Section 281 in The City of Nagpur Corporation Act, 1948
281. Power of [Commissioner] to stop progress of building work unlawfully commenced or carried on. - (1) In any case in which the erection of a building has been commenced or is being carried on unlawfully as mentioned in section 286, the [Commissioner] may by written notice require the building operations to be discontinued from the date of service of such notice.
(2)Any person failing to comply with the terms of such notice shall be punishable with a fine which may extend to one thousand rupees and if he fails to comply with the terms of such notice after the first day of his failure so to do, with a further fine which may extend to fifty rupees for every such day after the first.
