Section 21 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
21. Revocation of Permit.
- The Authority may revoke any building permit issued under the provisions of the rules, wherever there has been any false statement, misrepresentation of material facts in the application on which the building permit was based or, if during construction it is found that the owner has violated any of the provisions of the Building rules or sanctioned plan, as otherwise permitted under these rules. Fresh sanction of building plans and occupancy certificate shall be taken from the Authority after bringing the building within the framework of Master Plan / Zonal Plan / Building rules.
