- Notwithstanding anything contained in Sections 181 and 182, the Deputy Commissioner may within his jurisdiction order any person responsible for any unauthorised encroachment as specified in Sections 181 and 182 to remove or alter such encroachment within a specified time not exceeding two weeks and on non-compliance with such order may remove or alter such encroachment and realised all expenses thereby incurred from the person concerned as fine in a criminal court.
