Section 58(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)A development scheme may be prepared for making provision for all any of the following matters namely:(a)Acquisition of land by purchase, lease or otherwise and to erect thereon such buildings or to carry out such operations as may be necessary for the purposes of carrying on its functions;(b)Establishment of a new town;(c)Establishment of industries, industrial estates, flatted factories, service industries;(d)Establishment of commercial centers, including specialized markets, wholesale trade centers and mandies;(e)Establishment of tourist centers and tourism related infrastructure;(f)Development of landscaping of open spaces, recreational grounds, parks, Zoological and botanical gardens, public assembly grounds and social forestry;(g)Conservation of ecologically sensitive areas and prevention of injury or contamination of rivers, water bodies and sources of water bodies and sources of water supply;(h)Preservation and protection of heritage sites and buildings, objects of historical importance or natural beauty and of buildings actually used for religious purposes;(i)Control of floods and air and water pollution;(j)Housing schemes for different income groups including housing for economically weaker sections of the society;(k)Construction and maintenance of rest houses, night shelter, infirmaries, homes for destitutes, children, disabled, handicapped, senior citizens, etc.;(l)Redevelopment and renewal of blighted areas;(m)Resettlement, rehabilitation and upgadation of slum areas;(n)Provision of health care, educational, cultural, religious and recreational facilities;(o)Provision of water supply, electricity and gas; disposal of sewage, solid waste and refuse and manufacture of its bye-products;(p)Provision of sanitary arrangements including construction of drains and general conservancy, public conveniences, etc.;(q)Construction, reconstruction, alteration, improvement and maintenance of public roads and streets, bridges, parking lots, transport terminals including bus depots, airports, bus bays and stops, street lighting and avenue plantation;(r)Provision of public transportation including mass transportation by rail or road or ropeway;(s)Provision of communication facilities;(t)Provision for burial and cremation grounds;(u)Slaughter houses;(v)Closure or demolition of dwellings and portions of dwellings unfit for human habitation;(w)Demolition of obstructive buildings or obstructive portions of buildings; and(x)Such other matters not inconsistent with the objects of this Act, as may be considered necessary.
