Section 466A(2) in The Delhi Municipal Corporation Act, 1957
(2)arrest of a person, except on the complaint of, or upon information received from, such officer of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] , not being below the rank of a Deputy Commissioner, as may be appointed by the Administrator:Provided that no offence of the contravention of any condition subject to which sanction was accorded for the erection of any building or the execution of any work shall be cognizable, if such contravention relates to any deviation from any plan of such erection or execution sanctioned by the Commissioner which is compoundable on payment of an amount under the bye-laws relating to buildings made under this Act.[*] [Sections 467 to 473 omitted in relation to the road transport services in the Union Territory of Delhi by Act 71 of Sch. II (w.r.e.f. 3-11-1971).]
