Section 37(6) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(6)If within the period specified in the notice or within the same period after the disposal of the application the notice or so much of it as stands is not complied with, the Director may,-(a)prosecute the owner for not complying with the notice and whether the notice requires the discontinuance of any use of land, any other person also who uses the land or causes or permits the land to be used in contravention of the notice; and(b)where the notice required the demolition or any alteration of any building or works or carrying out of any building or other operations itself cause the restorations of the land to its condition before the development took place and secure compliance with the condition of the permission or with the permission as modified by taking such steps as the Director may consider necessary, including demolition or alteration of any building or works or carrying out of any building or other operations, and recover the amount of any expenses incurred by him in this behalf from the owner as arrears of land revenue.
