Section 11 in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
11. Restriction on change of approved non-agricultural activity.
(1)No owner or transferee shall change non-agricultural activityin respect of which a No Objection Certificate (NOC) has been issued by the Deputy Commissioner under sub-section (7) of section 5 to another non-agricultural activity without the prior permission of the Deputy Commissioner.(2)The Deputy Commissioner for reasons to be recorded in writing, may accord permission under sub-section (1) upto a period of one year from the date of reclassification of the land in land records or from the date of registration of the Deed of Transfer in case the land has been reclassified-cum-transferred.
