Section 48 in Assam State Capital Region Development Authority Act, 2017
48. Violation of Regional Plan.
(1)On and from the coming into operation of the finally published Regional Plan, No Development and Plans shall be made in the region which is in consistence with the Regional Plan as finally published.(2)Where the Authority is satisfied that any local authority, Government Departments and persons has carried out, or is carrying out, any activity which amounts to a violation of the Regional Plan, it may, by a notice in writing, direct the concerned participating local authorities and government departments and persons as the case may be, to stop such violation of the Regional Plan within such time as may be specified in the said notice and in case of any omission or the refusal on the part of the concerned local authorities, government departments and persons to stop such activity, withhold such financial assistance to the concerned local authorities as the Authority may consider necessary and take any other action as per rule framed in this regard.
