Section 14(6) in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006
(6)In case any person or authority does anything contrary to the decision given under sub-section (4) as modified in sub-section (5), the Authority shall have power to pull down, demolish or remove any development undertaken contrary to such decision and recover the cost of such pulling down, demolition or removal from the person or authority concerned.
