Section 32(1) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(1)In case of unauthorized construction, the Authority shall take suitable action, which may include demolition of unauthorized works and sealing of premises.(i)It shall be lawful for the Authority to demolish the construction carried out in excess of the approval plan or not in conformity with the provisions of these rules. The Authority shall make an order of such demolition(ii)It shall be lawful for the Authority to proceed for sealing of the building that has been constructed without a sanction plan or the construction undertaken is in deviation of the approved plan. The Authority shall make an order of such sealing.
