Section 48 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
48. Power of Chief Executive Officer to require alteration of work.
(1)The Chief Executive Officer may, at any time, during the erection of any building or execution of any work or at any time within three months after the completion thereof, by a written notice specify any matter in respect of which such erection or execution is without or contrary to the sanctioned plan or is in contravention of any condition of such sanctions or any of the provisions of this Act or bye-laws made thereunder and require such person either -(a)to make such alteration as may be specified in the said notice with the object to bring the building or work in conformity with the said sanctioned plan, conditions and provisions thereof; or(b)to show cause as to why such alterations should not be made within the period stated in the notice at his risk and cost, by the Authority.(2)If the person or the owner does not reply to the show cause notice within the period specified therein, issued under sub-section(1), he shall be bound to make the alterations specified in the notice.(3)If the person or the owner replies to the show cause notice within the specified period, the Chief Executive Officer shall by an order either cancel the notice issued under sub-section(1) or confirm the same subject to such modifications, as he thinks fit.Chapter-X Miscellaneous
