Section 39(1) in Bihar Regional Development Authority Act, 1974
(1)Where the erection of any building or addition or alteration thereto has been commenced or in being carried on (but has not been completed) without or contrary to the sanction referred to in Section 37 or in contravention of any condition subject to which such sanction has been accorded or in contravention of any provisions of this Act, or regulations made thereunder the Vice-Chairman may, in addition to any other action that may be taken under this Act, by order, require the personal at whose instance the building or the work has been commenced or is being carried on, to stop the same forthwith.
