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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Sikkim - Subsection

Section 24(1)(h) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

(h)damages, alters, removes any cairn, wall, ditch, embankment, 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.