Section 51(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)In particular, any such notice may, for the purpose of sub-section (1) require:-(a)The demolition or alternation of any building or works;(b)The carrying out on land, of any building or other operations; or(c)The discontinuance of use of any land:Provided that in case the notice required the discontinuance of use of any land, the Authority shall serve a notice on the occupier also.
