(1)Where it comes to the notice of the Secretary that, a work -(a)is not in accordance with the plans or specifications approved, or(b)is in contravention of any of the provisions of this Act or any rule, bye-law, order of declaration made there under, he may, by notice, require the person for whom such work is done, -(i)to make such alteration as may be specified in the said notice to bring the work in conformity with the plans or specification approved or the provisions so contravened; or(ii)to show cause why such alteration should not be made, within such period as may be specified in the notice:Provided that any construction made in deviation from such approved plan or specifications may not be required to be altered unless it contravenes any specifications or provisions mentioned in this Act or building rules made thereunder.
