Section 16 in Sikkim Urban and Regional Planning and Development Act, 1998
16. Public notice of the regional development plan.
(1)The Chief Town Planner shall notify the regional development plan, as modified under section 15, in the Official Gazette, and also in one or more local newspapers, indicating therein the place or places where copies of the same may be inspected and inviting comments in writing from the public on the regional development plan within such period as may be specified in such notification:Provided that such period shall not be less than two months from the date on which the regional development plan is published in the Official Gazette.(2)After the expiry of the period mentioned in sub-section (1), the Chief Town Planner shall submit the comments received from the public to the Board for its consideration.(3)The Chief Town Planner shall, if necessary, revise the regional development plan, in the light of any modification suggested by the Board and submit them to the Government together with the comments received from the public on the regional development plan for approval.
