(1)Where the erection of any building or execution of any work has commenced or is being carried on, or has completed without or contrary to the sanction as required by sub-section (1) of section 201; or without notice as required by sub-section (2) of Section 201; or when sanction has been refused, or in contravention of any provisions of this act or bye-laws, made thereunder, the committee, the Executive Officer or the Secretary, as the Case may be, may, within six months from the completion of the building, in addition to any other action that may be taken under this Act, make an order directing that such erection under this Act, make an order directing that such erection work shall be demolished by the person at whose instance the erection of work has been commenced or is being carried on or has been completed, within such period (not being less than five days and more than fifteen days from the date on which a copy of the order of demolition with a brief statement of the reasons therefor has been delivered to that person), as may be specified in the order of demolition :Provided that no order of demolitions shall be made unless the person has been given by means of a notice served in such manner as the committee, the executive officer or the secretary, as the case may be, may think fit, a reasonable opportunity of showing cause as to why such order shall not made :Provided further that where the erection or work has not been completed, the committee, the executive officer or the secretary, as the case may be, may at the time of the issue of the notice under the first proviso or at any other time, direct the person to stop the erection or work until the expiry of the period within which an appeal against the order of demolition, if made, may be preferred under Section 209.
