300. Proceedings, if any occupier opposes the execution of the Act.
- If the occupier of any building or land prevents the owner thereof from carrying into effect in respect of such building or land, any provisions of this Act, alter notice of his intention so as to carry them inter effect has been given by the owner to such occupier; any Magistrate upon proof thereof, and upon application of the owner, may make an order, in writing, requiring such occupier to permit the owner to execute all such works, with respect to such building or land, as may be necessary for carrying into effect the provisions of this Act, and may also, if he thinks fit, order the occupier the costs relating to such application err order; and if, after the expiration of 8 days from the date of the order, such occupier continues to refuse to permit such owner to execute any such work, such occupier for every day during which he so continues to refuse be punished with fine which may extend to fifty rupees and every such owner, during the continuance of such refusal, shall be discharged from any penalties to which he might otherwise have become liable by reason of his default to executing such work.(20)Summary powers regarding certain offences
