22. Licence for building or place already used as warehouse or workshop.
- The owner or occupier of any building or place which was being used, immediately before the date on which this Act comes into force in the local area within which such building or place is situated, as-(a)warehouse ; or(b)workshop immediately before the date of publication of the notification under clause (i) of section 2 by which such building or place comes under the definition of workshop in the said clause;shall, upon application made in writing to the Gangtok Municipal Corporation or the Local Self Government Department, as the case may be, within one month from the date on which this Act comes into force in the said local area or within one month from the date of publication of the said notification, be entitled to obtain a licence to use such building or place as a warehouse or workshop under this Act, subject to the payment of annual fee as specified in section 25.
