Section 37 in Assam Industrial Infrastructure Development Corporation Act, 1990
37. Power to stop building operation.
(1)Where the erection of any building in an industrial area or industrial estate or commercial estate or growth center has been commenced, or is being carried on, or any existing building is altered, in contravention of the terms on which such building or the land or which it stand 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 operation in relation to such erection to be discontinued on and from the date of the service of the order.(2)Where such building operations are not discontinued in pursuance of the requisition under sub-section (1), the Corporation or the officer empowered as aforesaid may require any police officer to remove the person by whom the erection of the building has been commenced and all his assistants and workmen from the place of the building within such time as may be specified in the requisition and such police officer shall comply with the requisition accordingly.(3)After a requisition under sub-section (2) has been complied with, the Corporation or the officer empowered as aforesaid may depute by a written order, a police officer or an officer, or employee of the Corporation to watch the place in order to ensure that the erection of the building is not continued.(4)Any person failing to comply with an order made under sub-section (1) shall, on conviction, be punishable with fine which may extend to two hundred rupees for every day during which such non-compliance continues after the service of the order.(5)No compensation shall be payable to any person for any damage or loss which he may sustain inconsequence of any order made under this section.
