GOVERNMENT
SIKKIM
BXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
No.116GrDglok, Wedtresdav July 3, 1985. The following Act ofthe Sikkim Legislative Assembly having received the assent of thc Govemor on the 28th day ofJune, 1985, is bereby published for generat ioformation:-
THE SIKKIM (REPEAI A.}ID MISCELLANEOUS PROVISIONS) ACT, 1985. (ACT NO. Io O; !esj)
AN
ACT
ro repeal rbe S,Llih Bra- Comm:flms A.r. rq6oandLh. Crnsrok Muni- , ioal CorporIionAc,,,q/iindroprov,detorrrunn.-ofdlri.'.fun.rion-5"ndpowcru. and for @rratu rnatters incidental thereto;
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK.
Notificatioo No. l0/LD/85 Bc i, en,d.d bil. l",L'rri,e As..mbl) of Silkim in ,h. Ye* of rhe Rcpublic ol lndii as lollo'sr-
3.
Dated the 29th Junc, 1985. Thir5,-six!h
i, ) TLi! Ad mry be called the Sikkim (Repeal and Miscella.eous Provjsion, Shan i e and A, r. ,e8(. (o4'n?arcnent,
, (:, lt shJl(ome into lorc ar on.e.
1
In tiris Act, unless rhe.oDrext otherwis rcquires,* Defhitio$.
G) "appointed day" mcans rhe date on vhich this A.t comes into lo.cej
(b) "Commil1@" means the Bazar Cohmitte consritured under secrion J oflthe Siltkim Bazar Committed Acr, ,969;
G) "Corporation" mca.s the Gangtok Municipal Corporation .onstituted under s€tion I ol the Gangrok Municipal Corporation Acr, r97J.
(d) "State Government" means the Goverhmenr ol the Stare of Sikkim or any Departhent ol the Govemmcni of S,Llih or any Pttron or p€^ons urfiorirdin rh s beh.,lf by a n",ihcarion b) ,\" S."r€ Co'ernm.n,.
G) "Rcgular Employe" m€ans an emplo)ee whose services have been rcgu- lnrised as per rules in lorce.
Onrhe rpprnred d,r. the Siklim B.ar Commifl?pr Aff, ,e6q rnd 'h,. Ganflok Munnipal Corpoh,ion A,r. ,"?. sh,rl .t"rd r"pc"lr+, and rhe( ommille-dd rhe Corpordrion shall +and di'solved.
On tbe dissolution of the Commit.ee aDd the Co.poration -
G) fuDctiols, powes and duries of lhe Commitree and the Corpontion shall st@d tramlerred tound "es!
in the Stat6 GoEmment in the Local Self-
Govement and Housing Departmenti
1975 add ,+aaolA;*
+.
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mav' iinPosc rhcrbllowinq Etes'
(trxes and ies or:nr ollhcm:
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the annual vahe ofhoidjnssi
i.i a varer rateas Per the consumPtion;
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,,1) a hx on tr.ade, proi$sion or citttng; re) ary othc. ux, raro or lce wlich the Gov.rnment ma1, deem neces(arr rd tr.,r.,,r t,trqt .^,^*.nnr.tn1.;,o.\ii.hLh.,o|,n .-"orl.l. -F\f..1 ,o.r ,... tIiip.,t. ,,.,.,nrr,,,,,-. ,e.. 1l)-Thc Si,p !o',rlrmor hr,, L! rntificarion prtrtisLe.t in ihe Officiat powet ,o rarke tutes, ,r\ ,dh.l i n..rd.,. ro,o^ oF,rr,i.. ^i.he r,rcg,.nE
I'ov er. ru.r 'r'.s nrr,
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(i) prcvide lor a$esmenl :.n.1 re.over], of inv tax, rate rnrl tee ; (1,) p.escrik for qu.tiEcftiorr ol and the procedurc to trc tollol,e.t bv an
G) p.cs.r:be tlc pro.edurc to bc lollo\.cd lv an a$.ssorl (.1) trcsffi,. Ll,e ftnrn oi nottce of demand and tor rixing the tces payaLte io conhc.lio. *irh.lkfts,;
G) fffirilt lor .on(lirion an.l linlirarion uDaer whi.h, thc tomr in l,jrj.I, ,. .r,.,, ,...,.. L. o ti,Pn...",. , .,.^.D... : ' ,. ,". ;. '-' 'i';"
,, o o..J, or .pqpr,E.. r,LD:"h ,doq.ri..,,.,. r.om .,r t,. ,.. . i,.: .J.,.,.,r.t rr.tr; ior *cir prope. clctrn\ing ind disintrec,.roDj
:I ' p,,.. o .1,,.ro!.n. ". Jd ,r-,,,.,,10. iLhorr li. . .r I . '. ir.! r.. .. . I li ,r..:
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(h) pmvidc i;. i..nsing ior k.oPing caftle, horses. ponies and tri.as;
(i) prolidc tur.t€S-ul^rtng Lhc gJiDling ot licerces tor hotding tair: iDd melns ind fiiing tho tces n, n*!.rar th.;oij
(i) pbri.L lbr pou:r to oFei or rnatnr.ljn nr.rt
' .'. il o. I pr ,., ,., o ,. .I.-rJot .,1 d,,g..o, .t:..". ,te , , , ' or. oj ,. . 1.'.., .. ,' 1 .,.. 't.rion, ' l.o '1 ,j ".-,,.di.,o ,",'.,1..r.For,l ,,nd.rorr.,n. L*idr.. L .r | ,t -P.t, . i,r. r.. ta..-"r | ".,,, * (rn) p,q,id. lor (Iisposii o{ anl, retuse, waste mrrter or orhcr rharr.r o. thino ihich his been conrtrmjniting s.irh or exposed to jni;crion ;
| ,I ;" r 'i'r'^. ^. ..o,lr,,on o' .'.j,-.,..n, in 1,rlr,
ful, . \lre.r .r lrr !i
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(a pro!idc lor raking pre.aurionar! nrea$res against outtreaks oti lirc; prollat ior.,nsrtudion arld mainrenance ol dha.nmsrtas, sarais or rcsr ^:,1^'.., r,..,.\1 1r, . ,r n.....d. .rio1 , i ft,, n. ,._. .r.v .,rg. rd .orrro ! .*r' \ion ot tn$n or Lr^r:
provide lor .onsrnrrion, hiqrrainance, repair. improvehcnt an.i .leahs,
nig ind $'atcring ol roads, dranrs, sardens, rtrnLs, s€lh and chaDnets with- nr a rown oi ba,nr arcai
.'ofil. lo "on,...r 01 ,l.ni1,^,,n.pot trL-,1r",."J,rpr.'r.!'n',.'i,..,,r.orl t,r hp i,, on m.ii"l o; physlca) crlttre or te.hnlcal insrructioni
previde tur ins}Idion by olScsr or sraff of rhe Deparrmenrj
.,o\i .ro '.r.,,..r l ,. trioJ:r, "lin p1i ;,, be pr.,,^.d r.,r,eli -,'lr ,. .1. iiJ ,L. l. ,r 'ed trr"s,.,er,o,..,."1,
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t (*) provide for in goeral lor ecuriog cleanlines, mfety, orda and good Govemment an
(3) In making any rule under this s€ction the State Govemment ma) Prcvjde that a ii.-t.i
""y -i", irder or dircction issued thereunder strall be Punishable vith fin€ which may extend to five thousand rupees
(a) Every iule made l,y the State Govemmmt under this Act shall be laid, as soonas ,nly t",
"r.1. it i. -"a., Gfore the trgislative Aikmbly Plile it is in le$ion for a total
"."i"d "i iourrecn d"vs.hi.h m,\ be cohp-ised in one rsron or in rwo or moresuc- l.*ive**ion,antlil, belore rheer?:iyol the ss'ion imedialely Io lowing the {*ion orrhe "d.cs'i," $sion,
rhe Ho6; rsolvc ro m"l€.hy modifrurion in the rulcs or
nol'es Lhar .u.h ru + sl-,1 nor ha'e efl.ct. rhenrle' shallrl'realter h""" "fre(ronly in .uch modiGed lom or bc ol no etrco * rhe ' i'e ma) be. so ho$ever' thar 'n) 'u'h modification or annulment shall bc uithout Prejudice to d'e alidity ol d)ahing Pre- viously doDe under that rule.
Cosnlrue o! e. Norwi,hqJa.l,ngar ything conrained in rhe law relating ro Crimitul Procedure .n"**. ,o. rh. ri-e b"i"g iq-lor;e. 'll ofl€nc- ag:insr ,ny rule or order or d,rtrrion isu(d thdreunder slmll Lx cogniable and bailable. I
MaEisnaks tlo@.r | 6. \Jorryi,hsh,'d,ng lnrrhinq , ^nrdin.d in rhe li- relaring ro rhe Criminal Proccdure o kpos. eaianred b h. rimc trins inibr.;. iL:harl d la"lul lor a Magirtruie of rhe riFr clas ro Pd'' Pe@ltks. /-y *n,"nre a,r'h-o.t'"d b) ,hi. A,r in e\@s. olh's power.
,, Ev€d order Dr."ed cr di,r"tion isL"d L/ rhe Srdre Co,ernmenlol ordrr passed ' : rhi! A.r ,h,ll h€ fi;"l "nd sharl nor be or noricc i,.ued Ll dny otlcer dulhorr€d undPr que.ri.red in any "Lir or orh"r legJ ProreFding
, ,. Tle erisrile ,ules sove_rinq rh" "ubi".rs "numcr,ted ir section 8 rnd olher rules
dea".s w,rfi l'.,,.n".h"11 co'ntin." rir, rhey are wri.d. ahered or rm"nd€d under
section 8 ol the Act.
B. R. PRADTIAN,
Secretary to the Govt. of Sikkim, Law Department.
F. No. 16 052) LD/82.
PRINTED AT THE SIKKIM GOV.RNMENT PR}SS, GANGTOK.
IKKIM
EXTRAORDINARY
PUBLIS}iED BY AU'Ii.IORITY s
i:7B. )::
:,G
- .-l*::=.--:*, -;o.!
AZETTEGOVERNMENIT
Gir!tuk, Iljdir .\ugrst t4, 193?,
No. 97
"
*,7\H
"SHil'i+'"Si ils'(;ANGTOK I"IOTIFICATION
No.8/LD/1987.
Dated the 13th August, 1987. The lollowine Acr ot lhe Sil \i,n fag,.l11iys,\*(mbty hn\ing re.ei\ed the as:ent ol.thecovernoronrhe,.llbdJyofAuFrlr. t)sT.ishcrcbylubli,h.aioig"n"lui;"nrl,rru,ron, -
TIIL 5tKt
(ACT NO 6 OF 1987 )
AN
\CT 19g5. to amend the Sikkim ( Rcpeal and Miscellaneous provisions ) Act, Wbrre;r. i..iq nccesstry ir, thc.rntere.l olthe Sta,e tn atnend rbe 5rkkIr / Repc.,l:nd Mnc-.llanior,. provi\ro ,, ncr. Iqgs; _". . .q., rl.enactcd hy the Ieti.lrli\e. Assernbly o[ Sikkinr in rbe l nrrty-etghtb Yedr ol the Repubtiiof rnoraas rouowr:_ l. (l) T_hr's. Act rnay be .ca.led (he Sih(irn (Repeal and Mitcellaneour pro..isrols) Amen(lrhc0t Aal. le6 /. (?, lr shall.be dcen.ed ro have come inro lorcc 6n un6 from the 4!hday ofJuly, 1987.
i. .11'6!.Til'?,tllli".::ll'#.ili'f:' ilI.,.y:"i:,,fl,i:r prorisions) 7A. If any person corlravenes_-
. (ar ;,n)-,,1Ihc l\ru!i\:^ns .t,d condirions of Iicerce isslrc.l under lhe ruiesi or
5
2
7B. thc gootis \o s.izccl under Lcsoldjn l.rblir irLr.lion aticl Lc 1.,rf-,r;lcd:
fio\ i111.(l tlr!t Io such r iiirtrrlr Ii i,,rporldniti, lo r,,\-.;,,iir i,) I L.,,1J :i) tLrLltr. scciion 7A shall be liable 10 th. snlc procccds thcreoi slull auclioir shrll tre h(jld wirhcLrt such l.rso0 cOtrccrn:(l \ihosc ;luclior,'r
.i. (i, lr. : ' ". P,l -. I i1.l \'. .cliJncnr., Pro"r i.r .,) n,rl.. :.-...r Oidirj.r.(e. ir|/rNo. Iol I9l7 ijsh,r.er j .. rr"r,, rcfealc(i.
r-) l'. .w. 1, .rndilr. "'-h rcpcxl. it ythirrg J,.:1.. ci .ry,..rl.n :,.., .., l,c.\..'ci.r"',lrc p",r.i" corl.r.cJ [:i .. ,. r.r. - ,1 ,, Or. r.,.Lr..c .h.rll bc rtecr,rcJ io l:1..c Lrcci. .lcne oi Uk.u jrr excr,:isc 01'lhi po$cl's confcficd bV
.."'rrt . : :lr ',. r,. rr' i t(. ot, lhc OJ! oll r^hich,r..h
lhrnA w.l .jonc or:l'ch ,c:,u,r $.rs lrkc{,
By Ordir of the Gove.nol,
Sccrciary to Lhc Gororum(nt of Sikkun,
l-a$,Departrnenl.
IF. No. l6 (ls2)/LD/1985 1
lalNTlD AT THr': Sl(i(lM COVERNMih_T PRllSS, CANOTOII.
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM (REPEAL AND MISCELLANEOUS PROVISIONS) ACT, 1985 (ACT NO. 10 OF 1985) AMENDED AND
UPDATED UPTO AUGUST, 1985