Section 23(7) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(7)In case the owner or occupier fails, neglects or refuses to comply with the notice to repair or to demolish the said building or portion thereof, the Authority shall cause the danger to be removed either by demolition or repair of the building or portion thereof or otherwise and the owner or occupier shall be liable to pay the expenditures incurred in the above works.
