Section 3(1) in The Delhi Municipal Corporation (Sealing Of Un-Authorised Construction) Rules, 1986
(1)The Commissioner or an officer duly authorised by him in this behalf may by order and for reason recorded therein, direct any person specially authorised in this behalf or any municipal officer or any other municipal employee not below the rank of a Junior Engineer of the Corporation to seal any premises or unauthorised constructions under section 345A of the Act,
