(1)Should a building be began, materially alter or erected-(a)without sanction as required by Section 171 (1); or(b)without notice as required by Section 171 (2); or clause (iii) of Section 302; or(c)when sanction has been refused; or(d)in contravention of the terms of any sanction granted; or(e)when the sanction has lapsed; or(f)in contravention of any bye-laws made under Section 302, clause (v); the Board may by notice to be delivered within a reasonable time, require the building to be altered or demolished as it may deem necessary, within the space of thirty days from the date of the service of such notice:Provided that no such notice shall issue in respect of the contravention of any bye-law the observance of which has been dispensed with under Section 173:Provided also that the Board at a meeting may instead of requiring the alteration or demolition of any such building accept by way of composition such sum as it may deem reasonable.
