(3)If an order, made by the Chief Officer under sub-section (1) of this section or under section 410, directing any person to stop the erection of any building or the execution of any work, is not complied with, the Chief Officer, may, take such measures, as he deems fit or may require any Police Officer to remove such person and all his assistants and workmen from the premises within such time, as may be specified by the Chief Officer and such Police Officer shall comply with such requirements.
