Section 94(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)Wherever the Government, after the declaration of the regional planning area under section 11 or the development area under section 21 but before the publication of the Map and the Register under section 31, is satisfied that in any regional planning area or development area or part thereof, the change of the land use or any building operation or any other operation as mentioned in sub-section 91) therein-(a)Is likely to cause injurious disturbance of surface or any land or soil, or is considered detrimental to the preservation of the soil, prevention of landslips or protection against erosion; or(b)Is likely to make it difficult to plan and develop the area in question in accordance with the provisions of this Act,The Government may, by notification published in the Official Gazette(c)On the issuance of a notification under this sub-section-(i)No person shall change the use of any land or carry out any development of land other than the change for the purpose of agriculture without the written permission of the Chief Town Planner in the case of the regional planning area and the Authority in the case of the development area; and(ii)No local authority or officer or other Authority shall, notwithstanding anything contained in any other law for the time being in force, grant permission for the change in use of land without the written permission of the Chief Town Planner in the case of the regional planning area and the Authority in the case of the development area;(d)Any permission which the Chief Town Planner or the Authority, as the case may be, may grant under this sub-section shall be subject to such conditions and restrictions as may be imposed in this behalf by the Government.
