(2)Whoever does any of the acts mentioned in sub-section (1) without the written permission of the committee shall be punishable with a fine which shall not be less than two hundred rupees and more than two thousand rupees and the committee or the Secretary of the committee or the Health Officer or any person authorised by the committee may -(i)after reasonable opportunity has been given to the owner to remove his material and he has failed to do so, remove or cause to be removed by the police, or any other agency, any such movable encroachments or overhanging structures and any such materials, goods or articles of merchandise and any such fence, post, stall, or scaffolding.(ii)take measures to restore the street to the condition it was in before any such alteration, excavation or damage.
