Section 51(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)Where any development of land has been or is being carried out as described in section 50, the Authority, shall serve on the owner a notice requiring him, within such period, not exceeding one month, as may be specified therein, after the service of the notice, to take such steps as may be specified in the notice.(a)In cases specified in clauses (a), (c) or (e) of sub-section (1) of section 50 to restore the land to its condition before the said development takes place;(b)In cases specified in clause (d) or (f) of sub-section (1) of section 50 to secure compliance with the conditions or with the permission as modified;(c)In cases specified in clause (b) of sub-section (1) of section 50 to pay the development charges and such penalty, it any, as may be prescribed;
