Section 296(1) in The Madurai City Municipal Corporation Act, 1971
(1)If the Commissioner is satisfied-(i)that the construction or re-construction of any building or well-(a)has been commenced without obtaining the permission of the Commissioner or where an appeal or reference has been made to the standing committee, in contravention of any order passed by the standing committee; or(b)is being carried on, or has been completed otherwise than in accordance with the plans or particulars on which such permission or order was based; or(c)is being carried on, or has been completed in breach of any of the provisions of this Act or of any rule or by-law made under this Act or of any direction or requisition lawfully given or made under this Act or such rules or by-laws; or(ii)that any alterations required by any notice issued under section 282 have not been duly made; or(iii)that any alteration of, or additions to, any building or any other work made or done for any purpose, in to or upon any building has been commenced or is being carried on or has been completed in breach of section 295, he may take a provisional order requiring the owner or the builder or the occupier to demolish the work done, or so much of it, as in the opinion of the Commissioner has been unlawfully executed, or to make such alterations as may, in the opinion of the Commissioner be necessary to bring the work into conformity with the provisions of the Act, rules, by-laws, direction or requisition as aforesaid or with the plans or particulars on which such permission or order was based, and may also direct that until the said order is complied with, the owner or builder or the occupier shall refrain from proceeding with, the building or well.
