Section 248(2) in The New Delhi Municipal Council Act, 1994
(2)If an order made by the Chairperson under section 247 or under sub-section (1) of this section directing any person to stop the erection of any building or execution of any work is not complied with, the Chairperson may require any police officer to remove such person and all his assistants and workmen from the premises or to seize any construction material, tool, machinery, scaffolding or other things used in the erection of any building or execution of any work within such time as may be specified in the requisition and such police officer shall comply with the requisition accordingly.
