Section 15(1) in Azamabad Industrial area (Termination and Regulation of Leases) Act, 1992
(1)Where the creation of any structure on the demised plot has been commenced, on is being carried on in contravention of the terms of the lease deed in relation to the demised plot, any officer of the Government empowered in this behalf, may, in addition to, any prosecution that may be instituted under this act make an order requiring the said operation in reaction to such election to be discontinued on and from the date of the service of the order.
