Section 211(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Should a building be begun, erected or re-erected -(a)without sanction as required by sub-section (1) of section 203 ; or(b)without notice as required by sub-section (2) of section 203 ; or(c)when sanction has been refused,the municipality may, by notice, delivered to the owner within six months from the completion of building, require the building to be altered or demolished as it may deem necessary within the period specified in such notice; and should it be begun or erected -(d)in contravention of the terms of any sanction granted ;(e)when the sanction lapsed ; or(f)in contravention of any bye-law made under section 204 or, in the case of a building, of which the erection has been deemed to be sanctioned under sub-section (5) of section 208, if it contravenes any scheme sanctioned under section 205,the municipality may by notice to be delivered to the owner within six months from the completion of the building, require the building to be altered in such manner as it may deem necessary, within the period specified in such notice:Provided that the municipality shall require a building to be demolished or altered so for as is necessary to avoid contravention of a building scheme drawn up under section 205:Provided further that where the erection of the work has not been completed, the Executive Officer may by the same or separate order, whether made at the time of the issue of the notice under this sub-section or at any other time, direct the person to stop erection or work till the expiry of the period within which an appeal against the order of demolition if made, may be preferred under sub-section (1) of section 212:Provided further that if any notice issued by the Executive Officer or Secretary, as the case may be, under this section on the ground that a building has been begun or has been erected in contravention of the terms of any sanction granted or in contravention of any bye-law made under section 204, the person to whom the notice is issued may, within fifteen days from the date of service of such notice, appeal to the municipality and subject to the provisions of sections 212, 263 and 269, the decision of the municipality shall be final :Provided further that the copy of the final order of the municipality shall be given free of cost to the appellant immediately after it is made.
