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State of Sikkim - Section

Section 20 in Sikkim Fire Services Act, 1981

20. License for warehouse or workshop.

- No building or place shall be used as a warehouse or workshop unless the owner or occupier thereof shall have previously obtained under this Act a licence for such use-
(i)from the Gangtok Municipal Corporation when such ware house or workshop is situated within the area of that Corporation, and
(ii)from the Local Self Government Department of the state of Sikkim in other cases.