Section 21 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
21. Whenever fire is caused willfully or by gross negligence in a reserved forest by a person having rights in such forest or by person in his employment, the Government may without prejudice to any other punishment that may be imposed under this Act, direct that in such forest or any specified portion thereof the exercise of all or any of the rights of pasture, grazing or collection of forest produce by any such person shall be suspended for such period as it thinks fit or be extinguished.
