Section 57 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
57.
(1)Any person who is in un-authorised occupation of forest land may without prejudice to any other action that may be taken against him under any other provisions of the 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.(2)Any property forfeited under sub-section (1) shall be disposed of in 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 an arrear of land revenue.(3)Any person aggrieved by an order of the Deputy Conservator of Forests under sub-sections (1) and (2) may, within a period of one month and in such manner as may be prescribed, appeal against such order to the Conservator of Forests.
