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State of Sikkim - Section

Section 79 in Sikkim Urban and Regional Planning and Development Act, 1998

79. Recovery of capital or maintenance cost of amenities.

- Where a licence has been granted for providing or maintaining or both providing and maintaining any amenity, utility, service or facility, the Authority may permit the promoter to recover the capital and maintenance cost by way of collection of users charges as may be agreed upon in the manner prescribed under regulations.