Section 89 in Sikkim Urban and Regional Planning and Development Act, 1998
89. Levy of user's charges.
(1)In order to recover fully or partly the capital expenditure and the cost of maintenance of utilities, amenities, services or facilities provided by the Authority, it may levy and collect a charge from the users, (hereinafter called the users' charge).(2)The amount of users, charges to be levied and its manner of assessment and collection shall be such as may be prescribed under regulations.(3)The Authority may assign, on such terms and conditions, as may be agreed, the task of providing and maintaining any utility, amenity, service or facility, within the area of jurisdiction, to any person or agency including an association or body of individuals whether corporate or not and permit them to collect such users charges from such beneficiaries and subject to such terms and conditions as may be prescribed under regulations.
