Section 69(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)Subject to the provisions of this Act and the rules made thereunder, and with the previous sanction of the Government, every Authority shall, by notification published in the Official Gazette, levy a charge (hereinafter called the development charge) on the carrying out of any development or the institution or change of use of land for which permission in required to be obtained under Chapter VII of this Act, in the whole or any part of the development area, at the rates specified in section 70:Provided that the rates may be different for different parts of the development area.
