Section 9(3) in Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985
(3)Where any owner or occupier fails to comply with the notice served upon him, the State Government may demolish or remove such structure or fixture under sub-section (1) or sub-section (2) and recover the expenses of such demolition or removal from the owner or occupier, as the case may be.
