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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Sikkim - Subsection

Section 42(2)(i) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

(i)prohibit absolutely or subject to conditions, within the whole of the State of Sikkim or specified local limits, the establishment of saw pits, saw mills or any other sawing machines for converting, cutting, processing, distilling, storing, burying, canceling or marking of timber or other forest produce, the altering or defacing of any marks on the same or the possession or carrying of marking hammer or other implements used for marking timber