Section 90(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)The District Magistrate upon proof of such refusal may make an order in writing requiring the occupier to allow the owner to execute all such works, which respect to such building or land, as may be necessary for compliance with the notice, and may also, if he thinks fit, order the occupier to pay to the owner the costs relating to such application or order.
