Section 42(2)(e) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(e)provide for establishment and regulation of depots and stations to which such timber or other forest produce shall be taken by those in charge of it for examination, or for the payment of such money or in order that such marks may be affixed to it, and the conditions under which such timber or other forest produce shall be brought to, stored at and removed from such depots or stations and for regulating the appointment and duties of persons employed therein;