Section 58(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)Every development scheme shall contain details, as far as may be applicable, in respect of:(a)Land assembly over which the development scheme is to be implemented;(b)Layout plan and other relevant drawings and details including, if necessary, the imposition of conditions and restrictions in regard to the open space to be maintained about buildings, the percentage of building area for a plot, the number, height and character of buildings allowed in specific areas, the purposes for which buildings or specified areas may or may not be appropriated, the sub-division of plots, the discontinuance of objectionable uses of land in any area in reasonable periods, parking space and loading and unloading space for any building and the size of projections and advertisement signs and hoardings;(c)Total estimated cost, sources of funding and cost recovery statement;(d)Manner of disposal of assets, if any;(e)Management and maintenance mechanism; and(f)Any other matter considered necessary.
