Section 45(6) in Sikkim Urban and Regional Planning and Development Act, 1998
(6)In the case of a department of Central or State Government or local authority intending to carry out any development other than operational constructions on any land, the concerned department or local authority, as the case may be, shall notify in writing to the Authority, of its intention to do so, giving full particulars thereof and companied by such documents and plans as may be prescribed by the Government accompanied by such documents and plans as may be prescribed by the Government from time to time, at least thirty days prior to the undertaking of such development; where the Authority has raised any objection pertaining to the proposals received under sub-section (2) in respect of the conformity of the proposed development either to any matter in sub-section (3) or to any of the building bye-laws in force at the time, the department or the local authority, as the case may be, shall:-(a)Either make necessary modifications in the proposals for development to meet the objections raised by the Authority, or(b)Submit the proposals for development together with the objections raised by the Authority to the Government for decision. When proposals and objections have been submitted, no development shall be undertaken until the Government has finally decided on that matter.
