Section 256A(1) in Chennai City Municipal Corporation Act, 1919
(1)If the construction or reconstruction of any building-(a)is commenced without the permission of the commissioner, or(b)is carried on otherwise than in accordance with the particulars on which such permission was based, or(c)is carried on in contravention of any lawful order or breach of any provision contained in this Act or in any ride or by-law made under it, or of any direction or requisition lawfully given or made, the commissioner may, after to three days' notice, direct that any person directing or carrying on such construction, or any person employed in the execution thereof in such building or any other place adjacent thereto shall be removed from such building, well or place.
