Section 12(3) in The Punjab New Capital (Periphery) Control Act, 1952
(3)If the order made under sub-section (2) is not carried out, within the specified period, the [Director] [Substituted by Haryana Act No. 15 of 2001.] may himself, at the expiry of the period of this order, take such measures as may appear necessary to give effect to the order and cost of the such measures shall, if not paid on demand being made to him, be recoverable from such person as arrears of land revenue :Provided that even before the expiry of seven days period mentioned in the order under sub-section (2), if the [Director] [Substituted by Haryana Act No. 15 of 2001.] is satisfied that instead of stopping the erection or re-erection of the building or making or extending of the excavation or laying out of the means of access to a road, as the case may be, the person continues with the contravention, the [Director] [Substituted by Haryana Act No. 15 of 2001.] may himself take such measures as may appear necessary to give effect to the order and the cost of such measures, shall, if not paid on demand being made to him, be recoverable from such person as arrears of land revenue.]
