Section 16A(3) in The Punjab Capital (Development and Regulation) Building Rules, 1952
(3)The Estate Officer may, without notice, cause to be removed any of the things referred to in sub-rule (1) which has been deposited or set up in any street without the permission specified in that sub-rule or which having been deposited or set up with such permission has not been removed within the period specified in the notice issued under sub-rule (2).
