Section 71(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)Any person who intends to carry out any development, or to institute, or change any use of any land for which permission under Chapter VII is necessary whether he has applied for such permission or not or who has commenced the carrying out of any such development or has carried out such development or instituted or changed any use, shall apply to the Authority within such time and in such manner as may be prescribed for the assessment of development charge payable in respect thereof.
