The SIKKIM (REAPEAL AND MISCELLANEOUS PROVISION) ACT,1985

GOVERNMENT
SIKKIM
BXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
No. 116 GrDglok, Wedtresdav July 3, 1985.
The following Act ofthe Sikkim Legislative Assembly having received the assent of
thc Govemor on the 28th day ofJune, 1985, is bereby published for generat ioformation:-
THE SIKKIM (REPEAI A.}ID MISCELLANEOUS PROVISIONS) ACT, 1985.
(ACT NO. Io O; !esj)
AN
ACT
ro repeal rbe S,Llih Bra- Comm:flms A.r. rq6oandLh. Crnsrok Muni-
, ioal CorporIionAc,,,q/iindroprov,detorrrunn.-ofdlri.'.fun.rion-5"ndpowcru.
and for @rratu rnatters incidental thereto;
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK.
Notificatioo No. l0/LD/85
Bc i, en,d.d bil. l",L'rri,e As..mbl) of Silkim in ,h.
Ye* of rhe Rcpublic ol lndii as lollo'sr-
3.
Dated the 29th Junc, 1985.
Thir5,-six!h
i , ) TLi! Ad mry be called the Sikkim (Repeal and Miscella.eous Provjsion, Shan i e and
A, r. ,e8(. (o4'n?arcnent,
, (:, lt shJl(ome into lorc ar on.e.
1
In tiris Act, unless rhe.oDrext otherwis rcquires,* Defhitio$.
G) "appointed day" mcans rhe date on vhich this A.t comes into lo.cej
(b) "Commil1@" means the Bazar Cohmitte consritured under secrion J
oflthe Siltkim Bazar Committed Acr, ,969;
G) "Corporation" mca.s the Gangtok Municipal Corporation .onstituted
under s€tion I ol the Gangrok Municipal Corporation Acr, r97J.
(d) "State Government" means the Goverhmenr ol the Stare of Sikkim or
any Departhent ol the Govemmcni of S,Llih or any Pttron or p€^ons
urfiorird in rh s beh.,lf by a n",ihcarion b) ,\" S."r€ Co'ernm.n,.
G) "Rcgular Employe" m€ans an emplo)ee whose services have been rcgu-
lnrised as per rules in lorce.
On rhe rpprnred d,r. the Siklim B.ar Commifl?pr Aff, ,e6q rnd 'h,. Ganflok
Munnipal Corpoh,ion A,r. ,"?. sh,rl .t"rd r"pc"lr+, and rhe ( ommille-dd
rhe Corpordrion shall +and di'solved.
On tbe dissolution of the Commit.ee aDd the Co.poration -
G) fuDctiols, powes and duries of lhe Commitree and the Corpontion shall
st@d tramlerred to und "es! in the Stat6 GoEmment in the Local Self-
Govement and Housing Departmenti
1975 add ,+aaolA;*
+.
(1,)
G)
2
o:nrPi: : )1.:*'u']" :;:ils []y:ll: r';rr, r- :* I "i:i::"t:ii,:i,:":.,jr,:l:,""'",:;,
";.j' ', ^ ., i , 
"i":l J. 'i i"' 1€ D' - n. n,i
Ili. , , ^, ,il ,.. : -'":.:i:,,l,"T;t-:,Il"1,,i,
: :l :;:: ;,",.,o, I,';..:, .;:i"lo 
" 
l-'
*l'. , 1. .,,r ' "'" - ''" '^r 'o r^"'
shlll, on the ^PPonrkd 
d^Y, continuc;
"t :;:.r,,. i;,, :;-l ili i:: ;i ;; ";'T'r'::': ir';1 J;'T
,:;.. ., ,l ;, , ro-,,r,' ' r: :1, "J,,,,,,,,,,,,,,,,. 
n"",1:::;1,"""*.""1';
"-l;1" . l.",:. - l-" 
"* "lvJ:""; .- , '" p"" 'ing
,,., .,r.r U. *,,,,,,T*.":,,;"".:"".:]i:,f1,:1":
r .or ...r...\..(ofl,",.'o".rr'.: 1;..;, "",...,",,,"..I abil, ot ;bhlii.i nrrv! i' n m thc rPPo
: ; . " '", r'' \'"' u"'1r''r ir'' 'r"'''\'r co'rr'r'r'
(d)
Prcrnians rclati.:a J.
mit!c. nr CnrPotaLLon
and Housnrg DcPirrln'nt'
. ": 
l::: . :,;-i:-, . .-,::,1";r.1.;:J
:..".i:.';::li;:: ;..,:. ".o, ,,
,i-:",tr+;,,,j,",."-.-.--r.*3l#i;:'-:i:l'l"tl:'
,';. --: ;i,f :+#;,i:,*1"1,;, 
i"*
:ll-l"lii"'l :;' ,:; -:"1-, 'l;::!I,'",fi
It,.ti";I"; ":.);": ::j . l. ;,., ^r -'na d,." "
ilf , t"; ;i, " -.::: ;l r:",:''': :"''"';:'";":rr
" -.,.:,.I ':-:,i ::,'" "': ::i*x''" j;}i'J: iill''';:
I.1;l';,I.,' t -,, ,,i,ll:,,",,il:',,,, ;"1.l
;;::.,;;;, i;1, . I ,--.;,:r.:,,:',,:.';:" :,.1:r;
x-EHffi ;'*ii#*iiii:'.*ry$L*TI
,. ,n. "---"'"t 
mav' iinPosc rhcrbllowinq Etes' (trxes and ies or:nr ollhcm:
. -, .,,,e,,.:, .,1::;"l.l,,i.l""::Tril":,".1 ;:";l::j
on th" annr:l !rl' _ in'l!'r 'g 
ortr
,,,, 'J'J11.",,"*r 
" 
on the annual vahe ofhoidjnssi
i.i a varer rate as Per the consumPtion;
3
,,1) a hx on tr.ade, proi$sion or citttng;
re) ary othc. ux, raro or lce wlich the Gov.rnment ma1, deem neces(arr
rd tr.,r.,,r t,trqt .^,^*.nnr.tn1.;,o.\ii.hLh.,o|,n.-"orl.l. -F\f..1 ,o.r ,... tIiip.,t. ,,.,.,nrr,,,,,-. ,e..
1l)- Thc Si,p !o',rlrmor hr,, L! rntificarion prtrtisLe.t in ihe Officiat powet ,o rarke tutes,
,r\ ,dh.l i n..rd.,. ro,o^ oF,rr,i.. ^i.he r,rcg,.nE
I'ov er. ru.r 'r'.s nrr, _
(i) prcvide lor a$esmenl :.n.1 re.over], of inv tax, rate rnrl tee ;
(1,) p.escrik for qu.tiEcftiorr ol and the procedurc to trc tollol,e.t bv an
G) p.cs.r:be tlc pro.edurc to bc lollo\.cd lv an a$.ssorl
(.1) trcsffi,. Ll,e ftnrn oi nottce of demand and tor rixing the tces payaLte ioconhc.lio. *irh.lkfts,;
G) fffirilt lor .on(lirion an.l linlirarion uDaer whi.h, thc tomr in l,jrj.I,,. .r,.,, ,...,.. L. o ti,Pn...",. , .,.^.D...
: ' ,. ,". ;. '-' 'i';"
,, o o..J, or .pqpr,E.. r,LD:"h ,doq.ri..,,.,. r.om.,r t,. ,.. . i,.: .J.,.,.,r.t rr.tr;ior *cir prope. clctrn\ing ind disintrec,.roDj
:I ' p,,.. o .1,,.ro!.n. ". Jd ,r-,,,.,,10. iLhorrli. . .r I . '. ir.! r.. .. . I li ,r..: -
(h) pmvidc i;. i..nsing ior k.oPing caftle, horses. ponies and tri.as;
(i) prolidc tur.t€S-ul^rtng Lhc gJiDling ot licerces tor hotding tair: iDd melns
ind fiiing tho tces n, n*!.rar th.;oij
(i) pbri.L lbr pou:r to oFei or rnatnr.ljn nr.rt<cts, srockya,.ti, :Jril su.h.l. \.... .e.r ., oric.Lr r,re.or ,',t..,,. o. _r.
n r., L- .: ." 1.. . r.: ".- , rl . I ..e^
Fr,... .nl:. r,, ..,, l.-. .,l.to-.,,1 | ... joY(-
Irr.ls, nills, shoDs, !h.d, a;d o$er t,!it.tjngs
' .'. il o. I pr ,., ,., o ,. .I.-rJot .,1 d,,g..o, .t:..". ,te, , , ' or. oj ,. . 1.'.., .. ,' 1 .,.. 
't.rion,' l.o '1 ,j ".-,,.di.,o ,",'.,1..r.For,l ,,nd.rorr.,n. L*idr..L .r | ,t -P.t, . i,r. r.. ta..-"r | ".,,, *
(rn) p,q,id. lor (Iisposii o{ anl, retuse, waste mrrter or orhcr rharr.r o. thinoihich his been conrtrmjniting s.irh or exposed to jni;crion ;
| ,I ;" r 'i'r'^. ^. ..o,lr,,on o' .'.j,-.,..n, in 1,rlr,
ful, . \lre.r .r lrr !i
.. r.\i.: ,,:.,," r^.LL,,r r|,Lrninet..r..nJo..r r p.i....rr',J\f "..1 ol .,.t-.. r.".., !
G)
0)
(a
pro!idc lor raking pre.aurionar! nrea$res against outtreaks oti lirc;
prollat ior.,nsrtudion arld mainrenance ol dha.nmsrtas, sarais or rcsr
^:,1^'.., r,..,.\1 1r, . ,r n.....d. .rio1 , i ft,, n. ,._. .r.v .,rg. rd .orrro ! .*r' \ion ot tn$n or Lr^r:
provide lor .onsrnrrion, hiqrrainance, repair. improvehcnt an.i .leahs,
nig ind $'atcring ol roads, dranrs, sardens, rtrnLs, s€lh and chaDnets with-nr a rown oi ba,nr arcai
.'ofil. lo "on,...r 01 ,l.ni1,^,,n.pot trL-,1r",."J,rpr.'r.!'n',.'i,..,,r.orl t,r hp i,, on m.ii"l o;physlca) crlttre or te.hnlcal insrructioni
previde tur ins}Idion by olScsr or sraff of rhe Deparrmenrj
.,o\i .ro '.r.,,..r l ,. trioJ:r, "lin p1i ;,, be pr.,,^.d r.,r,eli -,'lr ,. .1. iiJ ,L. l. ,r 'ed trr"s,.,er,o,..,."1,
(P)
(q)
(u)
(,)
4
t (*) provide for in goeral lor ecuriog cleanlines, mfety, orda and good
Govemment an<l othcr wrks of pubric utiliry calcllated to Promote
h@lth, comlort or convenien.e of the i.]Ebitdts.
(3) In making any rule under this s€ction the State Govemment ma) Prcvjde that a
ii.-t .i ""y -i", irder or dircction issued thereunder strall be Punishable vith fin€
which may extend to five thousand rupees
(a) Every iule made l,y the State Govemmmt under this Act shall be laid, as soon as
,nly t", "r.1. it i. -"a., Gfore the trgislative Aikmbly Plile it is in le$ion for a total
"."i"d "i iourrecn d"vs.hi.h m,\ be cohp-ised in one rsron or in rwo or more suc-
l.*ive**ion,antl il, belore rheer?:iyol the ss'ion imedialely Io lowing the {*ion
or rhe "d.cs'i," $sion, rhe Ho6; rsolvc ro m"l€.hy modifrurion in the rulcs or
nol'es Lhar .u.h ru + sl-,1 nor ha'e efl.ct. rhenrle' shallrl'realter h""" "fre(r only
in .uch modiGed lom or bc ol no etrco * rhe ' i'e ma) be. so ho$ever' thar 'n) 'u'h
modification or annulment shall bc uithout Prejudice to d'e alidity ol d)ahing Pre-
viously doDe under that rule.
Cosnlrue o! e. Norwi,hqJa.l,ng ar ything conrained in rhe law relating ro Crimitul Procedure
.n"**. ,o. rh. ri-e b"i"g iq-lor;e. 'll ofl€nc- ag:insr ,ny rule or order or d,rtrrion isu(d
thdreunder slmll Lx cogniable and bailable. I
MaEisnaks [email protected] | 6. \Jorryi,hsh,'d,ng lnrrhinq , 
^nrdin.d in rhe li- relaring ro rhe Criminal Proccdure
o kpos. eaianred b h. rimc trins inibr.;. iL:harl d la"lul lor a Magirtruie of rhe riFr clas ro Pd''
Pe@ltks. /-y *n,"nre a,r'h-o.t'"d b) ,hi. A,r in e\@s. olh's power.
,, Ev€d order Dr."ed cr di,r"tion isL"d L/ rhe Srdre Co,ernmenlol ordrr passed
' : rhi! A.r ,h,ll h€ fi;"l "nd sharl nor beor noricc i,.ued Ll dny otlcer dulhorr€d undPr
que.ri.red in any "Lir or orh"r legJ ProreFding
, ,. Tle erisrile ,ules sove_rinq rh" "ubi".rs "numcr,ted ir section 8 rnd olher rules
dea".s w,rfi l'.,,.n".h"11 co'ntin." rir, rhey are wri.d. ahered or rm"nd€d under
section 8 ol the Act.
B. R. PRADTIAN,
Secretary to the Govt. of Sikkim,
Law Department.
F. No. 16 052) LD/82.
PRINTED AT THE SIKKIM GOV.RNMENT PR}SS, GANGTOK.
IKKIM
EXTRAORDINARY
PUBLIS}iED BY AU'Ii.IORITY
s
i:7B. )::
:,G
- .-l*::=.--:*, -;o.!
AZETTEGOVERNMENIT
Gir!tuk, Iljdir .\ugrst t4, 193?, No. 97
" 
*,7\H 
"SHil'i+'" Si ils'(;ANGTOK
I"IOTIFICATION
No.8/LD/1987. Dated the 13th August, 1987.
The lollowine Acr ot lhe Sil \i,n fag,.l11iys,\*(mbty hn\ing re.ei\ed the as:ent ol.thecovernoronrhe,.llbdJyofAuFrlr. t)sT.ishcrcbylubli,h.aioig"n"lui;"nrl,rru,ron, -
TIIL 5tKt<tM r Rfpt.AL 4,ND l\lt.\( Ftt.A\rOLrS pROVlStONs,\Mt \DMt Nt n{.T. .q87 ---
(ACT NO 6 OF 1987 )
AN
\CT
19g5. to amend the Sikkim ( Rcpeal and Miscellaneous provisions ) Act,
Wbrre;r. i..iq nccesstry ir, thc.rntere.l olthe Sta,e tn atnend rbe5rkkIr / Repc.,l:nd Mnc-.llanior,. provi\ro ,, ncr. Iqgs;
_". . .q., rl.enactcd hy the Ieti.lrli\e. Assernbly o[ Sikkinr in rbel nrrty-etghtb Yedr ol the Repubtiiof rnoraas rouowr:_
l. (l) T_hr's. Act rnay be .ca.led (he Sih(irn (Repeal and Mitcellaneourpro..isrols) Amen(lrhc0t Aal. le6 /.(?, lr shall.be dcen.ed ro have come inro lorcc 6n un6 from the 4!hday ofJuly, 1987.
i. .11'6!.Til'?,tllli".::ll'#.ili'f:' ilI.,.y:"i:,,fl,i:r 
prorisions)
7A. If any person corlravenes_-
. (ar ;,n)-,,1Ihc l\ru!i\:^ns .t,d condirions of Iicerce isslrc.l under lheruiesi or
,h, :-"/..9Iq.,.. gi direcrion or nolificarion issued under the Acr orrutcs made thereundcr
lh.. .olhcers.,ol.rhe .Local Sell Go\ernnlLnL ajrd Housing DeDartmenrsp(crally rulhoflred ir thiq rehllt by rhc Secre{ary o{ th" * i"d D"r;;r.;;i:wrirlout prejodice to any other action rh.the ecr or iules miaJ;i*;;;id;;:'#;:" mav be taken asainrt hlru trnder
(i) seize the goods i11volved and
,,ii) by wrilren order restraiD or prohibit the said person fromflyilg oD .his acivily ;o contravention of rle ficince-iir,jiuroer the rules or order or dintte Act ot rutei m"aa-e ,;;;il:::r or nor;ficcrion issucd uDder
2
7B. thc gootis \o s.izccl under
Lcsold jn l.rblir irLr.lion aticl
Lc 1.,rf-,r;lcd:
fio\ i111.(l tlr!t Io such
r iiirtrrlr Ii i,,rporldniti, lo
r,,\-.;,,iir i,) I L.,,1J :i) tLrLltr.
scciion 7A shall be liable 10
th. snlc procccds thcreoi slull
auclioir shrll tre h(jld wirhcLrt
such l.rso0 cOtrccrn:(l \ihosc
;luclior,'r
.i. (i, lr. : ' ". P,l -. I i1.l \'. .cliJncnr., Pro"r i.r .,)
n,rl.. :.-...r Oidirj.r.(e. ir|/rNo. Iol I9l7 ijsh,r.er j .. rr"r,,rcfealc(i.
r-) l'. .w. 1, .rndilr. "'-h rcpcxl. it ythirrg J,.:1.. ci .ry,..rl.n :,.., .., l,c.\..'ci.r"',lrc p",r.i" corl.r.cJ [:i.. ,. r.r. - ,1 ,, Or. r.,.Lr..c .h.rll bc rtecr,rcJ io l:1..c Lrcci.
.lcne oi Uk.u jrr excr,:isc 01'lhi po$cl's confcficd bV
.."'rrt . : :lr ',. r,. rr' i t(. ot, lhc OJ! oll r^hich,r..h
lhrnA w.l .jonc or:l'ch ,c:,u,r $.rs lrkc{,
By Ordir of the Gove.nol,
Sccrciary to Lhc Gororum(nt of Sikkun,
l-a$,Departrnenl.
I F. No. l6 (ls2)/LD/1985 1
lalNTlD AT THr': Sl(i(lM COVERNMih_T PRllSS, CANOTOII.
THE  SUBSEQUENT AMENDMENTS TO THE SIKKIM (REPEAL AND MISCELLANEOUS PROVISIONS) ACT, 1985 (ACT NO. 10 OF 1985) AMENDED AND 
UPDATED UPTO AUGUST, 1985

‹ Prev All Sikkim acts Next ›