Section 83(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)to confer or limit the power and duties of any forest officer under this Act;(b)to regulate the procedure of working by the forest officer under this Act;(c)for the preservation, reproduction and disposal of trees, timber and other forest produce belonging to Government or otherwise, grown on land belonging to or in the occupation of private persons;(d)to regulate the rewards to be paid to officers and informers;(e)to regulate the cuttings, felling, sale and disposal of trees in private holdings, or gorucharan or khasmal forest;(f)the fees to be levied in respect of licenses, permits, passes or permissions issued under this Act or rules made thereunder;(g)to prescribe the distance from the centre of the National Highway and other Highways as road reserve under subsection (4) and sub-section (5) of section 29;(h)any other matter which is required to be or may be prescribed.
