Section 35A in Jodhpur Development Authority Act, 2009
35A. [ Power to seal unauthorized Development. [Inserted by Rajasthan Act No. 17 of 2010, dated 13.9.2009.]
(1)The Authority may, at any time before or after making an order for the removal or discontinuance of any development under Section 32 or Section 33 or Section 35, make an order directing the sealing of such development in the prescribed manner, for the purposes of carrying out the provisions of this Act, or for preventing any dispute as to the nature and extent of such Development.(2)Where any development has been sealed, the Authority or the officer authorized by it in this behalf may for the purpose of removing or discontinuing such development, order the seal to be removed.(3)No Person shall remove such seal except,-(a)under an order of the Authority or the officer authorized under sub-Section (2); or(b)under an order of the Tribunal.(4)Any person who contravenes the provisions of sub-Section (3) shall, on conviction, be punished with fine which may extend to twenty five thousand rupees.]
