Section 111 in Sikkim Urban and Regional Planning and Development Act, 1998
111. Cognizance of offence.
(1)Notwithstanding anything contained in any other provisions of any other Act it shall be competent for the Court of Judicial Magistrate of First Class to take cognizance of offences under this Act.(2)An officer of the level of Under Secretary or above shall be the competent authority to file a complaint under the provision of this Act.(3)All complaints shall be filed within a period of 3 months from the date of occurrence or commission of the offence.
