Section 68(6) in Kerala Town and Country Planning Act, 2016
(6)If within the period specified in the notice or within such period after the disposal of the application for permission, the notice or so much of it that continues to have effect, is not complied with, the Municipal Corporation. Municipal Council. Town Panchayat or Village Panchayat concerned may,-(a)take steps to prosecute the owner, for not complying with the notice and in case where the notice required the discontinuance of any use of land, prosecute the owner, occupier or any other person who uses the land or causes or permits the land to be used in contravention of the notice;(b)cause the restoration of the land to its condition before the development took place and secure compliance with the conditions of the permission, in the case of a notice requiring the demolition or alteration of any building or works or carrying out of any building or other operations, by taking such steps as the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned may consider necessary, including demolition or alteration of any building or works or carrying out of any building or other operations; or(c)require any police officer to remove such person and all his workmen from the land at any time after the service of such notice and such police officer shall comply with the same; or(d)cause to ensure that the development or change of use of land is not continued and to seal the unauthorised development, if deemed necessary; or(e)recover the cost of any expense incurred by it in this regard from the owner as arrears of land revenue.
