Section 45(1) in Maharashtra Industrial Development Act, 1961
(1)Where the erection of any building in an industrial estate or industrial area has been commenced or is being carried on, has been completed, or any existing building is altered, in contravention of the terms on which such building or the land on which it stands 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 operations in relation to such erection to be discontinued on and from the date of the service of the order.
