(1)The Chief Officer of the Municipality may, at any time during the erection of any building or the execution of any work or at any time within six months after the completion thereof, by a written notice, specify any mater in respect of which such erection or execution is without or contrary to the sanction referred to in Section 346, or is in contravention of any condition of such sanction, or of any of the provisions of this Ct or the rules or the regulations made thereunder and may, by order, require the person who gave the notice under section 343 or the owner of such building or work either, -(a)To make such alternation, as may be specified by the Chief Officer in the written notice with the object of bringing the building or the work in conformity with such sanction or such condition of such sanction or such provisions of this Act or rules or the regulations made thereunder, or(b)To show cause, within such period, as may be specified in the order, why such alterations should not be made.
