Section 303 in The M.P. Municipal Corporation Act, 1956
303. Power of Commissioner to direct removal of person from building in which works are unlawfully carried on or which are unlawfully occupied.
(1)If any person contravenes any provision of sub-section (4) of Section 301 or Section 302 or disobeys any direction of the Commissioner made thereunder, the Commissioner after giving twenty-four hours notice shall direct all persons engaged in any capacity in the work of erecting or re-erecting the building in question or part thereof or constructing or re-constructing any projecting portion thereof or occupying or using such building or part thereof to remove themselves and shall take such measures as will prevent any one such persons from again entering into or remaining upon such building or part thereof except with his permission :Provided that any person occupying or using such building or part thereof either as tenant or as owner in contravention of sub-section (4) of Section 301 shall not be directed to remove himself unless he has been served by the Commissioner with one week's notice in writing requiring him to vacate ;Provided further that it in the opinion of the Commissioner there is imminent danger to human life, the Commissioner may require such building or part thereof to be vacated immediately.(2)The Commissioner shall, on the application of any person who has vacated any premises in pursuance of a notice under sub-section (I), reinstate such person in the premises on the withdrawal of such notice, unless it is in his opinion impracticable to restore substantially on the same terms of occupation by reason of any structural alteration or demolition.(3)All expenditure incurred in the enforcement of the provisions of this section may be recovered from the person offending.
