Section 326(3) in Karnataka Municipal Corporations Act, 1976
(3)If any such work is begun or completed without such permission, the Commissioner may either,-(a)by notice require the owner or other person who has done such work to fill up or demolish such work in such manner as he shall direct; or(b)grant permission to retain such work, but such permission shall not exempt such owner from proceedings for contravening the provisions of sub-section(1).
