Section 35(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)Where by virtue of he provisions of this Act, a plan is to be prepared:(a)If within the period prescribed, no plan has been prepared, or(b)If at any time the Government is satisfied that the Authority is not taking steps necessary to prepare such a plan within that period, the Government may direct the Chief Town Planner to prepare the plan and recover the cost thereof from the Authority concerned out of its funds.
