Section 9(1) in Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985
(1)If at any time it appears to the State Government that any structure in any notified area (including under this expression any building, wall or other structure and anything affixed to or projecting from any building, wall or other structure) is found unsafe for human habitation or in any way dangerous to any person occupying, resorting to or passing by such structure or any other structures or place in the neighborhood thereof the State Government may, by a written notice of not less than seven days, require the owner or occupier(a)to demolish or to repair such structure in such manner as may be specified in the notice; or(b)to repair protect or enclose such structure in such manner as may be specified in the notice.
