Section 345(1) in The Delhi Municipal Corporation Act, 1957
(1)The Commissioner may at any time during the erection of any building or execution of any work or at any time [after the completion thereof by a written notice of not less than seven days] [Substituted by Act 42 of 1984, section 5, for "within three months after the completion thereof, by a written notice" (w.e.f. 10-12-1985)] specify any matter in respect of which such erection or execution is without or contrary to the sanction referred to in section 336 or is in contravention of any condition of such sanction or any of the provisions of this Act or any bye-laws made thereunder and require the person who gave the notice under section 333 or section 334 or the owner of such building or work either—(a)to make such alterations as may be specified in the said notice with the object of bringing the building or work in conformity with the said sanction, condition or provisions, or(b)to show cause why such alterations should not be made, within a period stated in the notice.
