Section 79(1) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(1)Without prejudice to the powers conferred upon a forest officer under this Act, Government may, by notification, invest any forest officer with all or any of the following powers, that is to say:(a)to enter upon any land and survey, demarcate and make a map of the same;(b)to compel the attendance of witnesses, production of documents and the materials of objection;(c)to hold investigation into forest offence, and in the course of such investigation to receive and record evidence;(d)to notify the seasons and manner in which fire may be kindled, kept or carried in a Reserved Forest or Forest;(e)to grant permits referred to in the provisions of this Act;(f)to give public notice of timber collected under section 45;(g)to notify stations, depots for the receptions and sale of timber and forest produce;(h)to take possession of property under this Act;(i)to stop and check any vehicle suspected of being involved in a forest offence;(j)to compound cases and charge compensation for damages caused by commission of forest offence.
