Section 43 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
43. The Government shall not be responsible for any loss for damage which may occur in respect of any timber or other forest produce while at a depot or station established under rules made under section 42 or detained elsewhere for the purpose of this Act and no such forest officer shall be responsible for any such loss or damage unless he causes loss or damage willfully, negligently, maliciously or fraudulently.
