Section 95(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)The Chief Town Planner or an officer authorized by him or any officer authorized in this behalf by the Board or the Authority, as the case may be, may enter into or upon any land or building with or without assistants or workmen within the area under their respective jurisdiction under this Act for the purpose of -(a)Making an enquiry, inspection, measurement or survey or taking levels or photographs of such land or building;(b)Setting out boundaries and intended lines of works;(c)Making such levels, boundaries and lines by placing marks and cutting trenches;(d)Examining works under construction and ascertaining the course of sewers and drains;(e)Digging or boring into the sub-soil;(f)Ascertaining whether any land is being or has been developed in contravention of any provision of this Act or rules or regulations made thereunder; and(g)Doing any other thing necessary for the efficient administration of this Act:Provided that -(i)In the case of any building used as a dwelling house or upon any enclosed part of garden attached to such a building, no such entry shall be made without the consent of the occupier thereof. If no consent is given, entry can be made by giving such occupier at least twenty-four hours notice in writing of the intention to enter;(ii)Sufficient opportunity shall in every instance be given to enable women, if any, to withdraw from the land or the building;(iii)Due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made to be social and religious usages of the occupants of the land or building entered.
