Section 187(9) in The Chhattisgarh Municipalities Act, 1961
(9)The Council or any officer deputed by it may, at any time, inspect the erection of any building and at any time during the erection of building or the erection of any such work as aforesaid, or at any time not later than one month after being informed, in writing, by the person responsible for giving notice under sub-section (2) that the erection of the building, or the execution of any such work as aforesaid has been completed, may by written notice specify any matter in respect of which the erection of such building, or the execution of such work, may be in contravention of any provision of this Act or any bye-laws made under this Act at the time in force, and require the person erecting or executing, or who has erected or executed such building or work or if the person who has erected or executed such building or work, is not at the time of notice the owner thereof then the owner of such building or work to cause anything which is contrary to any such provision or bye-laws to be altered or to execute such work, which may be required to be executed by him in accordance with such provision or bye-laws.Explanation. - The expression "to construct a building" throughout this chapter includes-(a)any material alteration, enlargement or reconstruction of any building or of any wall, including compound wall and fencing verandah, fixed platform, plinth door-step or the like, whether constituting part of a building or not;(b)the conversion into a place for human habitation of any building not originally constructed for human habitation;(c)the conversion into more than one place for human habitation of a building originally constructed as one such place;(d)the conversion of two or more places of human habitation into a greater number of such places;(e)such alteration of the internal arrangement of a building, as affect its drainage, ventilation or other sanitary arrangement or its security or stability; and(f)the addition of any rooms, buildings or their structures to any building;and a building so altered, enlarged, reconstructed, converted or added to, shall be deemed to be a "a new building" for the purposes of this Chapter.
