Section 30(1) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(1)The Authority reserves the right to take action and to debar / black list the, Architect, Engineer, Supervisor or Plumber, if found to have deviated from professional conduct or to have made any misstatement or on account of misrepresentation of any material fact or default either in authentication of a plan or in supervision of the construction against the building rules and the sanctioned building plans.
