Section 228 in Andhra Pradesh Municipalities Act, 1965
228. Demolition or alteration of building work unlawfully commenced, carried on or completed.
(1)If the Commissioner is satisfied--(i)that the construction or reconstruction of any building or well--(a)has been commenced without obtaining the permission of the Commissioner or the Chairperson as the case may be, or where an appeal has been made to the council, in contravention of any order passed by the council; or(b)is being carried on, or has been completed, otherwise than in accordance with the plans or particualrs on which such permission or order was based; or(c)is being carried on, or has been completed, in breach of any of the provisions of this Act or of any rule or bye-law made under this Act or of any direction or requisition lawfully given or made under this Act or such rules or bye laws; or(ii)that any alterations required by any notice issued under Section 217 have not been duly made;or(iii)that any alteration of or addition to any building or any other work made or done for any purpose into or upon, any building, has been commenced or is being carried on or has been completed in breach of Section 227.(2)The said officer shall serve a copy of the provisional order made under sub-section (1) on the owner of the building or well, together with a notice requiring him to show cause within a reasonable time to be named in such notice why the order should not be confirmed.(3)If the owner fails to show cause to the satisfaction of the said officer, he may confirm the order with such modification as he thinks fit to make, and such order shall then be binding on the owner.
