Section 51(6) in Sikkim Urban and Regional Planning and Development Act, 1998
(6)If within the period specified in the notice or within such period after the disposal or withdrawal of the application for permission or the appeal under sub-section (3) the notice or so much of it continues to have effect, or the notice with variation made in appeal, is not complied with, the Authority may:-(a)Prosecute the owner for not complying with the notice and in case where the notice required the discontinuance of any use of land, any other person also who uses the land or causes or permits the land to be used in contravention of the notice; and(b)(i)In the case of the notice requiring the demolition or alternation of any building or works or carrying out of any building or any other operations, itself cause the restoration of he land to its condition before the development took place and secure the compliance with the conditions of the permission or with the permission as modified, by taking such steps as the Authority may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operations;(ii)The authority may recover the cost of any expenses incurred by it in this regard from the owner as arrears of land revenue.
