Section 3(2) in Sikkim Industries Licensing Act, 1982
(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.
