(1)Any person, duly authorised by Municipality in this behalf may, at any time and without notice, inspect any building or work in respect of which an application with building plan has been submitted, while the work is in progress and shall cause such inspection within two months of the receipt of the notice of completion or credible information regarding such completion.(2)If, on making any inspection under sub-section (1) the person, as aforesaid, finds that the building is being or has been erected--(a)otherwise than in accordance with the building plan as sanctioned ; or(b)in such a way as to contravene any of the provisions of this Act or the rules or the regulations made thereunder, the Chairperson may by written notice, require that owner of the building either to make such alterations within such time as may be specified in the notice with the object of bringing the work into conformity with the said plans or provisions, as the case may be, or to appear before the Municipality and show cause why such alterations should not be made.(3)If the owner does not appear and show cause under sub-section (2), he shall be bound to make the alterations specified in such notice.(4)If the owner appears and shows cause under sub-section (2) the Municipality shall, after hearing him, either--(a)cancel the notice issued under that sub-section, or(b)confirm the same, subject to such modifications if any, as it may think fit.(5)On the failure of the owner to comply with order within the period specified therein, the Municipality may require any police officer or any employee of the Municipality to seal such area evicting all persons, including the workman, thereform to prevent further work till such alterations are made.
