Section 260 in The Maharashtra Municipal Corporations Act, 1949
260. Proceedings to be taken in respect of building or work Commenced contrary to rules or bye-laws. - [(1) The Commissioner shall, by notification in the Official Gazette, designate an officer of the Corporation to be the Designated Officer for the purposes of this section and of sections 261, 264, 267 and 478. The Designated Officer shall have jurisdiction over such local area as may be specified in the notification and different officers may be designated for different local areas.]
[(1A)] If the erection of any building or the execution of any such work as is described in section 254 is commenced or carried out contrary to the provisions of the rules or bye-laws, [the Designated Officer] unless he deems it necessary to take proceedings in respect of such building or work under section 264, shall-(a)by written notice, require the person who is erecting such building or executing such work or has erected such building or executed such work on or before such day as shall be specified in such notice, by a statement in writing subscribed by him or by an agent duly authorised by him in that behalf and addressed to [the Designated Officer] to show sufficient cause why such building or work shall not be removed, altered or pulled down, or(b)shall require the said person on such day and at such time and place as shall be specified in such notice to attend personally or by an agent duly authorised by him in that behalf, and show sufficient cause why such building or work shall not be removed, altered or pulled down.(2)If such person shall fail to show sufficient cause, to the satisfaction of [the Designated Officer] why such building or work shall not be removed altered or pulled down, [the Designated Officer] may remove, alter or pull down the building or work and the expenses thereof shall be paid by the said person.
