Section 10 in Sikkim Allotment of House Sites and Construction of Building (Regulation and Control) Act, 1985
10.
If, upon considering the facts and circumstances of a case, the Government is satisfied that any building already constructed before the commencement of this Act in contravention of the existing laws, rules, notifications, orders or directions and does not fall under the notified green belt, it may pass order for regularization of such construction on payment of such fees as may be fixed by the Government by notification In this behalf.
