Section 13(3) in New Okhla Industrial Development Area Building Regulations, 2010
(3)In case of refusal:-(a)the Authorised Officer shall give reasons and quote the relevant provision of the regulations which the plan contravenes, as far as possible in the first instance itself and ensure that no new objections are raised when they are resubmitted after compliance of earlier objections.(b)The Authority shall demolish the unauthorised construction at the expense and cost of the owner/lessee/sub-lessee. In case the owner/lessee/sub-lessee fails to pay the above said cost, the same may be recovered from him as arrear of land revenue.
