Section 282(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)If the Commissioner finds that the work-(a)is otherwise than in accordance with the plans or specifications which have been approved; or(b)contravenes any of the provisions of this Act, or any rule, by-law, order or declaration made under this Act,he may by notice require the owner of the building, within a period stated either-(i)to make such alterations as may be specified in the said notice with the object of bringing the work in conformity with the said plans, specifications or provisions; or(ii)to show cause why such alterations should not be made.,
