Section 10 in The U.P. (Regulation Of Building Operations) Act, 1958
10. Order of demolition of buildings in certain cases. -
[(1)] [Section 10 renumbered as sub-section (1) by U.P. Act No. 41 of 1976.] Where the [erection or re-erection of or material[change] [Substituted by U.P. Act No. 11 of 1960 for 'erection of'.] in] any building has been commenced or is being carried on or has been completed in contravention of [any regulation made under this Act] [Substituted by U.P. Act No. 41 of 1976.] or without the permission referred to in Section 6 or in contravention of any condition subject to which such permission has been granted the Prescribed Authority may [without prejudice to the provision of Section 9] [Substituted by U.P. Act No. 41 of 1976.] make an order directing that such [erection, re-erection or material [change] [Substituted by U.P. Act No. 41 of 1960 for 'erection'.] in] shall be demolished by the owner thereof within such period not exceeding two months as may be specified in the order, and on the failure of the owner to comply with the order the Prescribed Authority may itself [through the local authority concerned or through such other agency as it thinks fit] [Inserted by U.P. Act No. 41 of 1976.] cause the [erection, re-erection or material [change] [Substituted by U.P. Act No. 11 of 1960 for 'erection'.] in] to be demolished and the expenses of such demolition shall be recoverable from the owner in the same manner as an arrear of land revenue:Provided that no such order shall be made unless the owner has been given an opportunity of being heard.(2)[ If the Prescribed Authority is satisfied that the. erection or re-erection of any building or the execution of any such work as is referred to in Section 6 has been unlawfully commenced or is being unlawfully carried on it may by written notice require the person directing or carrying on such erection or re-erection or execution, to stop the same forthwith and on his failure to do so, cause the carrying on of such erection or re-erection or execution to be stopped and use or employ such reasonable force as may be necessary therefor] [Inserted by U.P Act No. 41 of 1976.]
