Section 15 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
15. Failure to comply with bye-laws or sanction.
- If the building is not erected in accordance with the bye-laws or the sanction given under these bye-laws, the Executive Engineer, Public Works Department of the division or any person duly authorised by the [State] Government in this behalf shall without prejudice to other rights be entitled to order the purchaser to alter or demolish the building within the time stated in such notice, failing which he may himself have the building altered or demolished at the cost of the purchaser or owner for the time being.
