(2)If any such work is begun or completed without such permission, the Chief Officer of the Municipality, with prior approval of the Municipality, may, -(a)By written notice, require the owner or the other person, who has done such work to fill up or demolish such work within such time, as may be specified in the notice, and if the work of filling up or demolition is not done within the time so specified the Chief Officer may, cause the work to be done and realise the expenses therefore from the owner or the person to whom notice was given; or(b)Grant permission to retain such work or portion thereof on such terms and conditions, as the Municipality may consider fit to impose.
