Section 108 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
108. Penal action against defaulting Architects/ Engineers/ Groups/ Supervisors.
- The Authority reserves the exclusive right to declare black listed, cancel license or take any other action that the Authority may decide to take against the Architect/ Engineers/ Groups/ Supervisors, if found to have been deviated from the professional conduct or has made any misstatement or has misrepresented any material fact or has suppressed any material fact.
