Section 221(1) in Siliguri Municipal Corporation Act, 1990
(1)If the Corporation is satisfied-(a)that the erection of any building-(i)has been commenced without obtaining sanction or permission under this Act or the rules or the regulations made thereunder or completed otherwise than in accordance with the particulars on which such sanction or permission is based, or after such sanction or permission has been lawfully withdrawn, or(ii)is being carried on or has been completed in contravention of any provision of this Act or the rules or the bye-laws made thereunder, or(b)that any building or projection exists in violation of any condition, direction or requisition lawfully given or made under the provisions of this Act or the rule or the regulations made thereunder, or(c)that any material alteration of, or addition to, any building has been commenced or is being carried on or has been completed in contravention of any provision of this Act or the rules or the bye-laws made thereunder, it may after giving the owner of the building a reasonable opportunity of being heard, make an order directing that such erection, alteration, addition or projection, as the case may be, or so much thereof as has been executed unlawfully or such building or existing structure be demolished or altered and upon such order it shall be the duty of the owner to cause such demolition or alteration to the satisfaction of the Mayor-in-Council within such period as may be fixed in this behalf and in default, the same may be demolished or altered by the Mayor-in-Council at the expenses of the said owner.
