Section 37(1) in Assam Industrial Infrastructure Development Corporation Act, 1990
(1)Where the erection of any building in an industrial area or industrial estate or commercial estate or growth center has been commenced, or is being carried on, or any existing building is altered, in contravention of the terms on which such building or the land or which it stand is held or granted under this Act, any officer of the Corporation empowered in this behalf may, in addition to any prosecution that may be instituted under this Act, make an order requiring the building operation in relation to such erection to be discontinued on and from the date of the service of the order.
