Section 79(2) in New Town, Kolkata Development Authority Act, 2007
(2)If, on making any inspection under sub-section (1), the Chairman or the other person as aforesaid finds that the building is being, or has been, erected-(a)otherwise than in accordance with the building plan as sanctioned, or(b)in such a way as to contravene the provisions of this Act or the rules or the regulations made thereunder,the Chairman may, by notice in writing, require the owner of the building either to make such alterations within such time as may be specified in the notice with the object of bringing the work into conformity with the said plan or the provisions of this Act or the rules or the regulations made thereunder, as the case may be, or to appear before the Chairman and to show cause why such alteration should not be made.
