Section 8(1) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
(1)Notwithstanding anything contained in Section 6 and Section 7 the Collector may, on being satisfied that there has been contravention of the provisions of Section 5 by any person, direct him by order-(a)to remove the harmful establishment or to regulate its running in such manner as may be necessary for the protection of the fruit belt;(b)to discontinue or stop installation or stop construction of harmful establishment or execution of any housing scheme in contravention of the provisions of Section 5 ;Provided that no order under this sub-section shall be made unless the person referred to therein has been given an opportunity of being heard.
