(2)If, on making any inspection under sub-section (1), the Chairman or the other person as aforesaid finds that the building is being or has been erected-(a)otherwise than in accordance with the building plan as sanctioned, or(b)in such a way as to contravene any of the provisions of this Act or the rules or the regulations made thereunder, the Chairman may, by written notice, require the owner of the building either to make such alterations within such time as may be specified in the notice with the object of bringing the work into conformity with the said plans or provisions, as the case may be, or to appear before the Chairman and show cause why such alterations should not be made.
