Section 16(3) in New Town Kolkata Planning Area (Building) Rules, 2014
(3)If no notice is served under clause (a) of Sub-Rule- (2) above, or execution of any work is undertaken without the sanction referred to in clause (b) of Sub-Rule- (2) above, and the Sanctioning Authority is satisfied that -(a)the erection of any building -(i)has been commenced without obtaining sanction or permission from Sanctioning Authority.(ii)is being carried on or has been completed otherwise than in accordance with the sanction accorded, or the permission granted under these rules made under the Act, or after such sanction or permission has been lawfully withdrawn, or(iii)is being carried on, or has been completed in contravention of any provision of the rules, or(b)any building or projection exists in violation of any condition, direction or requisition under any provision of these rules, or(c)any material alteration of, or addition to, any building has been commenced, or is being carried on, or has been completed, in breach of any provision of these rules,it, may, after giving the owner of the building a reasonable opportunity of being heard, make an order directing that such erection, alteration, addition or projection, as the case may be, or so much thereof as has been executed unlawfully, may be demolished or altered, and upon such order, it shall be the duty of the owner to cause such demolition or alteration to the satisfaction of the Sanctioning Authority at the expense of the owner/applicant.
