Section 36(1) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(1)The Government may, by notification,(a)regulate or prohibit in any forest(i)the breaking up or clearing of any land;(ii)the pasturing of cattle;(iii)the firing or clearing of vegetation;(iv)the girdling, tapping or burning of any trees or stripping off bark or leaves of any trees;(v)the lopping or pollarding of any trees;(vi)cutting, sawing, conversion and removal of trees and timber;(vii)the quarrying of stones or the burning of lime or charcoal or the collection or removal of any forest produce or its subjection to any manufacturing processes;(b)regulate in any forest the regeneration of forest and their protection from. fire;(c)regulate the exercise of customary and prescriptive rights in such forests.
