Section 7 in Gangtok Rent Control Eviction Act, 1956
7. No landlord or tenant shall keep either the whole or any part of the business premises facing the Bazar street closed down-for a period exceeding six months. If he does so, the Sikkim Darbar shall have the right to take possession of the: premises and let it out to anyone else whom it thinks proper:
Provided the landlord will first be given the opportunity to let out such premises himself on being so directed by the Darbar.
