GOVERN MENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
G AZ ETTE
No. 117 cangtok, Wedne,sday July 3, 1985. i
GOVERNMENT OF SIKKIM
LAW DEPARTMENT,
GANGTOK
Notification No. t I/LD/85
Dated the 29th June, 1985. r
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Tbe following Act of the Sikkim Legjslative Assembly havitrg received the assent of the Governor on the 28th day of June, 1985, is hereby published fol general information:-
THE SIKKIM ALI,OTMENT OF HOUSE SITES ,AND CONSTRUCTION OF
BUILDING (REGULA-TION AND COMROf,) ACT,IgAS (ACT NO. ,r OF Ie85)
ACT
to prcvide lor the aliotm€nt of house sites, reg lation ol constru.tion, alteration and reptrir ol buildinSs in Sikkim ard lot matters co..ected thercwith. whereas house sites have treen aliotted witbout consulting the Sikkid Public Works Dcprrtmcnt and other .onccmed DePas,e.ts;
Whrca3 such allo,ment ol sires have rdulted in encroachment ol septic, water supply tanks. l,nd witlin compound ol Govemment quarters, witlin the noti- fied gren belt and atrccting and likely to ciuse land slide durirg monsoon; and wh.,?i. ir i\ c\pedienr ro trin8 aboLr "n eq,ir"bl. ,nd p,op.r disfiibu- rlon ol hoe i,c" nd prcnore plannen. org..ni<.1 dnd 'ysrem.r'ic growrh ol ro{fu and hazrh in Lhc \t. Lr of \rkkim .rd mdr. rs (ornecred rher, . ir}. Be it enacted by the Leghlative Assembly of Sikkim in the Thiity-sixth Y€rol tha Repubiic ot India as tollows:
CHAPER I
r. (r) This Act may be caucd tle Sikkim Allorment of Honse Sites and Cone Shott title, extent @.1 nrction ol Building (Rcgulation anil CoDhol) Acr, re8j. eoddencemekt'
(r) lt slull extend to the wholc ol Sikkim.
(r) I, . rl "ome inro rnr.e "r on(F.
2. ln this Acr, hless the cont€xt otheruise reguires: Defuitiots. (, Jlo,mchr" mean. allotnrent ol sires lo con.rrucrion ol building lor fie pur|o'c ^l r..idFnce, @mmer.e. re.idenr
ial-.um-Lomm"r. i.lor d) olner
trade or industry;
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:1".::,"*X:".'i:::'il;i;;;;'.i;';'; " "') 'rher-rtrw in rorce in this
CHAPTER II
fr.' L;o'e'lncr' "'1"
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rr.Go.F1 m'i ''ll. 'ihil'.:) non\' nrr ror la'errhrnoru"r-rom
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(omnerci'l Pu Po'es:
rrvl lor in'h't rl PrtPnrs'
. ., ,, "" '"i ' 'r 1u'ti' op'n -r'+ parl'' 1I:v grourdsand
C"mmurlrlHrll
. *".'-.;, ' "'r 'n':''re'nJ P" rr) irc\ lor r""i')crria romrer' .ial rnd l'du'tirL l'Toscs' ',1;..". ,.' "'1",''l'Ll:'l {,,r'n rr "n'l') from rh" P "P rlrrotor
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"',j .l'.,., "t. , '"'", , ,,.'b'sp''iiP'r iatr i'b"''rr' .. rh. Go'"i,m'1.' n') ''' "" o' ff i:r^n r J"L) "nv pereontn
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.,'r|) 1'l'rrdi n'i' ''l'Io'i5d 'q" Colemn'n''
froN rL - r. rime
.. i*.,r "r rior ' 'rvr'ro-n. ,-'r" o a'mi ror Pur-
,' t^" "",",,. r'.nr'.rrs-rr'o ior
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bI norification, fuom time to time;
rneans a norill.ation Published in the Omciai Gaette;
"i",-*:'. -."'. ""v'a*l'riil:* l:fl*: :Y:::5 $ ili'#ili* 1 :;. ,:.T .":i ':;r ;",' ;,. .i"r," .i.'r., '"a .,
-" ". r ,"
legal ^nd iuristi. Pcrsons ;
rn. ". rh'. A. r; "^..-...n.".l mtins Dre(rit'eJ hy rures mau' t l^l;; f-;.";, tr* l---t p"y"t t.t v , !.':"1t:- "ll:I":i-:r^:::i:
,::ill"T:::i,,:: .;'if i'"f'l r" a'i' ":''""r"f:-q:.* ;:::"'1,"'ll J ,,,.r- ,,1,-.e,r-r ,, nL' ,ot\e.rior rn ippti.a- in ro,ir.d -,,' ro:i6"'t Jn r(r 'ul r'L04rl
rioi i, mlde to thrt erect ---''
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)","1, -"": .\"I h..rrdcflaren ir "nv norite" -Hw rhol. oL."ir n8rhe prior prmis ion of dr" Gnlernmen!
3
Thc sires allotted unde. rhis Ac. mav t mn.ellcd on grounds ot fnud, misrorcsenration ol tac* o, b.na6d.lmktake,
Provided that no order ot canctllation shall bt marle rntess rhe ncr.or .onc*n.n his been siven an ofportunir.r of haklng ."p.";";,j";.,'..' '
CHAPTER.III
The Goyernnent shall not allot more than one site to on€ iamity in the srate. ftp .,1"1r-1r,t. 1,,." egrt,rion ,eSrt,r ,g rne ,on"rrJ,.ion ot brildin" in in\ noLfie,l ir., I !:,:g,* ',i
pcrmn
:J 1., .rc
Br e ,i.. 'o rn. . ,l, rr"t ,nd ri^.iio1"t \"t,e\or hF
PeoPr' oI 5ikkim,
" ",o ,\".onn"r. ", ",. .,ti. \., "1- .,"1,i ,r.elt.J P-h. Co\rrm"r n.' ."nol,.l ,) b.iain., 4t -h Lave .,c.n .or"ner,.4., orri, rFd nDlF "r,r r, n r.\.nrio, ot ." p.o,, i.i" o, .j " A.,, ih.reoutatioo, mrde thereunJ".
e . ( r ) Il at any time i t appears to the Siare covcmment rhat a.v srructure i" , h"
n^. t..1.,.r. in, l .'irg ulo"r,h:...yrr.- on.n\ b.rt,1."",,..i4;; ;,;.,,...ur,n. 1,,.,hi,gr]{\pd ro ir o.oe.r.nSrron nr o-"itain.. *.,o.o,\p. .n",,,e, lol4,ul.a,. ro. h,m,ih.t.i
"rion." ,"".,, ";,1,,'.r,r " nJ pF, ^, o..riri1g .-olirs .o o. t_,*,g lu',u.n o,hcr .rr,.., e, o. "t, ^ in .h. r"iq1;o, .hood rher.or.
"'':':'''''" "" -' "'1\ -v r q''Pn 1ot'' o'
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torePair'Protecro.encloS6s!cirstructUrein{x.h bc speciEed in rhr noti.e.
tui{)lhkh arc in
tulr
(1) Wherc _ir appeais to rhe Srate covcrnmenr thar i,lmediate action is ne- ,*".'r. l^r rl- r-por-. p?\tn inr,Ttrrn.n. .t,r"" ," ,,, ".,.;.;.r,n-.\.iJ.li l+.hF.,,.. ot .1." srde Co,"rrm;nr i."h'o,, r.s:; imrncdiate ncdonr and jn su.h car l .h"ll ""r b" ..".,.*r. f*;;;-;;;;Co','r'nr',.g'.^16';.^.:,ir ..pp-,..'o ..., .."
".,.-i ,; ,;,;;,a.n" ',,,.,.i..,.h t,^d..r,,, lt,).jhe,l.l,v " "" i, : "".;:;:\^ i. r ,nv o.,r. r or ,r,ywrh t_c.ori,c-e,.c.tun.n tim. ,t. \,i. .C., . " ., ",,
.i.h^ i., n , n1a\" .u, h Ja ru e or rvr | ,ld.r.ri,.." ioh/r,.r." *.r", r, rd r..o."r rhc e^Dcn,e, o, . r 1. /..no i. or , r.crno..ltron to. o"n"r or o,,,fier a.rh; .*ea1, b"
,o. Il,,rnon.nnri.lerinq LI< facts and rin rm;tarces ofa case, the Covcr.hcnt js . .por.r ,, sr,rz v'.h"d k j)l.ir ,,.!-:-,d,. ,h","...;.;-.;.";'it:.'^., LZi;;,;"1":,;,"s,-r,on.r,\-nron^1 .\ ,vi... ot.$ ,r..-,,h .,,.., ,.
".a al.. td^- aapqdeat ,o,.ll ,,,h ,1",o,,r.,iS.";b.,.,:m. p". ^.a",," -n, , . ,",.. . i .". , . l)-- ",t""'. ;; il iJ:*:
m"- o, ., h im. i m, - rr,,r b h coi_nm.., b) ".,,l]. ;
CHAPI'ER . IV
',. $ilori o,..i,,l..e.o inv^'1.-/.,ron ,^ t," iJ{pn u,.ter rh" p^,i.or.,,this p.,attiei. -\.-..,1y p"r.or
wt ,.or'.,vc.,c.,hc p, .r,.,,n. o, ,hi. \,, o -"., l*,r".*.",,-
'-
h.ii'or.. ord... ^r,li,e I,, i..J.d . --'no.r hJr & p, 1.t ot. ;,. , .";:
hu.dred or wxh both.
3
ofru ro bc By4lNs to contntu. ir. All offen.es under tlis Act or nle or regulations maae rhereunder shall b. cognizable and shall be triable by a Judicial Magisriate of First Cla$.
13. All complaints shall be filed by an officer not below dre rank of anundersecre- tary to the Govemment alter obtaining t}e approval od rhe Govemnent. ra7 All compialnts shall bc fiied within oae yes lrom rhe dat€ of an otr'erc. rJ. No action, civil o. criminal shall lie against any oflicer ol tle Goeemhenr fo' an/thing which is in good laith done or intended to be done in plNum@ ol this Act or rules or regulations made thereunder.
16. The State Goverm6lt hay, by notiflcation. in the Official Gdtte, hake rul6 to cary oul the pu.poies ol this Act.
t7. The Stare Govemfrent hay, by no{:i6catio., in rhe Offrcial Gattte, mke r€gulations regulatjDg constru.tions of hildings and ali orhe. conncct€d 's. All b'"-law.. rul.s. regu.arions"nd notih.dtionr in lo..e .onceming .onaruLrion. otbuildingr *all conrinue ro b. in fora a\rhough rhey are .egularion. mddp under 'tu" Ac, rill rheyir" alrerea. amendeJor rjride.
B. R. PRADHAN,
Secretary to the Govt. of Sikki$, Law Department.
{
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I
,{ F No, /85. PRINTED AT THI] SIKKIM GOVbRNM;:NT PRESS. GANGTOI.
:
t
4
SIKKIM
GOVERNMENT
No: r6/LD20OD
EXTRAORDINARY
PLIBLISHED BY AL-THORITY Selurday, lit July, 2000
GAZETTE
GOVEFNI!]IENT OF SIKKIM LAW DEPAIiTMENT
GANGTOK
NOiFtCAT|Ortt nh€ iono{rng Act oi tno S,kkjm Lsgislatva AssEmDry navho rBdsivao tn€ ass€n! oi tne Govsmo' on 28ln ca! oi Junc. 20{10 ls naraty Drroiish€d lor geneEj Inlom]alDni rHE SIKKIM ALLOTMENT OF HOUSE gIIES
ANO CONSTFUCTION OF BUILOINC
(FEGULATON AND COI.ITROL} AMEI{DMENT ACT. 2OOO
(ACTNO,16 0F 20OO)
AN
acr ludh€r to am6nd lho Sikhm Allotmeni oi Hous. Siles 3nd Consltuclion ol Building FeguEtion and conrrc, Aci. 1935.
asd6nacradbylnaaegishluEolsikkiminlh€Fillv_lirslYearollhsF6ouDlaolhoraasioiowsl l, t1i Thrs Ad may be calred he sikk rh tuorlMr cl House iltes "n.coas!ruciDn ol Burlijng (R€quranon ano conrloD am6non€ni a*, 2coc €,rr 6{sDd6 to rh6 wl^o'6or S'i(n.
(3, ii snall como rnlo iorc€ ar oncc.
2. l; |he slkkim Allotm.nr of Housg sll6s a.d con$uctEn oi Bu[dng (Fagulatlon and conlrol) Act. 1985 (h6r€inait6r r6r6r6d to as " lh6 Drihc.pal
(s) n claus (c), nfierlhe wo.d'means'and b€fot€ lhe sod "rath6!"1h€ Mds 'husband. wile.' shall h6 rssned:
ibi rnclau* idj. torlhewods'Locai sora Gcv€mmeni {c s.rsm! Oejradme.l. ih6 wods - ,Jm.r ije!6oone.: rnc r.os:n! D€panr€ni stu I bo suos,,'Jr€c:
io)ror ciaEe (6). the fonowi.s snail D. s@sliiu€i. ram6N.. _rodl€c aree' nreans any uBa when* Govsrnmod )r pirv6i! noded nom nme !o tiheior lnd Durpose ol Cnaore. rl ald lll ci 1nE acr:
rdr hoauseo, after lh6 words-oround r€nl" ,.c oetoG lne, 6.
-or orh.r rares' lhe iollwing ,ords shall b6 ms€n60. nM6&:
- o. cosr ot th€ lano':
(e) axd clau6s (j), lh6 iollowrig ciaues 5na[ b6 addec. .amerv:
1(l lease deed'rneans ihE iease o€ao eracuted be$€en tn6 allclre€ .no lh6 Govemmsnl wln 6gad lo ho a rd6o 6tielo, a sEa{E 6nk
I
5
* + = l 1')' Sile meals re area arotr€o,ora burd.rs.i nouse lhtr *n(r$a!b6 rregraGo ail h( ar..l.es {e r€lro Er
wide$ chajjrhocd,
3. h tha prin.ioai Acl. in 6Mido 4 . (D lor slb.rectiontl),thetoltowing sLb-sectionsha| oe suostitured '( ) 16) Tre Oovercnr i ayalot a sre loa pe.so. or apo catio. riga by hlm,- srh rorm ano,n sucr manne.ds ma/ De pEscnbeo subjgct ro tulliihent o, tne cil€ria raid oowi i.1h6 6g;ar[ons wnelB a
sit€ E aclua[yavaiiablobut lh6 suomssonotan appriaton aione ooes
.. noiconiE.anylegar ighilo theapli.an!io, arohefl ota s e.
{blNo Gov.mment seruanr dho na$ noi .€ioercd €gLrE.seMcero, a
minlnumporiod ol l2 (we vo) y6ars shair o€ sxgrots tor atbmenr ot a.i\e-
(c) P6Eon6 Ei.eady havins aowdlins hol6e h a onvare nodrng or othbMis€ in a padicutar rown orbszar shafi nor b€ €tjorbre roralol f6lrotrtr€ rth.n a.y urba. ar€a. ai') orsuo-seclio-(2r,thero. owinqsuo-sec, o-snaIoesuosllule,nsrne y,-
"(2).A1 s lo .e shat' oay gucl s re sa a-i ard co6r o,,and Es ray 06 notified by lhs cov€rnmenl trorn rme m ttme,,i
ii,D an6rsub.seclio.13),rhBro[ownon€wsuo.sEcrionsha]tbernseneo.
"(4) A16rthe alto1mont d the srle,lhe albnee snal ge:1he i.ase.eoc reOsleredinrhe o{ice ot rhe Aegisirar ollneenc€njoo ristnc!. 4, ln lh6 prln.ipal Acr, altar seclon 4. fierotowq secron sn.n 06 i.s6n6c
"4A Alorhe.l o,sire acqu r€d,o- oro 14 DJ,poses. Wh€.Basit€acqur€dtoraruoticllrpose lsollposedto Deatbrc! ro. a pnvare pulpose, sucii an a tofi6e shali d€posrt cna g€s as ray beascenaredby 11€ Govetrh€ lowards lna cost ol rhE Ero ano sJcaan crea atso shal be ne'dd$ tease hotd..
5. lalhe pinoc,a' a.t, h sed on 5. n sLb.sectror I ax6, the woro-6o.sl6- llo.'and betor6 rne *o,d.wh6
6, inth€ pnnciparA.r, m seclion 7.-
{i) i. sub4acilo.ll ), air4 lne words. -nolirred a/sa'ano before rn€ woros 'wilhouobtarnhg'.lhewords wneiner Govemmenr... o vale rcb. in!s'snal be insenec:
{ll)in sub secton (2). an€rth6 words "noriied arca, he woro5 -wnerner Gov6nn6n! orprv,ei shal be addeoi
(li]) ln suD.E€ction (3), alter tn6 woros "cov€nmo.r shatLi, rhe tolowin9 shallbeslbslitut€d..amely:"6nsur6tha h€ ootin0ota hou6eaodia allround elevatonEhattbe inl@dnio.atsryre,.
7, lnlhoprncipa Acr,lnsecti!nrl,tortn6words"tvenu.ored".inewolos1ive lhousandr shalr De slbstturao.
By Ordor 01 lhr Gowrnoi
T.D.frilllrr,g.
Sefi.iary ro lhe Con. or Sitkrm,
L.w o.p.nmem,
F.No.r6(32't0/2000
6
SIKKIM
G'OVERNMENT
GAZETTE
Ix'mA0RDtNARY PUUt_tSrIiD BY AU ll tOl'r'Y { I
GOVEANMENT OF SIKKIM
IAW OEPABTMENT
GANGTOl(
I
1
No.8 /LD/2001
Oated: t2.'tr-2001.
NOTIFICAIION
The lollowing Act ollhe Sikhm Legislative Assernbty having received the assent ol the Governor on 5lh day ol Novcrnbcr, 2001 is hcreby plbtishcd tor generat intormaiioh :-
THE StKKtM ALLOTT/IENT OFflOUSE SITES ANO CONSTEUCTTON OF BUtLOINGSIREGU. LAiON AND CONTFOT) AMENOMENI ACT, 2OO1
acT No.8 0F2001
AN
ACT
lLrrlhe. io amend the Sikkim Alotmenr ot Houss Siles andConsttu.tion ot Brritding lBeoutation and Conlrol)Act, 1985.
8e I enacted by lhc Legisrature or sikkim in the Fi,ly. second year ollhe Bepublic o.l lndia as Shotl tttte, lolowsi
extent and com- ]( 1 ) This Act may be calted lho Sikkim Alotment ol House Sires and Consl.ucllon of B!ilding (Beg!ration and.Controt) Amendmsnt Ad,2001. i2) lt.e(ands ro the whote ot Sikkim.
(3) ll sbarlcome inro rorce ar onc;. 2 ln the Sikiim Alrotment ofHouse SiEs and Constirctionol guitding (FegLrlation and Controt) Act, 1985 (nerelnatE. rererod toes rhs said Act),in secrion7,aliersub.seclion(1),ihefolowingsub.sectjonshafl be inscrlcd, namelyr'
'11-A). No conslructon oJ any buitding or slructur€ oi any heioht Ehall be undc ra\cr wrl-out provis,on tor sa hquake resistarce syst€m,
L
7
3
TIro SI.lc Covu rnlLnl shrlt raio nocossrry rogutations prcscaibtng lhu requ(ld sr,ucuratdu5a^s on ltl s bohrlt,,
h lhc sJid Acl,nr s!clon I I to/lhc words 'Jive hundied . lh6 words '1lr,uu tlOUsrnd' shilit bc Subsltlulud,
{l)ThuS,i\r,i A iolncnt or'Hou;c Silcs aodConsltucton oi Blitding {flu!rirrr arrd Col]Io I A r0ndxru t OrdLnancc.20Ot {Ordinance tio i ol2.0l )'s hlreby.up!rled
(?) Nolwirrrslafding such rcpcrt, any rirlg done or any adontDken undL{ lhc ordnlilncc ao rDpli cd. sxrl bc docinad to hav6 bcen done or lJko !rdur lhc cotruspond r)q provrsions o tls Acl 8yOrdlr
T. D, Flnzing.
sccrelary lo lhe Govr. ol sllkim,
Law Deparlment.
F.No.16(82)LO/2001
Pt inted at sit\kitn Gov.nntent Prcss, Gangtoh,
SIKKIM
GOVERNMENT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Genglok,
Friday, 2 tst r;rctt-1603 No, 72
", ",'"'l!3Jilt'#:"ff:J"',hffiJ*'..:iilx,:*::d,i! ';,ms ,6co v.d ,h6 as66n, o' ,h6 Gow,.o, oh 7,h lay 2003 is h66by pubrsried ror ge";r.|"r"rh"t.":l THE SII
"o"'otl o"u'o'#Jll.l3l:lo:F 6urLorNG (FEouL noN aND
(ACTNO.1OF2OO3)
AN
ACt _98'rl,u lo,16.o tFe Sir F A hhont or pon6 Srcr;no Co-sr /,on oiB-,o,-g .F69(,aton:_d Co.t,c) Ad Be irsnacred by tho LEg s,"ru,6 0r sikk m in rhe Fi,v rounh y€a. ol rhe F.pubric (.l rndia.s rorowsis-had ur. dnd . 1,r) -h.L a.. _r/bocd ed,h. sl.r^ro.n6.ro, HoLrs s,.,.." ;";;i,,n,""
",B_t 3,c69- a:,0- .-oCon_o.Fn€ron6nlAd 2003. GOVERNMENT OF SIKKIT.|
LAW DEPABT]!,]|ENT
GANGTOK
Osledth. 21.t March, 2003, lqlui;;:,1}i{?f -i{*#:;;+;1sffi:.;:$:i"#ff; _(l't.s Co,€Tds r rat &r n tot r.e Co!.rlre1OLa1.,eSr-LrL,a d,d rho taro . r4snant ths16ro td any ^dvdua
or orcansstron-
J r- h o.rLiost a- n 6e.ro1 7, a,i€r 6-b-s6cr.on ra.. llg,otowrg sJo.*ctol s"alb6 ns# nah6y . 'l No -)-rr.('.o- sh",,bs ,-d€1a*on,n 5-l a,€akh c-,s g€otoo car.y Lr st"b s r'bJr.rL,i -s rFp oo-.o-e-.s.o*,:eo . r u q.ioui-*
"....ai,y "i e_.""_ ".r-d a- sE oarosio.co-sr,.cro- oro".ronqs r.i a.ea* 4 n he d.r,p". a , n sec-o" 9 i, s.o,sedo" t.) a,r6,ra ko,or - ue Srate qov.,-nnr-a/', a. d bo o,!. ,oroo".o, ar.ro- roi.i . r . r", "".s;",c;;_; G *o
'S"" rni ** I" t" ,","re .nd ev cr rhe peopr6 r6m rh€ unsar€ prac€s o. b!irdinss
ly Orde. of Ihe GoErnor,
T, O. Rthdngi
S6crst6ry io lh€ Govi. ot stkktd.
L.w 0.p.nm.nt.
F. o. t5(82) LD/2003.
at si^kln Govennent press, cingtotl.
9
GOVM ffi h[ruiENT sflK[(Efft
I
i',.;".*[,-*.+.'-.-:.1.j';L lirli-:-
:1 4*,1..'ri;\ -- .l'^- I ' '; -"'-
EXTNAORI]II.]ARY
GAZffiTTE
PIJB i,ISH E D BY AUTHOHI'IY Gan!llok Mo rleyl Bth August, 2003 No.263 rlre Io or,tnir Aci oItt,u sir,i ,, r"ot]"?l,lF.l?]-1-l?,] nu"'"0 ,u""'""c the as$errl ofLhe covernor ci ,hh day of A'Jqusl, 20C3 s herebv DrrLr ished for general lnforflat on:
IHE SlKKItl ALi-O'rNlENT OF l-IOUSE SITES AND CCNSI-RUCTION OF llUlLDll\lG (REGULATION AND CONTROL) AIlENDMENT ACI, 2OO3
(,ACT NO. 10 OF 2003)
AN
ACT
F,rrthertoainendth""Sikl(lmA ctn'reitof llo!s,.rSllL,sandOonslructionof BL ilding (F egula iion afo Conlrol) Act, 1985.
tsE lt enacted ll\/ the l-eliislal,. ie ol Sikkiin irr tl're Fifty'four1l.l Year of the FepLrblic of lndia as No. 10/L.D/2003.
fo o,.^,s.
5hoft titte,
Extctii and
co!ilrfiencetlienI-
GOVEH N[1ENT OF SlKKllvl
LAW DEPI,RII,,IENI
GAI.IGTOK
Dated 13.8.2003. Amendment ot Sectian4.
l. (1) This 8iI may he cal cd the Slkklm Alotmeni oi House Sites and Conslructio r of Rul .lifg (Eegulal on and Control) Amendmenl Act,
2AA3.
(2) lt exrends to the who e of Slkkn]. tJ lr h- L -. ''o'.,. .: n C.
2. ln the Sikj(im Alotment of House Sites and 01 Constrlrction of Buicilng (Re!ulalion and Control) Act 385, n sL.rb-section( l) of Section 4,- (l c aLrse lb) sl.ra I lle omltted;
(ii) clause(D) shaI be renumbered as clause(b). Ely Order.
10
SIKK!M GOVERNMEIlT
GAZETTE
EXTRAORDIIJARY
PUBLISHED BY AUTHORITY
Gangtok Tuesday 1st May, 2007
No, 164 GOVEIIN&]ENT OF SIKKII\4
LAW DEPABT[T]ENT
GANGTOK
No.6/LD/P/07 Date:26.04.2007
NOTIFICATION
The lo lo!! ng pct passed by rhe sikk m Legis ative Assernbly and hav 0g received the assenr or the Go.,er'o'ott6'odropo,.l007,o-s1-D67pr_s,',.eoro.g;.er;t
"io,""i",,-"- ^
THE SIKKII!1 ALLOTMENT OF HOUSE SITES AND CONSTFUCTION OF BUILOING (REGULATION AND CONTROL) AIlIENDMENT ACT. 2007 rACT No. 6 of 200?)
AN
lurther to amend the Sir
Extended and
Commencement
Amendment ol 2.
Section 4.
(1) Th s Acl may be ca led the Sikkin Allotment of House S tes and Consklrct on of Bu tdingplan io be consistent u/ith the recon]mendattons oi the Comnriilee ior dishicl p anlrlng. loegL alo,1 ono Co rl,or.p nend.ner r Acl, 2007. (2) lt erlends to the whole ot S kk m (3) lt shal come inlo lorce ai once. ln ihe Sikkim A olment of House S tes and Construcllon oi
Bu tdrng (Regula|on and Control) Act, I985, nsub-sectron(1)
o, Seclio.4, aleJ tle -la .se (o.. l1e to o, ng r au,e s.a i Le lnteneo, name v:- ''(c) Tlre covernme;l sha I reserve 3yo reservalton 11r the disabled person for allotment ot house sjtes prospective y,,
By Order
R. K. purkayastha (SSJS)
LFt-cum-Secretary
Law Depa(ment.
S.G.P.c.. 164/ Gazete/ t 50 cps./ 3.5.02
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM ALLOTMENT OF HOUSE SITES AND CONSTRUCTION OF BUILDING (REGULATION AND CONTROLS)
ACT, 1985 (ACT NO. 11 OF 1985 ) AMENDED AND UPDATED UPTO MAY, 2007
11