Section 26 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
26. Existing Buildings.
- Nothing in these rules shall require the removal, alteration or abandonment, nor prevent continuance of use or occupancy of an existing building established lawfully and which is safe for the life and property.(1)If a building or a room in a building be in the opinion of the concerned urban local body (the Board of the body at a meeting) is unfit for human habitation then the provisions of section 181 of the Assam Municipal Act,1956shall be followed.(2)The Board before taking action under sub rule (1) shall obtain and consider report of the Structural Engineer regarding fitness of such building.
