403. Power of Municipal Magistrate to direct payment of fine and demolition of unlawful works.
(1)If, under this Act or the Rules or the Regulations made thereunder, any person is, in respect of any unlawful work, liable-(a)to pay any fine, and also(b)to demolish such work, the Municipal Magistrate having jurisdiction may, in his discretion, direct such person to pay the fine and also to demolish the work.(2)All sums realized on account of fine under this Section shall be credited to the Municipal Fund.N. Legal Proceedings
