Section 344(2) in The Delhi Municipal Corporation Act, 1957
(2)[If an order made by the Commissioner under section 343 or under sub-section (1) of this section directing any person to stop the erection of any building or execution of any work is not complied with,] [Substituted by Act 42 of 1961, section 17, for the words If such order is not complied with forthwith (w.e.f. 12-9-1961.)] the Commissioner may require any police officer to remove such person and all his assistants and workmen from the premises [or to seize any construction material, tool, machinery, scaffolding or other things used in the erection of any building or execution of any work] [Inserted by Act 42 of 1984, section 4 (w.e.f. 10-12-1985).] within such time as may be specified in the requisition and such police officer shall comply with the requisition accordingly.
