Section 85(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(2)Any person who is required to act in accordance with sub-section (1) fails to do so without lawful excuse(a)to furnish information to .the nearest forest officer;(b)to take steps to extinguish any forest fire;(c)to prevent spreading of fire;(d)to assist any forest officer demanding his aid in preventing the commission of forest offence;shall, on conviction, be punishable with imprisonment for a term which may extend to six months or with a fine which shall not be less than five thousand rupees or with both.
