Section 208A(2) in The Haryana Municipal Act, 1973
(2)Where any premises has been sealed, the Executive Officer or the Secretary of the municipal council or the committee, as the case may be. may order such seal to be removed for the purpose of-(a)allowing an opportunity to the owner to bring it in conformity with the sanctioned building plan as per the provisions of this Act, rules or bye-laws framed thereunder within a period, which shall not exceed three months; or(b)allowing the functionaries of the municipality to bring it in conformity with the sanctioned building plan as per the provisions of this Act, rules or bye-laws framed thereunder at the cost of the owner; or(c)demolition, at the cost of the owner.
