(4)On an application, in writing, of the Chief Municipal Officer or any other officer, not below the rank of an officer authorized in this behalf by the Chief Municipal Officer under sub-section (3), any police officer above the rank of a constable shall arrest any person who, in violation of the order referred to in subsection (1) of Section 323, commences the erection of building, or execution of any work, referred to in that sub-section or carries on such erection or such execution.P. General Provisions
