(3)It shall be lawful for the competent authority or any other officer, authorized by the Government in this behalf, to enter and inspect the pandal with a view to verify the correctness of the declaration so made by the erector of pandal under sub-section (2) and to point out the shortcomings, if any, with directions to remove them within a specified time. If the directions of the officer inspecting the pandal are not complied within the time so given, such officer shall seal the pandal.
