Section 51 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
51.
(1)The Government may, by notification, make rules to carry out the purposes of this Chapter.(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made to regulate the following matters, namely:(a)the salvaging, collection and disposal of all timber mentioned in this Chapter;(b)the use and registration of boats or any other conveyance used in salvaging and collecting timber;(c)the amount to be paid for salvaging, collecting, moving, storing or disposing of such timber;(d)the use and registration of hammers and other instruments to be used for marking such timber.(3)In making the rules under this section, the Government may provide that a person guilty of contravention thereof shall, on conviction, be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.Chapter - VIII Cattle Trespass
