The Sikkim Regulation of Transfer And Use of Lands Act 1975

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(EXTRAORDINARY)
PUBLISHED BY AUTHORITY
Ex, Gaz. Gangtok, November 11, 1975 No. 51
LEGISLATIVE DEPARTMENT
Notification No.F.7(3) /Hf75
Dated: Gangtok, the 11th November, 1975.
No.6/L/H·' -r eth NOYLlllUC). 1975.-The following Act of the Sikkim L('gi~l.1\un· kl\'iJ1g
rccc ivcd the a~s,nl of thc Prcsidc nt is he.rc by Fubli~h(d (or gencr~l infolmatioJl.
SIKKIM ACT NO.VI OF 1975
, ' I,
THE SIKKIM REGULATION OF TRANSFER AND USE OF LANDS ACT 19H,
AN
ACT
t o make provisions for the regulation of transfer and use of lands by the landowners and ot hcr I)LTSUII~
.11lll lo r other matters connected therewlth.
WIIEREAS the Government of Sikkim has undertaken the task of introducing l1('u;ssar;
, .lIlt! suitable measures l'l,latirg to land-reforms in Sikkim and ofgiYing effect to the pol icy tint lancls ~l'l'
:-.u di~tribull:d as liestt o sub-scrve the common good and th<;>-land-propertics are not conccm r.u cd
-~lu till' L'U1111llUndctr inunt ,
AN]) WHEREAS to Facilitate the implementation ofthe said task Jl1l11O g.i\t~ CI"t'CCllO "uch
1),.)1i~')', it i, l'-'pedie I1t l.U make provisions for the regul~t ion oltrxnsfcr and use of l.lml~byI Ill' bl1(lli\\'11l'r~
<lIl<.lu thvr jll:num ,111<11'01' other matters connected thcrewit h;
It is hereby enacted as follows :
SllUrt t ii lc , extent 1.(1)
.\11<.1commcnccmcr t :
This Act may be called the Sikkim Regulation of Transfer and U':c urlands Act, 1975 .
It extends to the whole of Sikkim.
It shal l come into force 011 such date as the State Co vcrnment ma v, b v
not ificat ion in the -Sikkim- Government Gazett e, appoint and dilr~r('n't
dates may be ;'Fpo int Lel fur di Fferent areas in Sikkim.
1\.,:Jul.\t iUI1 o lt r.uix- 2. (I)o
I,:I" ,lIld u-«: url.uuls ,
N,otwil!Jstancling anything to the contrary contained in all)' orhvr ]:,\\\
or custom or conuacr :
(a) no landowner shall transfer bysale, lease or an ),w"'Y\\'!JJ bOC\'l'r::n v
land or right or interest in any land,
(h) no person shall fell, remove Or dispose of any trees in an)' Land, ;~!ld
(c) no person shall c!uarry any land 01' remove any sub-soil m:ttcri:d
from any land- ..

2
without the permission in writing of the District Ofhccr within whose jurisdict iou
the land is situated or of such other officer as may be specially .empOWtO)"I'c! by
the State Government in this behalf.
(2) The State Government may make rules hying down the principles, terms
and conditions in accordance with which the permission rel'erred LO in sub-section
(I) maybe granted.
EXPLANATIONS
(I) "Land"n;eans any land used or capable of being used for any agl'j-
cultural or non-agricultural purpose and includes Iorcst s ;
(2) "L;-.ndowncrs" means ~ny person owing lands more than ten acre-;
in area, whether in his own po~scssion or ot.hcrvvisc , in lLL'
Siat e of Sikkim ,
~,\}{I'i.,\\III i"li .uul .l. (I) Any l.ram.fn made in cont ravcnt iori of i hc proYi;;jon of cL',\I~.c(a) oj' ~ul!-
i'(;I;,illl'~': SL:<liCJii(I) or Section 2 shall be void;
(2) [I' <'-II}Fc'rs(,n commits a Gj'c;;ch of provi~,ion of Ci.-,lI>",I» Or L'LlI'l (c)
ol ;,ub-scct ion (I) or Section 2, he shal1be pun ishcd \\'i, h IIEenot L' XC<.:LLlil Ig. l \\ U
l!JU\I:;clld rupccs rnd if the breach is a cOnLil1uing one, with:'. Iu ri hcr liI:L: I,O[
excccding i.wo hundred rupees [or each day during which the brL';,ch coru ir.ue.
.ind thc trees or sub-soil matcri aIs, as the case may be, 5h".11 be ('orL:ild \.0 till: SL:<cc
Government. '
P,q)l,1 ,:nd ~'l\i;.s~: {.(I) The Sil.kim Prevention of Transfer unci UI1;luthoribnllbe of Lands
Oidincncc, 197~', is hereby repealed.
(2) NotwitLstc.ncling the rtpeal of the said Ordinance, 2.n)' proceeding Of
l'f'nlL<ly in l'L:~P((~ of <:.ny right, obligation or lial.il it y under lhe ~,;lid Ordinancc
3,nd rciatir.g to lile period bcfore such repeal may be inst it uu d, CUnlim:ld or
C'III'o,1'('('(las if l he said Ordinance l>.;~(lLee n in fOrCl~ and h.«l no l GL·(,Jl fL pl'::ic .].
TIlt: Sikkirn Regulation of Tramfer and Use of LanclBill , 19)5 P;\~sL(l L:,
the L(gj~J2.tivc Assembly of Sikkirn on the 6th day ofScp(cntl!cr, 1975, !J;\vir.g
been reserved by the Governor [or the consideration of the Prcs ide nt w;,~ a~~tJlle,l
t'J I»), the President on 17.10.1975.
'T. S. GYALTSI-IEN,
Chid' Sendz'!')',
Covcrn mcm, of Sikkim.
[f. NO'7 (3)-I-jol11\'/15 ]
P[~irHED BY THE MANAGER, SIKKU .•.r GOVERNMENT PH.ESS
Ex.GAZ.5J 400C.Jl-ll·75

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