Section 76 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
76.
(1)When any person is convicted of felling, cutting, girdling, marking, lopping or tapping trees, or of injuring them by fire or otherwise in contravention of provisions of this Act or of any rule made thereunder, the convicting court may, in addition to any other punishment which it may impose, order that person to pay to the Government such compensation for each tree with respect to which the offence was committed, as it deems just.(2)Where the person convicted of commission of an offence is an agent or servant of another person, the court may, after holding such enquiry as it deems fit or giving him reasonable opportunity of being heard, order such person to pay the compensation if it is of the opinion that the offence was committed due to neglect or default of such other person.
