Section 103 in Sikkim Urban and Regional Planning and Development Act, 1998
103. Restriction on power of a local authority to make rules, regulations or bye-laws in respect of certain matters.
(1)Notwithstanding anything contained in any law for the time being in force, no rule, regulation or bye-law shall be made or amended by a local authority in respect of maters specified in sub-section (2), unless the Authority, upon consideration of the rule, regulation or bye-law, certifies that it does not contravene any of the provisions of any perspective plan or any development plan or regulations pertaining to planning or building standards.(2)The matters referred to in sub-section (1) are the following, namely:-(a)Water supply, drainage and sewerage disposal;(b)Erection or re-erection of buildings, including grant of building permissions, licenses and imposition of restriction on use and sub-division of land and building;(c)Sub-division of land into building sites, roads and lanes, recreational sites and sites for community facilities; and(d)Development of land, improvement schemes, and housing and re-housing schemes.
