Section 189(8) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(8)If any person begins any construction of a building of which notice is required to be given under sub-section (2) -(i)without the permission of the Chief Officer under sub-section (4) or of the Council under sub-section (5), save as otherwise provided under subsection (6); or(ii)having received permission under clause (a) of sub-section (4), contrary to the plans and information furnished under sub-section (2) and (3); or(iii)having received permission under clause (b) of sub-section (4), contrary to the conditions imposed under that clause or contrary to the plans and information submitted under sub-sections (2) and (3) in so far as such plans and information are nor modified by such conditions; or(iv)contrary to the provisions of sub-section (6), when construction is begun under that sub-section,the Chief Officer may, by a written notice, require such person to stop such construction and to alter or demolish any construction already made as specified in the notice. If, within fifteen days, from the service of such notice for demolishing any such construction, the work of demolishing it is not commenced, the Chief Officer may cause such work to be done and the expenses incurred therefore shall be recoverable from the person concerned in the same manner as an amount due on account of a property tax.
