Section 20 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
20. Any person who,
(a)makes any fresh clearing prohibited by section 5;(b)converts a reserved forest or part thereof to any use other than forestry;(c)uses reserved forest for growing commercial crops;(d)leases forest areas to private parties for raising captive plantations or food crops;(e)sets fire to a reserved forest;(f)in contravention of any rules made under this Act, kindles any fire or leaves any fire burning in such manner as to endanger such forest;(g)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 forest officer;(ii)trespasses or pastures cattle or permits cattle to trespass;(h)causes, by negligence. any damage, by felling any trees or cutting or dragging any timber;(i)fells, cuts, girdles, lops, taps or burns any tree or strips off the bark or leaves of any tree or otherwise damage the same;(j)quarries stone, burns lime or charcoal or collects or removes any forest produce;(k)damages, alters or removes any cairn, wall, ditch, embankment, fence, hedge or railing shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees or 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.
