(3)If an order by the Municipal Commissioner or the Executive Officer under clause (b) of sub-section (2) directing any person to stop the construction of any building is not complied with, the Municipal Commissioner or the Executive Officer may take such measures as he deems fit or may require any police officer to remove such person and all his assistants and workmen from the premises within such time as may be specified by the Municipal Commissioner or the Executive Officer, and the police officer shall comply with such requirement.
