Section 70 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
70.
(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.(2)Any person arrested under sub-section (1), shall be informed, as soon as may be, of the grounds for such arrest and shall be produced before the nearest Magistrate having jurisdiction within a period of twenty four hours of such arrest excluding the time necessary for the journey from the place of arrest to the court of Magistrate and no such person shall be detained in custody beyond the said period without the order of a Magistrate.
