Section 4 in The Delhi Municipal Corporation (Sealing Of Un-Authorised Construction) Rules, 1986
4. Tempering with seal of the premises or unauthorised construction.
-If any person, municipal officer or municipal employees whether authorised to seal the premises or the authorised construction or not, finds that the seal as affixed under these rules on the premises or the unauthorised construction, as the case may be has been broken or tempered with, shall report the matter in writing immediately to the police station concerned.
