Section 223(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)If any such work is begun or completed without such permission, the Chief Officer may either-(a)by written notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the Chief Officer shall prescribe; or(b)grant written permission to retain such work but such permission shall not exempt such owner from any proceedings for contravening; the provisions of sub-section (1).
