Section 12(2) in The Punjab New Capital (Periphery) Control Act, 1952
(2)[ Without prejudice to the provisions of sub-section (1), the [Director] [Substituted by Haryana Act No. 22 of 1999.] may, by notice, served by post and if a person avoids service, or is not available for service of notice, or refuses to accept service, then by fixing a copy of it on the outer door or some other conspicuous part of such premises or in such other manner as may be prescribed, call upon any person who has committed a breach of the provisions referred to in the said sub-section to stop further construction and to appear and show cause why he should not be ordered to restore to its original state or to bring it in conformity wit the provisions of the Act or the rules, as the case may be, any building or land in respect of which a contravention such as described in the said sub-section has been committed, and if such person fails to show cause to the satisfaction of the [Director] [Substituted by Haryana Act No. 15 of 2001.] within a period of seven days, the [Director] [Substituted by Haryana Act No. 15 of 2001.] may pass an order requiring him to restore such land or building to its original state or to bring it in conformity with the provisions of the Act or the rules, as the case may be, within a further period of seven days.
