Section 51(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(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.
