Section 70(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)In classifying the use of land and building under any of the categories mentioned in sub-section (1), the predominant purpose for which such land and building is used shall be the main basis for such classification:Provided that where land appurtenant to a building is used for any purpose independent of the building, development charge may be levied separately for such use also.
