Section 331(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)If any such work is begun or completed without such permission, the Commissioner may, either-(a)by notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the Commissioner shall direct; or(b)grant permission to retain such work but such permission shall not exempt such owner from proceedings for contravening the provisions of sub-section (1).
