Section 267 in The Bombay Provincial Municipal Corporations Act, 1949
267. Powers of Commissioner to direct removal of person directing unlawful work. - (1) If the Commissioner is satisfied that the erection of any building or the execution of any such work as is described in section 254 has been unlawfully commenced or is being unlawfully carried on upon any premises, he may, by written notice, require the person, directing or carrying on such erection or execution to stop the same forthwith.
(2)If such erection or execution is not stopped forthwith, the Commissioner may direct that any person directing or carrying on such erection or execution shall be removed from such premises by any police officer and may cause such steps to be taken as he may consider necessary to prevent the re-entry of such person on the premises without his permission.(3)The costs of any measures taken under sub-section (2) shall be paid by the said person.Power to Vacate Premises
