Section 52(6) in Sikkim Urban and Regional Planning and Development Act, 1998
(6)Where a police officer or an employee of the Authority has been deputed under sub-section (5) to watch the land, the cost of such deputation shall be paid by the person at whose instance such development is being continued or to whom notice under sub-section (1) was given and shall be recoverable from such person as arrears of land revenue.
