Section 45(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)On such application having been duly made, and on payment of he development charges as may be assessed under Chapter X of this Act,(a)The Authority may pass an order:(i)Granting permission unconditionally; or(ii)Granting permission subject to such conditions as it may consider fit, or(iii)Refusing permission;(b)Without prejudice to the generality of the foregoing clause, the Authority may impose conditions:(i)To the effect that the permission granted is only for a limited period and that after the expiry of that period, the land shall be restored to its previous condition or the use of he land permitted shall be discontinued;(ii)For regulating the development or use of any other land under the control of the applicant or for the carrying out of works on any such lands as may appear to the Authority to be expedient for the purpose of he permitted development.
