(1)Should a building be began, materially alter or erected-(a)without sanction as required by Section 171 (1); or(b)without notice as required by Section 171 (2); or clause (iii) of Section 302; or(c)when sanction has been refused; or(d)in contravention of the terms of any sanction granted; or(e)when the sanction has lapsed; or(f)in contravention of any bye-laws made under Section 302, clause (v); the Board may by notice to be delivered within a reasonable time, require the building to be altered or demolished as it may deem necessary, within the space of thirty days from the date of the service of such notice:Provided that no such notice shall issue in respect of the contravention of any bye-law the observance of which has been dispensed with under Section 173:Provided also that the Board at a meeting may instead of requiring the alteration or demolition of any such building accept by way of composition such sum as it may deem reasonable.(2)Any person who fails to comply with a requisition issued by the Board under the provisions of sub-section (1)* shall be liable to a fine not exceeding five hundred rupees and to a further fine not exceeding fifty rupees for everyday during which the person continues to make such default after service on him of such requisition, *provided where such person continues to default or fails to make such alteration or demolition of the building after the imposition of the fine, the Magistrate may, on an application to be made in writing by the Board, order the alteration or demolition of the building within a period of 30 days and on non-compliance of such order, may authorize the Board to take all necessary steps to alter or demolish such building and realise the expenses thereby Incurred from the owners or occupiers of the building.*Amended vide Meghalaya Municipal (Amendment) Act 1973 (Meghalaya Act 12 of 1973).
