Section 40 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
40.
(1)Every person who whether as holder, occupant, tenant, subtenant or lease or in any other capacity having right over trees growing or existing or found on any land, who is desirous of felling such trees for bonafide domestic use, shall apply to the forest officer not below the rank of Range Officer in the prescribed form and shall obtain permit.(2)No person shall remove any trees, wood, timber or other forest produce from his land without obtaining permit in this behalf in the manner provided in subsection (I):Provided that no fees or duties shall be imposed on removal of such produce by any person from his land.(3)Every person who having right over trees growing or existing or found on any land, is desirous of felling such trees for commercial use shall apply to the forest officer not below the rank of Deputy Conservator of Forests and shall obtain a permit on payment, if any, as may be prescribed.
