Section 54(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)If it appears to the Authority that it is expedient in the interest of the proper planning of its areas (including the interests of amenities), having regard to the perspective plan of the development area or its development plan prepared, and to any other material consideration;(a)That any use of land should be discontinued; or(b)That any conditions should be imposed on the continuance thereof; or(c)That any building or works should be altered or removed; the Authority may, by notice served on the owner,(i)Require the discontinuance of that use; or(ii)Impose such conditions, as may be specified in the notice, on the continuance thereof; or(iii)Require such steps, as may be specified in the notice to be taken for the alternation or removal of any building or works, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice.
