Section 27(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely.(a)the cutting, sawing, conversion and removal of trees and timber and the collection, manufacture and removal of forest produce;(b)the granting of permits to the inhabitants of neighbouring villages to take trees, timber or other forest produce for their bonafide use, and the production and return of such permits by such villagers;(c)the payment, if any, to be made for the permission to cut trees or to collect and remove such timber or other forest produce;(d)the examination of forest produce passing out of such forest;(e)the cutting of grass and grazing of cattle in such forests and payment thereof, if any;(f)the protection and management of any portion of forest closed under section 25; and(g)the exercise of rights referred to in section 25.
