Section 7 in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
7. Power to regulate proper maintenance of site or building.
- If it appears to the Board that the condition or use of any site or building is pre-judicially affecting or is likely to affect the proper planning of the amenities in any part of the Special Development Area, it may serve a notice on the transferee, occupier or owner of that site or building requiring him/her to take such steps and within such period as may be specified in the notice and thereafter to maintain it in such manner as may be specified therein and in case such transferee, occupier or owner fails to take such steps or to maintain it thereafter, the Board may itself take steps for proper maintenance thereof and realise the cost incurred on it from such transferee, occupier or owner.
