Section 20(k) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(k)damages, alters or removes any cairn, wall, ditch, embankment, fence, hedge or railing shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees or with both and in addition to be liable to pay such compensation for the damage done to the forest as the convicting court may direct.
