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.
