Section 47(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(2)If such timber is claimed by more than one person, the forest officer may either deliver the same to any such person whom he finds to be entitled thereto after recording the reasons therefor or may refer the claimants to the Civil Court, and retain the timber pending the receipt of an order from such court for its disposal.
