Section 75(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)The Authority may grant a licence to a promoter-national or international, to undertake or carry out a development work in its area of jurisdiction, on such terms and conditions as may be mutually agreed upon after following such procedure and on payment of such license fee as may be prescribed:Provided that prior permission of the Government shall be required for granting license to an international promoter.
