Section 53(6) in The Maharashtra Regional and Town Planning Act, 1966
(6)If within the period specified in the notice or within the same period after the disposal of the application under sub-section' (4), the notice or so much of it as stand is not complied with, the planning Authority may-(a)prosecute the owner for not complying with the notice; and where the notice requires the discontinuance of any use of land any other person also who uses the land or causes or permits the land to be used in contravention of the notice; and(b)where the notice requires the demolition or alteration of any building or works or carrying out of any building or other operations, itself cause the restoration of the land to its condition before the development took place and secure compliance with the conditions of the permission or with the permission as modified by taking such steps as the Planning Authority may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operations; and recover the amount of any expenses incurred by it in this behalf from the owner as arrears of and revenue.
