Section 243(3) in Haryana Municipal Corporation Act, 1994
(3)The Commissioner may, without notice, cause to be removed any of the things referred to in clause (b) or clause (c) of sub-section (1) which has been deposited or set up in any street without the permission specified in that sub-section or which having been deposited or set up with permission has been removed within the period specified in the notice issued under sub- section (2) :Provided that nothing in this sub-section shall apply to cases under clause (b) or clause (c) of sub-section (1) in which application for permission has been made with such fee as may be prescribed by the Commissioner in this behalf but no reply has been sent to the applicant within seven days from the date of the application.
