Section 92 in The Orissa Development Authorities Act, 1982
92. Powers to stop unauthorised development.
(1)Where any development in any area has been commenced in contravention of the development plan or without the permission, approval or sanction referred to in Section 15 or in contravention of any conditions subject to which such permission, approval or sanction has been granted, the Authority or any officer of the Authority empowered it by in this behalf, may, in addition to any prosecution that may be instituted under this Act, make an order requiring the development to be discontinued on and from the date of the service of the order, and such order shall be complied with accordingly.(2)Where such development is not discontinued in pursuance of the order under Sub-section (1), the Authority or the officer of the Authority, as the case may be, may require any police officer to remove the person by whom the development has been commenced and all his assistants and workmen from the place of development within such time as may be specified in the requisition and such police officer shall comply with the requisition accordingly.(3)After the requisition under Sub-section (2) has been complied with, the Authority, or the officer of the Authority, as the case may be, may depute by a written order a police officer or an officer or employee of the Authority to watch the place in order to ensure that the development is not continued.(4)No compensation shall be claimed by any person for any damage which he may sustain in consequence of the removal of any development under Section 91 or the discontinuance of the development under this section.(5)The provisions of this section shall be in addition to and not in derogation of any other provision relating to stoppage of building, operations contained in any other law for the time being in force.
