Section 19(1) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(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.
