Section 19 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
19. Grant of Permit or Refusal.
(1)Should the Authority determine at any stage that the construction is not proceeding according to the sanctioned plan or is in violation of any of the provisions of these rules, it shall notify the permit holder and all further construction shall be stopped until correction has been effected and approved by the Authority. If the permit holder fails to comply with the requirements at any stage of construction, the Authority is empowered to cancel the building permit issued.(2)The Authority may either sanction or refuse sanction to the plans and specifications or may sanction them with such modification or directions as it may deem necessary and there upon shall communicate its decision to the person giving the notice in the prescribed Forms at 3 and 4.(3)The Authority shall issue permit for the building plans, on recommendation from the District Fire Officer, for the buildings requiring the scrutiny of the District Fire Officer.(4)If within 60 days of the receipt of notice as mentioned in these rules, the Authority fails to intimate in writing to the person who has given the notice, of its refusal or sanction to the notice with its plans and statements, the same shall be deemed to be sanctioned, provided that the building plan conforms to the provisions laid down in these rules. The intention of proceeding for construction should be brought to the notice of the authority in writing by the person who has given notice. On expiry of 15 days of giving such notice to the Authority and having not received any intimation, the applicant may proceed with the construction. However, nothing shall be construed to authorize any person to do anything in contravention or against the terms of the lease or title of the land or against any rules or Regulations, operating at the time of execution of the work at site.(5)Once the plan has been scrutinized and objections have been pointed out, the owner who has been given the notice under these rules shall modify the plan to comply with the objections raised and resubmit the modified plans. The Authority shall scrutinize the resubmitted plans and if, there are still some objections that shall be intimated to the applicant for compliance. Only thereafter the plan shall be sanctioned.(6)The owner and registered technical persons shall be individually and severally responsible for any violation of Master Plan / Zonal Plan / Building rules, architectural controls, lease deed conditions etc. In case of any default they shall be liable for penal action. Any construction so raised shall be deemed to be unauthorized.
