Section 308(1) in The M.P. Municipal Corporation Act, 1956
(1)If there shall be reasonable ground for suspecting that in the erection of any such building or in the execution of any such work as is referred to in Section 307 anything has been done, contrary to any provision of this Act or of any rule or bye-law, or that anything required by any such provision, rule or bye-law to be done has been omitted to be done; and if, on inspecting such building or work, it is found that the same has been completed or is too far advanced to permit of any such fact being ascertained, the Commissioner may with the approval of the [Mayor-in-Council] [Substituted by M.P. Act No. 20 to 1998.], by a written notice require the person who has erected such building or executed such work or is erecting such building or executing such work to cause so much of the building as prevents any such fact being ascertained to be cut into, laid open or pulled down to a sufficient extent to permit of the same being ascertained.
