Section 187(7) in Karnataka Municipalities Act, 1964
(7)The Municipal Commissioner or Chief Officer may inspect any building during the construction, reconstruction or erection thereof and if he 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 rule, bye-law, order or declaration made under this Act, he may by notice require the owner of the building within a period stated either,-(i)to show cause why such alterations should not be made; or(ii)to make such alterations as may be specified in the said notice with the object of bringing the work into conformity with the said plans, specifications or provisions.if the owner does not show cause as aforesaid, he shall be bound to make the alterations specified in such notice. If the owner shows cause as aforesaid the Municipal Commissioner or Chief Officer shall by an order cancel the notice or confirm the same subject to such modifications as he may think fit.
