Section 25(5) in Guwahati Metropolitan Development Authority Act, 1985
(5)On such application having been duly made, and on payment of the development permission fees as may be assessed as prescribed by laws framed by the authority in this behalf-(a)the Authority may pass an order-(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may think fit; or(iii)refusing permission.(b)Without prejudice to the generality of clause (a) of this sub-section, the Authority may impose conditions-(i)to the effect that the permission granted is only for a limited period and that after the expiry of that period, the land shall be restored to its previous conditions or the use of the land permitted shall be discontinued.(ii)For regulating the development or use of any other land under the control of the application or for the carrying out of works on any such land as may appear to the Authority expedient for the purpose of the permitted development.Provided no such fee shall be necessary in the case of an application made by a department of the Central or the State Government or any local authority.
