Section 37 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
37. Whoever contravenes the provisions of sub-section (1) of section 34 or the rules made under section 35, or of the terms of a notification issued under section 36 shall, without prejudice to any other action that may be taken against him under this Act, on conviction, be punishable with imprisonment which may extend to six months or with fine which may extend to two thousand rupees or with both.
