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State of Sikkim - Section

Section 84 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

84. Any person who contravenes any provision of this Act or any rule made under this Act for contravention of which no separate penalty is provided, shall on conviction, be punishable with imprisonment for a term which may extend to one year or with a fine which may extend to six thousand rupees or with both.