Section 101 in Sikkim Urban and Regional Planning and Development Act, 1998
101. Prohibition to supply electricity, water etc.
- Any agency charged with the duty of supplying electric energy to buildings or installations within a development area, shall not give electric connection and any agency charged with the duty of supply water and rendering such other services to buildings or installations in a development area shall not give water connection or render such other services to any newly constructed building or convert to permanent domestic use any connect in already taken unless the application for such connection is accompanied by a no-objection certificate from the concerned Authority.
