Section 297 in The Coimbatore City Municipal Corporation Act, 1981
297. Power of Commissioner to direct removal of persons directing or carrying on construction of buildings, etc.
(1)If the construction or reconstruction of any building or well -(a)is commenced without the permission of the Commissioner; or(b)is carried on otherwise than in accordance with the particulars on which such permission was based; or(c)is carried on in contravention of any lawful order or in breach of any provision contained in this Act or in any rule or by-law made under it, or of any direction or requisition lawfully given or made, the Commissioner may, after three days, notice, direct that any person directing or carrying on such construction or reconstruction, or any person employed in the execution thereof in such building or well or any other place adjacent thereto shall be removed from such building, well or place.(2)It shall be the duty of every police officer to assist the Commissioner or any officer or servant of the corporation reasonably demanding his aid for carrying into effect the direction given by the Commissioner under sub-section (1).
