(2)Any person who fails to comply with a requisition issued by the Board under the provisions of sub-section (1)* shall be liable to a fine not exceeding five hundred rupees and to a further fine not exceeding fifty rupees for everyday during which the person continues to make such default after service on him of such requisition, *provided where such person continues to default or fails to make such alteration or demolition of the building after the imposition of the fine, the Magistrate may, on an application to be made in writing by the Board, order the alteration or demolition of the building within a period of 30 days and on non-compliance of such order, may authorize the Board to take all necessary steps to alter or demolish such building and realise the expenses thereby Incurred from the owners or occupiers of the building.*Amended vide Meghalaya Municipal (Amendment) Act 1973 (Meghalaya Act 12 of 1973).
