Section 87 in Sikkim Urban and Regional Planning and Development Act, 1998
87. Charges for using agricultural land for building purposes.
(1)If any land, located within the jurisdiction of the Authority, the presents use of which is recorded as `agriculture' in the records of rights maintained by the Government and the owner of such land intends to construct a building or structure thereon for use as permissible in the development plan, the owner thereof shall before applying for permission to construct such building under section 45 first apply to the concerned Authority for permission to use the land for the intended purpose.(2)The application under sub-section (1) shall be accompanied with a charge, which shall be equivalent to fifty per cent of the difference in market value of the land assessed with its agricultural use and its market value with intended ude, and such other documents, and details as may be prescribed.
