Section 436(a) in Karnataka Municipal Corporations Act, 1976
(a)If the construction or reconstruction of any building or well,-(i)is commenced without the permission of the Commissioner, or(ii)is carried on or completed otherwise than in accordance with the particulars on which such permission was based, or(iii)is carried on or completed in contravention of any lawful order or breach of any provision of this Act or any rule or bye-law made under it, or of any direction or requisition lawfully given or made, or
