Section 85 in Guwahati Metropolitan Development Authority Act, 1985
85. Penalty for unauthorized development or for use otherwise then conformity with the Master Plan and Scheme.
(1)Any person who, whether at his own instance or at the instance of any other person, commences, undertakes of carries out development, or changes use of any land or building;(a)in contravention of the provisions of the Master Plan and Zoning Regulation and of any development schemes;(b)without permission as required under this Act;(c)in contravention of any condition subject to which such permission has been granted;(d)after the permission the development has been revoked under Section 33; or(e)in contravention of the permission which has been modified under Section 33;(2)In case of any such breach of default, the Authority shall send to any person a notice calling on him to discontinue the breach or cause it to be discontinued or to comply with such provisions of the Master plan or the scheme within a time to be specified in the notice.(3)If after such time any such person under sub-section (1) continues to neglect or, cause a breach of any specified provision, such persons shall be prosuteced and no conviction by a Magistrate be punishable by any or all of the following:-(i)With fine which may extend to five thousand rupees with or without simple imprisonment not exceeding a period of six months.(ii)if the breach, neglect or failure continues after such conviction with fine which may extend to two hundred and fifty rupees for every day during which the breach, neglect or failure continues after the first convictions.
