Section 10(3) in The Haryana Development and Regulation of Urban Areas Act, 1975
(3)If the order made under sub-section (2) is not carried out, the Director or any other officer authorised in writing by him in this behalf, may serve 24 hours' notice on that person to comply and if such a person fails to do so, the Director or any other officer authorised in writing by him in this behalf, may himself, at the expiry of the period of this notice, take such measures including demolition of any structure, as may appear necessary to give effect to the order and the cost of such measures shall, if not paid on demand being made to him, be recoverable from such person as arrears of land revenue :Provided that even before the expiry of the 30 days period mentioned in the notice under sub-section (2), if the Director or any other officer authorised in writing by him in this behalf, is satisfied that instead of complying the aforesaid notice the person continues with the contravention, the Director or any other officer authorised in writing by him in this behalf may serve him with 24 hours' notice to carry out the order made under sub-section (2) and if such a person fails to do so, the Director or any person authorised in writing by him may himself take such measures including demolition of any structure, as may appear necessary, to give effect to the order and the cost of such measures, shall, if not paid on demand being made to him, be recovered from such person as arrears of land revenue.]
