Section 3(8) in The Delhi Municipal Corporation (Sealing Of Un-Authorised Construction) Rules, 1986
(8)The person, municipal officer or any other municipal employee, directed to seal the premises or unauthorised construction, after such premises or unauthorised construction has been sealed in the manner provided hereinbefore, shall inform in writing to(a)the police station of the area in which unauthorised construction of the premises is situated; or(b)any other police station as may be specified for the purpose in this behalf; and(c)the officer on whose directions the premises or unauthorised construction has been sealed.
