Section 89(3) in Sikkim Urban and Regional Planning and Development Act, 1998
(3)The Authority may assign, on such terms and conditions, as may be agreed, the task of providing and maintaining any utility, amenity, service or facility, within the area of jurisdiction, to any person or agency including an association or body of individuals whether corporate or not and permit them to collect such users charges from such beneficiaries and subject to such terms and conditions as may be prescribed under regulations.
