Section 33 in Bihar Regional Development Authority Act, 1974
33. Alteration or demolition of street made in breach of Section 32.
(1)If any person lays out or makes any streets referred to in section 32, without or otherwise than in conformity with the orders of the Authority, the Vice Chairman may whether or not the offender be prosecuted under this Act, by notice-(a)require the offender to show cause in writing and send to the Vice Chairman on or before such date as may be specified in the notice why such street should not be altered to the satisfaction of the Vice-Chairman or, if such alteration be impracticable, why such street should not be demolished; or(b)require the offender to appear before the Vice-Chairman either personally or by a duly authorised agent on such day and at such time and place as may be specified in the notice and show cause aforesaid.(2)If any person on whom such notice is served fails to show cause to the satisfaction of the Vice-Chairman may pass an order directing the alteration or demolition of such street as he may think fit.(3)The cost incurred in this connection shall be recovered from the parties concerned as arrears of land revenue.
