Section 24(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(2)Notwithstanding anything contained in sub section (1), the following acts shall not render the person liable to punishment under that sub-section for(a)any act done with the permission, in writing, of the forest officer not below the rank of a Range Officer;(b)grazing of cattle and collection of such quantity of fodder from khasmal forest for bonafide use of the resident of the adjoining locality;(c)grazing of cattle, collection of such quantity of dry fallen sticks and grass or fodder in a gorucharan forest.
