Section 32 in Sikkim Urban and Regional Planning and Development Act, 1998
32. Power of the Government in case of default of Chief Town Planner or Authority to prepare the Map and Register.
(1)Where by virtue of the foregoing provisions of this Act, a Map and a Register are to be prepared then -(a)If within the period specified in section 30 or within such period as the Government may extend, no Map or Register has been prepared; or(b)If at any time the Government is satisfied that the Chief Town Planner or the Authority are not taking steps necessary to prepare such a Map and Register within that period, the Government may direct the Board in the case of the Chief Town Planner and the Chief Town Planner in the case the Authority to prepare the Map and the Register.(2)The Board and the Chief Town Planner shall, after the preparation of the Map and the Register, submit the same to the Government and the Board respectively, and the Government and the Board shall, for the purpose of adopting the Map and Register so prepared, follow the procedure and exercise the powers of he Chief Town Planner and the Authority specified in section 31 of this Act.(3)Any expenses incurred under this section in connection with the preparation and publication of a Map and Register in respect of a regional planning area or a development area shall be met by the Chief Town Planner or the concerned Authority, as the case may be.Chapter-VI Preparation of Plans and Their Approval
