Sikkim Allotment of House Sites and Construction of Buildings (Regulation and Control) Amendment Act, 2001*
| [Sikkim Act No. 8 of 2001] | [5th November, 2001] |
An Act Further to amend the Sikkim allotment of House Sites and Constrction of Building (Regulation and Control) Act, 1985.
Be it enacted by the Legislature of Sikkim in the Fifty-Second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th day of November, 2001 and published in the Sikkim Government Gazette, Extraordinary, No. 09/LD/2001, dated 12.11.2001
1. Short title, extent and commencement.- (1) This Act may be called the Sikkim Allotment of House Sites Construction of Building (Regulation and Control) Amendment Act, 2001.
(2) it extends to the whole of Sikkim.
(3) it Shall come into force at once.
2. Insertion of Section 1-A.- In the Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985 (hereinafter referred to as the said Act), in section 7, after sub-section (1), the following sub-section shall be inserted, namely:-
"(1-A). No Construction of any building or structure of any height shall be undertaken without provision for earthquake resistance system.
The State Government shall make necessary regulation prescribing the required structural designs on this behalf"
3. Amendment Section 11.- In the said Act, in section 11 for the words five hundred the words three thousand shall be substituted.
4. Repeal and Saving.- (1) The Sikkim Allotment of House Sites and Construction of building (regulation and control) Amendment Ordinance 2001 (ordinance No. 7 of 2001) is hereby repeated.
(2) Notwithstanding such repeal anything done or any action taken under the Ordinance so reapeated shall be deemed to have been done or taken under the corresponding provision of this Act.