Section 27(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)The Prescribed Authority, either on its own motion or upon a complaint received or upon reference made to him, may, by an order in writing and without giving any prior notice, prohibit any nuisance being caused or prevent any such activity, process, operation being carried out, if in his opinion, the same has damaged or deteriorated or is likely to damage or affect adversely to pilgrimage tourism potentiality of the Pilgrimage Tourism development area, and pass such interim orders as it deems fit.
