(2)If, on making any inspection under sub-section (1) the person, as aforesaid, finds that the building is being or has been erected--(a)otherwise than in accordance with the building plan as sanctioned ; or(b)in such a way as to contravene any of the provisions of this Act or the rules or the regulations made thereunder, the Chairperson may by written notice, require that owner of the building either to make such alterations within such time as may be specified in the notice with the object of bringing the work into conformity with the said plans or provisions, as the case may be, or to appear before the Municipality and show cause why such alterations should not be made.
