432. No action to be taken without affording opportunity.
(1)The Municipal Commissioner or the Executive Officer shall not pass any adverse order against the owner, occupier or any person responsible for construction of a building or structure of permanent nature in breach or violation of approved building construction plan or any breach or contravention of building regulation or other parameters under this Act unless the person concerned has been afforded opportunity against such adverse order to be passed by the Municipal Commissioner or the Executive Officer.(2)The Municipal Commissioner or the Executive Officer shall not pass any adverse order against any licensed architect. without affording opportunity of hearing to him.(3)It shall be open to the Municipal Commissioner or the Executive Officer to pass an order stopping construction activity of a building or structure of permanent nature in breach or contravention of approved construction plan or building regulation and other parameters under this Act pending final decision by him.
