319. No. action to be taken without affording opportunity.
(1)Chief Municipal Officer shall not pass any adverse order against the owner, occupier or any person responsible for construction of a building or structure of permanent nature in breach or violation of approved building construction plan or any breach or contravention of building bye-law or other parameters under this Act unless the person concerned has been afforded opportunity against such adverse order to be passed by the Chief Municipal Officer.(2)Chief Municipal officer shall not pass any adverse order against any registered Architect without affording opportunity of hearing to him.(3)It shall be open to Chief Municipal Officer to pass an order stopping construction activity of a building or structure of permanent nature constructed in breach or contravention of approved construction plan or building bye-law and other parameters under this Act pending final decision by him.
