Section 26 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
26. Whenever fire is caused willfully or by gross negligence in khasmal or gorucharan forest, the Government may, not withstanding any other penalty which has been imposed under this Act, direct that in such forest or any portion thereof the exercise of all rights provided in sub-section (2) of section 24 shall be suspended for such period as may be specified.
