. In sub-section (3) of 8ucll0l142 of 1116prinCipal Act, for the words "two thousand' the words 'live thousand" Si1811lltJ~lJbs(jtllted.

10,(1) In sub-section (3) of uacllon 51 of the principal Act, for the words "six months" the words 'three YOMS" and for the words "one thousand" the words 'five thousand" sl1611be substttuted .

Amendment of section 53. t t. In sub-section (1) of sectlon 5:l of lhe principal Aot, forthe words "fifty" the words

"two hundred and flfly" shall be subutttuted, Amendment of 12. 1(1 the' marginal heading of section 57 of the princiapal Act. after the word Marginal Heading. "reserved forests" the followng words shall be inserted. namely:-

Amendment of

section 68.

Amendment of

section 69.

Amendment of

section 70.

Amendment of

section 71.

"Khasmal or Gorucharan lornsts."

13. In sub-section (1) of section 68 of Ihe principal Act. for the words 'two thousand"

the words 'five thousand" sholl be substituted.

14. In section 69 of the prlncipa' AGI. -

(I) for the words "six thOIJS1111d"tho words 'twelve thousand" shall be substituted,

(ii) after clause (d). the following words shall be added. namely:- .

"Where an offender has boen previously convicted for an oHence under this section, the Magistrate having jurlsdiclion Shall inflict a penalty of imprisonment for a term which shall nol be less than three ye~r~.but may extend upto five years.

15. In section 70 of the IIrlnoipElIAot-

(i) In sub-section (1), niter the words "forest officer" the following words shall be inserted, namely:-

"or Police officer".

(ii) for suo-socuon (2) tno following SUb-section shall be substituted namely:-

"(2) Every officer making an arrest under this section shall, without unnecessary delay and subject to the provisions of this Act as to release on bond, take or send the person arrosted befom tho Magistrate having jurisdiction in the case, or to the Officer-In-Charge of the nournst Pollee EJlotioll."

16. After sootlon 71 of the prtnclpnl Act. the following section shall be inserted. namely:-

"71 A. Certain offences 10 be non-bailable - Notwithstanding anything contained in this Act or in the Code of Criminal Procedure, 1973,-

(a) Tho offences under secUons or claU~es of sections mentioned in clause (b) shall be non-bailable. . c , .f>,· :. .

(b) The sections E1f1(i:(;lal.lst:J~"nISflcli\ll;S of tHISAct referred to in clause (a) are the following, namely:-

(I) section 20 clauses (a), (b), (e). (d). (e) and (k):

(il) section 24 clause (a). (LJ),and (il) of sub-section (1); (Iii) see lion 42, sub-section (:3) Hnd

(iv) section 69. (c)No person accused of any offence referred to in clause (b), shall if in custody, be released on bailor on his own bond unless-

(i) the prosecution has bOIH!given an opportunity to oppose the application for such release, and,

(ii) whore the prosecution opposes lI.l\{ application. the Court is satisfied that there are reasonable grounds Inf'liEiliovinlJ that he is not guilty of such offence."

Amendment of section 72. Amendment of section 74. Amendment of section 79. Amendment of sectlqn 83. Amendment of section 84. Amendment of section 85.

17. For section 72 of tho principal Act, the following :shall be subsltuteo, namely-

"72. The Chief Judicial Maqlstrute or any other Judicial Magistrar,e of the first class specially empowered in this bellal! by the State Government in consultation with the High Court rnay, try uumrnariiy under ths Code of Criminal Procedure. 1973 (2 of 1974'1. any forest offonco punishable Wittl imprisonment for a term not exceeding one year or with finG not eXceeding two thousand rupees. or with both."

18. In clause (a) ci suo-socuon (1) 01 section 74 of the prinCipal Act for the word

"twice" the words 'tour times" shall be substituted,

19. In sub-section (1) of section 79 of the prtncipat Act. after clause (j) the follOWing clause shall be inserted. namely:-

"(k) to declare any trss or group 01trees or other forest produce on any land to be reserved Irom any datil it they are 01 ecological, silvicultural or of heritage importance."

20. (1) Aler clause (g) in sub-section (2) of section 83 of the principal Act, the following clause shall be tnsorted namely:-

"(h) to allow quarrying oi sand <111(\ stone from rivers and their banks or any other area."

(2) In sub-section (2) of section 83 of the principal Act. clause (h) shall be renumbered as clause "0)".

21. in section 84 of the principa! Act, -

(i) Ior ths words "six thousand" Ihe words "twelve thousand" shall be substituted,

(ii) After the words "or wllfl both" the following words shall be added, narnety-

"Where the offender has heon previously convicted for an offence under tIlis section, tile Magistral€! IlflYing [urlsuictlon stwll inilict a penalty or imprisonment for EI term which shall not be loss than throe years but may extend upto seven years,"

22. In SUb-section (2) of seclion 85 of the principal Act-

(i) for the words "live thousand" the words" ten thousand" shall be substituted. (iil After the words" or wltlt both" the following words shall be added namely:-

"Where an ottender hns baen previously convicted for an offence under this section, the Magistrate l'lBving jurludiction shatl inflict a penalty of imprisonment for a term of one year."

By Order of the GOv£Jfnor,

T.O. RINZING,

SECRETARY TO THE GOVERNMENT OF SIKKIM,

LAW DEPARTMENT.

File No, 16 (82) L0!77-2000 'Printed at Sikklm Government Press, Gallgtok.

SIKKIM

GOVERNMENT GAZETTE

EXTRAORDINARY

PUBLISHED BY AUTHORITY

Gangtok Friday zo= April, 2007 NO.1S1

THE SIKKIM FORESTS, WATER COURSES AND ROAD RESERVE

(PRESERVATION AND PROTECTION) AMENDMENT

BILL, 2007

( BILL NO.4 OF 2007 )

BILL

No. 03/2007-0S/SLAS/L & PA Dated: 5/4/07.

further to amend the Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988.

BE it enacted by the Legislature of Sikkim in the Fifty-seventh Year of the Republic of India as follows :-

Short title and commencement.

1. (1) This Act may be called the Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Amendment Act,

2007.

(2) It shall come into force on the date of its publication in the Official Gazette.

Amendment of section 20.

2. In the Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988 ( hereinafter referred to as the principal Act), in section 20, in clause (k), for the words "twenty thousand", the words

"forty thousand" shall be substituted.

Amendment of

section 24. Amendment of

section 28. Amendment of

section 30.

In section 24 of the Principal Act, in clause (h) of sub-section (1), for the words "ten thousand", the words "twenty thousand" shall be substituted. In section 28 of the principal Act, for the words "ten thousand", the words

"twenty thousand" shall be substituted. In section 30 of the principal Act,

(i) after clause (c) of sub-section (1), the following clause shall be inserted, namely:-

"(d) dumps soil, muck or wastes on a slip reserve or a road reserve or a river bank without permission.";

Amendment of section 37. Amendment of section 42. Amendment of section 51. Amendment of section 53. Amendment of section 68. Amendment of section 69. 4mendment of section 84. Amendment of section 85.

(ii) in sub-section (1), for thewords "twelve thousand", the words "forty thousand"shall be substituted.

6. In section 37 of the principal Act, for the words "five thousand", the words "ten thousand" shall be substituted.

7. In sub-section (3) of section 42 of the principal Act, for the words "five thousand", the words "ten thousand" shall be substituted.

8. In sub-section (3) of section 51 of the principal Act, for the words "five thousand", the words "ten thousand" shall be substituted.

9. In sub-section (1) of section 53 of the principal Act, for the words "two hundred and Iifty", the words "five hundred" shall be substituted.

10. In sub-section (1)of section 68 of the principal Act, for the words "five thousand", the words "ten thousand" shall be substituted.

11. In section 69 of the principal Act, for the words "twelve thousand", the words "twenty five thousand" shall be substituted.

12. In section 84 of the principal Act, for the words "twelve thousand", the words "twenty five thousand" shall be substituted.

13. In sub-section (2) of section 85 of the principal Act, for the words "ten thousand", the words "twenty thousand" shall be substituted.

STATEMENT OF OBJECTS AND REASONS

Whereas it is expendient to amend the provisions of the Sikkim Forests, Water Courses and Road ReseNe (Preservation and Protection) Act, 1988 to make them more stringent and to provide deterrent effect in keeping with the State Government's policy of preserving the State's green wealth.

S.B. SUBEDI

MINISTER-IN-CHARGE

FINANCIAL MEMORANDUM

- NIL-

MEMORANDUM REGARDING DELEGATED LEGISLATION

- NIL -

SI~(KIM

GOVERNMENT

GAZEWfTE

EXTRAORDINARY

PUBLISHED BY AUTHORITY

Gangtok Tuesday 24tl1 June, 2008 ~--------------------------- N'o.229

GOVERNMENT OF SIKKIM

LAW DEPARTMENT

GANGTOf(

No.041 LD/P/2008 Date: 24.06.2008

NOTIFICATION

The !ollc,wing Act passed by the Sikkirn Legislative Assembly and having received the assent of the President on the 1611'1cJay of MllY. 20013 is hereby publlsbed lor genoml lnlorrnauort-

. THE SII(I

AND PROTECTION) AMENDMENT ACT, 2007

Act No.4 of 2007

further to amend The Sikkim Forests, Water Courses and Road Fleserve (Preservation and Protection) Act 1988

BI3 it enacted by tile Legislature of Sikkim in the Fifty·seventh Year of the Republic of India as follows:· Amendment of

Section 24.

Amendment of

Section 28.

Amendment of

Section 30.

(1) This Act may be called The Sikklm Forests, Water Courses and Road Reserve (Preservation and Protection) Amendment Act, 2007.

(2) It shall corne into force on the date of its publication in the Official Gazette.

2. In The Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988 (herein referred to as the principal Act), in section 20,in clause

(k) for the words "twenty thousand", the words "forty thousand" shall be substituted.

3. III section 24 of the principal Act, in clause (h) of sub-section (1), for the words "then thousand", the words "twenty thousand" shall be substituted.

4. In section 28 01 the principal Act. for the words "tell thousand", the words "twenty thousand" shall be substituted.

Short title and

commencemelJ t.

Amendment of Section 20.

5. In Section 30 of the-principal Act,

(i) alter clause (c) 01 sub-section (1), the following clause shall be inserted, namely:-

"(d) dumps soil, muck or wastes on a slip reserve or a road reserve or a River bank without permission.";

(ii) in sub-section (1), for the words "twelve thousand", the words "forty thousand" shall be substituted,

Arnetuiment of Section 37. Amendment of Sectton 42. Amendmentof Section 51. Amendment of Section 53. Amendment of Section 68. Amendment of Section 69. Amendment of Section 84. A rnendment of Section 85. 6.' In Section 37 01 the principal Act, for tile worcs "five thousand, the words "ten thousand" shall bo substituted.

7. In sub-section (3) of section 42 of tile principal Act, for the words "live thousand", tile words "ten thousand" shall be substituted.

8. In sub-section (3) of section of section 51 01 the principal Act, for the words "five thousand", the words "ten thousand" shall be substituted,

9. In sub-section (1) of section' 53 of the principal Act, for the words 'two hundred and Iilty", tile words "five hundred" shall be substituted.

10.ln sub-section (1) of section 68 of tile principal Act, for the words "five thousand", ~ the words "ten thousand" shall be substituted,

11,In section 69 of the principal Act, for the words "twelve thousand", the words "twenty- five thousand" shall be substituted.

12,111section 84 of the principal Act, lor the words "twelve thousand", tile words"

twenty-five thousand" shall be substituted,

13.ln sub-section (2) 01 section 85 of the principal Act, lor the words "ten ten thousand"

the words "twenty thousand shall be substituted,

PRATIBHA DEVISINGH PATIL

PRESIDENT OF INDIA

R.K. PURKAYASTHA (SSJS)

LR-cum-Secretary Law Department

S.G.P.G, - 229/ Gazette /150 Nos.lDI:- 24.6.2008.

THE SUBSEQUENT AMENDMENTS TO THE SIKKIM FORESTS, WATER COURSES AND ROAD RESERVE (PRESERVATION AND PROTECTION) ACT 1988 (ACT NO. 6 OF 1988)

AMENDED AND UPDATED UPTO JUNE, 2008

Sikkim act 006 of 1988 : The SIKKIM FORESTS, WATER COURSES AND ROAD RESERVE (PRESERVATION AND PROTECTION) ACT,1988

SECTIONS X

SECTIONS