(1)Where it comes to the notice of the Secretary that a work,-(a)is not in accordance with the plans or specifications approved, or(b)is in contravention of any of the provisions of this Act or any rule, bye-law, order or declaration made thereunder, he may, by notice, require the person for whom such work is done-(i)to make such alterations as may be specified in the said notice with the object of bringing the work in conformity with the plans or specifications approved or the provisions so contravened; or(ii)to show cause why such alterations should not be made, within such period as may be specified in the notice.[Provided that any construction made in deviation from the approved plan and specifications may not be required to be altered unless it contravenes any provisions and specification mentioned in this Act or the Building Rules made thereunder.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]
