Section 3 in Sikkim Industries Licensing Act, 1982
3. Licence for establishing an industry.
(1)No person or authority other than the Government, shall, after the commencement of this Act, establish or carryon any industry in the State of Sikkim except under and in accordance with a licence issued in that behalf by the licensing authority under this Act.(2)A licence under sub-section (I) may contain such conditions and in particular,(a)conditions as to percentage of shares to be offered to persons domiciled in Sikkim for subscription;(b)appointment of Managing Director or Chairman of an industry;(c)minimum employment of persons domiciled in Sikkim;(d)minimum and maximum production;(e)right of the Government to inspect and control quality of goods produced;(f)location of the industry, as may be prescribed.(3)Notwithstanding anything contained in sub-section (2) or the rules made under section 16, the licensing authority may specify on the licence such other conditions as it may deem fit in the interest of development of industries in the State and in the interests of persons domiciled in Sikkim.
