Section 23 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
23. Penalty. - Should a building or any addition or alteration to an existing building be begun without sanction or when sanction has been refused, the Executive Engineer may by notice delivered to the owner doing construction or within three months from the completion of the building, addition, etc., require the building, addition, etc., to the suspended, altered or demolished as he may deem necessary within the period specified in such notice:
Provided that instead of requiring the alterations or demolition of any such building the Executive Engineer may accept by way of compensation such sum as he may deem reasonable.
