Section 32(3) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(3)Any deviation from approved plan shall be corrected by demolition of the unauthorized part of the construction except that if a building or part thereof has been constructed without obtaining the required building permit from the Authority but in conformity with Building Byelaws. Tolerance in case of dimensional errors shall be permitted up to 0.15m.
