Section 85(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)Any person who, whether at his own instance or at the instance of any other person, commences, undertakes of carries out development, or changes use of any land or building;(a)in contravention of the provisions of the Master Plan and Zoning Regulation and of any development schemes;(b)without permission as required under this Act;(c)in contravention of any condition subject to which such permission has been granted;(d)after the permission the development has been revoked under Section 33; or(e)in contravention of the permission which has been modified under Section 33;
