Section 18 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
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 forest, provided that a substitute for the way or water course so stopped, which the Government deems to be reasonably convenient, already exists, or has been provided or constructed by the Forest Officer in lieu thereof.
