Section 70(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(2)Any person arrested under sub-section (1), shall be informed, as soon as may be, of the grounds for such arrest and shall be produced before the nearest Magistrate having jurisdiction within a period of twenty four hours of such arrest excluding the time necessary for the journey from the place of arrest to the court of Magistrate and no such person shall be detained in custody beyond the said period without the order of a Magistrate.
