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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Sikkim - Subsection

Section 74(1)(a) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

(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