(1)If the Executive Officer finds that the work -(a)is otherwise than in accordance with the plans or specifications which have been approved; or(b)contravenes any of the provisions of this Act or any bye-law, rule, order or declaration made thereunder;he may by notice require the owner of the building within a period stated either -(i)to make such alteration as may be specified in the said notice with object of bringing work into conformity with the said plans of provisions; or(ii)to show cause why such alterations should not be made.
