(4)On an application, in writing, of the Municipal Commissioner or the Executive Officer or any other officer, not below the rank of an officer authorized in this behalf by the Municipal Commissioner or the Executive Officer under sub-section (3), any police officer above the rank of a constable shall arrest any person who, in violation of the order referred to in sub-section (1) of section 436, commences the erection of a building, or execution of any work, referred to in that sub-section or carries on such erection or such execution.General Provisions
