Section 64(3) in Karnataka Panchayat Raj Act, 1993
(3)Whenever any building is erected, added to or reconstructed without such permission or in any manner contrary to the rules prescribed under sub-section (1) or any conditions imposed by the permission granted, the Grama Panchayat may, whether any action is taken or not against such person under section 298,-(a)direct that the building, alteration or addition be stopped; or(b)by written notice require within a reasonable period to be specified therein , such building, alteration or addition to be altered or demolished as it may deem necessary for the promotion of public health or prevention of danger to life or property.
