Section 34(1) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(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.
