Section 280A(1) in West Bengal Municipal Corporation Act, 2006
(1)The Commissioner may, at anytime during the erection of any building or the execution of any work or at any time within three months after the completion thereof, by a written notice, specify any matter in respect of which such erection or execution is without or contrary to the sanction referred to in section 263 or is in contravention of any condition of such sanction or of any of the provisions of this Act or the rules or the regulations made thereunder and require the person who gave the notice under section 262 or section 262A or the owner of such building or work either-(a)to make such alterations as may be specified by the Commissioner in the notice with the object of bringing the building or the work in conformity with such sanction or such condition of such sanction or such provisions of this Act or the rules or the regulations made thereunder, or(b)to show cause, within such period as may be stated in the notice, why such alterations should not be made.
