Section 408A(2) in Haryana Municipal Corporation Act, 1994
(2)If such person fails to show cause to the satisfaction of the competent authority or fails to appear or refuses to appear before the competent authority, as the case may be, within a period of seven days, the competent authority shall pass an order requiring him to vacate such premises/land or building/structure constructed thereon or demolish unauthorized construction and restore to its original state or to bring it in conformity with the provisions of this Act or the rules framed thereunder, as the case may be, within a further period of seven days.
