- 20.1 If the Authority finds at any stage that the construction is not being carried out according to the sanctioned plan or is in violation of any of the provisions of these bye laws, it shall notify the owner giving details of deviation and no further construction shall be allowed until necessary corrections in the plan are made and the corrected plan is approved. In case the deviation is within condonable limits, the construction shall not be stopped.20.2If the owner fails to comply with the requirements at any stage of construction, the Authority may cancel the building permission issued and shall cause notice of such cancellation to be pasted upon the said construction. If the owner is not traceable at the address given in the notice, pasting of such notice on the premises shall be considered as sufficient notification of cancellation to the owner thereof no further work shall be undertaken or permitted upon such construction until a valid building permission is issued thereafter.20.3The notification under sub-bye law (20.2) shall also be published in as public notice and also on the Website.20.4The above-mentioned procedure shall also be followed in case of deviation of the layout.20.5An appeal against an order under sub-bye law (20.2) above shall lie with the tribunal established under Municipal Act or any other tribunal as notified by the department.
