(10)Where no appeal has been preferred against an order made under sub-section (5) or where an order under that sub-section has been confirmed on appeal, whether with or without modification, the person against whom such order has been made, shall comply with the same within the period specified therein or, as the case may be, within the period, if any, fixed by the Court of the Principal Judge on appeal, and on the failure of such person to comply with such order with in such period, the Chief Officer may, require any Police Officer or any employee of the Municipality to seal such building after evicting all persons therefrom to prevent its further unauthorised use.
