Section 94 in Guwahati Metropolitan Development Authority Act, 1985
94. Punishment for malicious abuse of Power.
- Any Officer or servant of the Authority or of the Government who wilfully or negligently abuses any power conferred on him by or under this Act, shall be punishable with imprisonment which may extend to six months or with fine which extend to five hundred rupees or with both.Provided that no prosecution shall be instituted under this section-(a)unless the previous sanction of the Authority or the State Government as the case may be has been obtained:(b)until the expiry of two months notice in writing has been given to the person concerned clearly stating the cause of action and the nature of relief sought, etc.
