Section 354A(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ If the erection of the building or execution of the work is not stopped as required by the [Designated Officer] [Sub-section (2) was substituted by Maharashtra 10 of 1998, Section 147(b).], or permission approved by the competent authority in favour of the erection of the building or execution of the work is not produced within twenty-four hours from the service of notice referred to in sub-section (1), the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 6 dated 13-3-2012.] may, without further notice, remove or pull down the building or work and the expenses thereof shall be paid by the said person or owner of the building or work. The [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 6 dated 13-3-2012.] may also direct that any person directing or carrying out such erection or work shall be removed by any police officer from the place where the building, is being erected or the work is being executed.]
