Section 25 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
25. The Government may, by notification,
(a)declare that any portion of khasmal or gorucharan forest shall be closed for such period not exceeding thirty years and that the rights of any private persons over such forest or portion thereof shall be suspended during that period; and(b)declare any tree or class of trees in khasmal or gorucharan forest to be reserved from the date fixed in that notification.
