Section 62(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)The scheme prepared under sub-section (1) shall qualify the total additional built-up space to be permitted and maximum spot Floor Area Ratio or Floor Space Index to be allowed by auction. Thereupon, the Authority, shall auction the aforesaid additional built-up space in the manner prescribed:Provided that no auction shall take place unless augmentation of infrastructure and services mentioned in sub-section (1) has become fully operational.Chapter-IX Acquisition, Assembly and Disposal of Land
