Section 2(28) in Sikkim Urban and Regional Planning and Development Act, 1998
(28)"Operational construction" means any construction whether temporary or permanent, which is necessary for the operation, maintenance, development or execution of any of the following services, namely:-(a)Railways;(b)National highways;(c)National waterways;(d)Major ports;(e)Airways and aerodromes;(f)Posts and telegraphs, telephones, wireless, broadcasting and other like forms of communication;(g)Regional grid for electricity; and(h)Any other service which the Government may, if it is of opinion that the operation, maintenance, development or execution of such other service is essential to the life of the community, by notification, declare to be a service for the purpose of this clause.Explanation. - For the removal of doubts, it is hereby declared that the construction of:(i)New residential building (other than gate lodges, quarters for limited essential operational staff and the like) roads and drains in railway colonies, hotels clubs, institutions and schools in the case of railways; and(ii)A new building, new structure or new installation or any extension thereof, in the case of any other service, shall not be deemed to be an operational construction within the meaning of this clause.
