Section 7 in Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985
7.
(1)No construction shall be undertaken in any notified area without obtaining the prior permission of the Government.(2)The Government shall make regulations regulating ,the construction of building in any notified area.(3)While granting permission for construction of buildings, the Government shall give due consideration to the cultural and traditional values of the people of Sikkim.(4)All permissions for the construction of buildings which are obtained prior to the commencement of this Act shall stand cancelled.
