Section 263A in Haryana Municipal Corporation Act, 1994
263A. [ Power to seal premises. [Inserted by Haryana Act No. 12 of 2013, dated 26.9.2013.]
(1)The Commissioner may, at any time, before or after making an order under section 261 of 262 may order to seal the premises.(2)Where any premises has been sealed, the Commissioner, may order such seal to be removed for the purpose of -(a)allowing an opportunity to the owner to bring it in conformity with the sanctioned building plan as per the provisions of this Act, rules or bye-laws framed thereunder within a period, which shall not exceed three months; or(b)allowing the functionaries of the Corporation to bring it in conformity with the sanctioned building plan as per the provisions of this Act, rules or bye-laws framed thereunder at the cost of the owner; or(c)demolition, at the cost of the owner.(3)No person shall remove such seal except-(a)Under an order made by the commissioner under sub-section (2);or(b)under an order of the appellate authority.(4)Where any order of sealing has been passed under sub-section (1), the owner may file an appeal before the Divisional Commissioner concerned within a period of seven days of passing of such order. The Divisional Commissioner may either reject the appeal or stay the order to allow the owner to bring the premises in accordance with the sanctioned building plan as per the provisions of this Act, rules or by bye-laws framed thereunder, with such conditions including furnishing of a bank guarantee of an amount , as deemed fit. On failure of the owner to adhere to the conditions of the order, bank guarantee shall be revoked and the premises shall be liable for demolition, at the cost of the owner. Such cost shall be paid by the owner within a period of one month form the date of demolition of the said premises.(5)In the event of non-payment of the cost by the owner as per sub-section (3), the same shall be recoverable as arrears of land revenue.]
