Section 70(1) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(1)A forest officer may, without an order from a Magistrate and without a warrant, arrest any person(a)who has been concerned in any forest offence punishable with imprisonment for not less than one month; or(b)who on demand of such forest officer, refuses, gives his name or residence or gives a name or residence which such officer has reason to believe to be false; or(c)if there is reason to believe that he will abscond.
