Section 309(6) in The Chhattisgarh Municipal Corporation Act, 1956
(6)If at the expiry of the said period an order to demolish a building given under sub-section (4) or sub-section (5) has not been complied with, the Commissioner may with the previous approval of the Mayor-in-Council, direct, by an order in writing, the demolition thereof by any municipal officer, servant or contractor. The materials of the building so demolished shall thereupon be sold by public auction and the proceeds of the sale shall be made over to the owner after deducting the cost of demolition and sale. If the amount realised is not sufficient to cover the cost of the demolition and sale, the balances if any shall be recovered from the owner :Provided that, before such an order is given, the owner of the building shall be given an opportunity of appearing before the Mayor-in-Council in person or by agent, and of showing cause why such order should not be given.
