Section 3(2) in Sikkim Ecology Fund and Environment Cess Act, 2005
(2)In particular and without prejudice to generality of the provision of the sub section (1), such measures may include measures with respect to all or any of the following matters, namely:-(a)Coordination of actions of different Departments of the State Government officers, and other authorities under this Act or rules made thereunder or under any law for the time being in force for the purpose of achieving objectives of environmental conservation and improvement;(b)Laying sown procedure for implementation of this Act;(c)Impose levy of environment cess or fee wherever the abuse of environment can not be prevented.(d)Create a separate non laps able 'Sikkim Ecological Fund' for depositing such fee or cess as imposed by clause (c) and ensuring utilization of such fee or cess for environmental amelioration measures;(e)Impose restrictions of areas in which any industry, operations or process or class of industries or operations shall not be carried out or shall be carried out with certain safeguards on payment of cess or fee as may be prescribed by the State Government by Notification;(f)Impose restrictions on entry of vehicles of any kind or by persons in any area as specified and regulate the entry on payment of environmental fee as may be prescribed by the State Government by notification;(g)such matters as the State Government considers necessary or expedients the purpose of protecting and improving the quality and for the purpose of securing effective implementation of this Act.
