(3)If no such undertaking as referred to in sub-section (2) is given or, if, in a case where such undertaking has been given any work of improvement to which the undertaking relates is not carried out within the specified period or the building is used in contravention of the terms of the undertaking. the Municipality shall make an order of demolition which be carried out by the owner or, if the owner fails, by the Municipality at the cost of the owner in such manner as may be provided in the regulation.
