Section 34 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
34. Preservation of private forest and to reserve trees.
(1)No owner of any forest and no person claiming under him whether by virtue of a contract, licence or any other transaction entered into before or after the commencement of this Act or any other person shall, without the previous permission of, the forest officer authorised in this behalf, cuts or girdles trees or do any act to denude the forest or diminishes its utility as a forest:Provided that nothing contained in this subsection shall apply to(a)the removal of fallen trees; and(b)the making of agricultural implements for bona fide use of the owner.(2)Notwithstanding anything contained in sub-section (1), the Government may, by notification, and for reasons to be specified in such notification, exempt any class of forest or class of trees of any forest produce found therein from all or any of the provisions of this section.(3)The Government may, by notification, declare any tree or species of trees to be reserved from the date fixed in such notification in such forest or land.
