Section 14(1) in The Jammu and Kashmir State Town Planning Act, 1963
(1)Where the erection of any building in any area has been commenced in contravention of the scheme or without the permission, referred to in section 10, or in contravention of any condition subject to which such permission has been granted, but such erection has not been completed the prescribed authority may, in addition to any prosecution that may be instituted under this Act, make an order requiring the building operations in relation to such erection to be discontinued on and from the date of the service of the order.
