Section 30 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
30. Penalty.
(1)Any person who(a)is in un-authorised occupation of any land in a slip reserve or a road reserve or a river bank;(b)removes any forest produce from a slip reserve or a road reserve or a river bank;shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to six thousand rupees or with both.(2)Notwithstanding anything contained in sub-section (1), the person in unauthorized occupation shall be evicted in the manner as indicated in sub - section (7) of section 29.
