Section 35 in Tripura Town and Country Planning Act, 1975
35. Power to stop un-authorised development.
(1)Where any development of land as described in S. 33 is being carried out but has not been completed, the Planning Authority may serve on the owner and the person carrying out the development a notice requiring the development of land to be discontinued from the time of the service of such notice.(2)Where such notice has been served, the provisions of Cl. (a) of sub-section (3), sub-section (4) and sub-section (5) of S. 34 shall apply mutatis mutandis:Provided that provisions of Cl. (a) of sub-section (3) of S. 34 shall not apply and in spite of the filing of an application for permission for development or an appeal as provided in sub-section (2) of that section the notice shall continue to have full effect.(3)Any person, who continues to carry out the development of land, whether for himself or on behalf of the owner or any other person, after such notice has been served, shall be punishable with a fine which may extend to ten thousand rupees, and when the offence is a continuing one, with a further fine which may extend to five hundred rupees for every day after the date of the service of the notice during which the non-compliance has continued or continues.(4)If such notice is not complied with forthwith the Planning Authority or such officer of the Planning Authority, who may be authorised in this behalf, may require any police officer to remove such person and all assistants and workmen from the land at any tune after the service of such notice and such police officer shall comply with requisition accordingly.(5)After the requisition under sub-section (4) has been complied with, the Planning Authority or such officer of the Planning Authority who may be Authorised in this behalf may, if necessary, depute by a written order, a police officer or any officer or employee of the Planning Authority to watch the land in order to ensure that the development is not continued.(6)Where a police officer or an officer or employee of the Planning Authority has been deputed under sub-section (5) to watch the land, the cost of such deputation shall be paid by the person at whose instance such development is being continued or to whom notice under sub-section (1) was given and shall be recoverable from such person as arrears of land revenue.
