Section 50(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)Any person who, whether at his instance or at the instance of any other person or anybody commences, undertakes or carries out development, institutes, or changes use of any land or building:-(a)In contravention of any development plan or development scheme;(b)Without obtaining a certificate regarding development charges under clause (a) of sub-section (1) of section 44;(c)Without permission as required under this Act;(d)In contravention of any condition subject to which such permission has been granted;(e)After the permission for development has been revoked under section 49; or(f)In contravention of the permission which has been modified under section 49;Shall, on conviction be punishable with simple imprisonment for a term which may extend to three years, or with a fine which may extend to ten thousand rupees or with both and in the case of a continuing offence with a further fine which may extend to five hundred rupees for each day during which the offence continues after conviction for the first commission of the offence.
