Section 307(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)If a building is erected or re-erected-(a)without any sanction as required by Section 293 (1); or(b)when sanction has been refused; or(c)in contravention of the terms of any sanction granted; or(d)when sanction has lapsed under Section 300,the Commissioner, unless he deems it necessary to take proceedings in respect of such building or work under Section 294, shall-(a)by written notice, require the person who is erecting such building or executing such work or has erected such building or executed such work on or before such day as shall be specified in such notice, by a statement in writing subscribed by him or by an agent duly authorised by him in that behalf and addressed to the Commissioner, to show sufficient cause why such building or work shall not be removed, altered or pulled down; or(b)shall require the said person on such day and at such time and place as shall be specified in such notice to attend personally or by an agent duly authorised by him in that behalf, and show sufficient cause why such building or work shall not be removed, altered or pulled down.
