Section 39 in Bihar Regional Development Authority Act, 1974
39. Order of stoppage of building in certain case.
(1)Where the erection of any building or addition or alteration thereto has been commenced or in being carried on (but has not been completed) without or contrary to the sanction referred to in Section 37 or in contravention of any condition subject to which such sanction has been accorded or in contravention of any provisions of this Act, or regulations made thereunder the Vice-Chairman may, in addition to any other action that may be taken under this Act, by order, require the personal at whose instance the building or the work has been commenced or is being carried on, to stop the same forthwith.(2)If such order is not complied forthwith, the Vice-Chairman may require any police officer to remove such person and all his assistants and workmen from the premises within such time as may be specified in the requisition and such police officer shall comply with the requisition accordingly.(3)After the requisition under Sub-section (2) has been complied with, the Vice-Chairman may, if he thinks fit, depute by a written order, a police officer of any officer or other employees of the Authority to watch the premises in order to ensure that the erection of the building or the execution of the work is not continued.(4)Where a police officer or an officer or other employee of the Authority has been deputed under sub-section (3) to watch the premises, the cost of such deputation shall be paid by the person at whose instance such erection or execution is being continued or to whom notice under sub-section (1) was given and shall be recoverable from such person as an arrear of tax under this Act.
