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State of Sikkim - Section

Section 29 in Sikkim Fire Services Act, 1981

29. Erection of temporary structure and pandal.

- A person who intends to erect a temporary structure or pandal with roof or walls made of straw, hay, mat, canvas or other like material, for use as a place where members of the public may assemble, shall apply to the Superintendent of Police of the area for permission to erect such structure or panda! and such permission shall not be refused if the structure or pandal conforms to the conditions that may be prescribed in this behalf:Provided that no such permission shall be necessary where a temporary structure or pandal is erected for the purpose of poojas, marriages or other religious functions of a private character:Provided further that where no order granting or refusing the permission is made within such period as may be prescribed in this behalf; the structure or pandal may be erected if it conforms to the prescribed conditions.