Section 47 in Sikkim Urban and Regional Planning and Development Act, 1998
47. Lapse of permission.
- Every permission for any development granted under this Act shall remain in force for a period of three years only from the date of such permission:Provided that the Authority may, on application made in this behalf before the expiry of the aforesaid period, extend such period, for such time as it may consider proper but such extended period shall in no case exceed one year:Provided further that such lapse shall not be a bar for any subsequent application for fresh permission under this Act.
