Section 69 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
69. Whoever with intent to cause damage or injury to the public or to any person to cause wrongful gain as defined in the Indian Penal Code, 1860,
(a)knowingly counterfeits upon any timber or standing tree a mark used by forest officer to indicate that such timber or such tree is the property of the Government or of some person, or that it may lawfully be cut or removed by some person; or(b)unlawfully affixes to any timber or standing tree a mark used by forest officers; or(c)alters, defaces or obliterates any such marks placed on any timber or standing tree by or under the authority of a forest officer; or(d)alters, moves, destroys or defaces any boundary marks of any forest to which the provisions of this Act are applicable;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.
