Section 52(5) in Sikkim Urban and Regional Planning and Development Act, 1998
(5)After the requisition under sub-section (4) has been complied with, the Authority or such officer of the Authority who may be authorized on this behalf, may if he thinks fit, depute, by a written order, a police officer or any officer or employee of the Authority to watch the land in order to ensure that the development is not continued. The Authority shall be empowered to seal the unauthorized development.
