(5)If an act, for which any such licence or permission is necessary, is done without such licence or permission, or in a manner inconsistent with the terms of the licence or permission obtained, then, -(a)the Executive Authority of the Village Panchayat or the Commissioner or the [Secretary or the collector] [Substituted for the word 'secretary' by Tamil Nadu Panchayats (Eighth Amendment) Act, 2008 (Tamil Nadu Act 58 of 1998).] may, by notice, require the person so doing such act to alter, remove, or as far as practicable restore to its original state, the whole, or any part of any property, movable or immovable, public or private affected thereby, within a time to be specified in the notice and further,(b)if no penalty has been specially provided in this Act for so doing such act the person so doing it shall be punishable with the fine not exceeding fifty rupees for such offence.
