195. [ Penalty for disobedience. [Substituted by Punjab Act No. 3 of 1933, section 79. In the case of municipalities to which the municipal (Executive Officer' Act No. 1931, applies section 195 has been amended - vide item No. 15 of Schedule II, Punjab Act No. 2 of 1931, as amended by Punjab Act No. 2 of 1934.]
- Should a building be begun, erected or re-erected. -(a)without sanction as required by section 189(1); or(b)without notice as required by section 189(2) ; or(c)when sanction has been refused;the [committee] may by notice delivered to the owner within six months from the completion of the building, require the building to be altered or demolished as it may deem necessary within the period specified in such notice; and should it be begun or erected,(d)in contravention of the terms of any sanction granted; or(e)when the sanction has lapsed; or(f)in contravention of any bye-law made under section 190; or in the case of a building of which the erection has been deemed to be sanctioned under section 193(4), if it contravenes any scheme sanctioned under section 192;the [committee] [The words 'Executive Officer' shall be deemed to be Substituted for the word 'Committee' (vide item 15, of Schedule II of Punjab Act No. II of 1931 as amended by Punjab Act No. 2 of 1934) in the case of those municipalities to which Punjab Act No. 2 of 1931, applies.] may by notice to be delivered to the owner within six months from the completion of the building require the building to be altered in such manner as it may deem necessary, within the period specified in such notice:Provided that the committee may, instead of requiring the alteration or demolition of any such building, accept by way of compensation such sum as it may deem reasonable:Provided also that the committee shall require a building to be demolished or altered so far as is necessary to avoid contravention of a building scheme drawn up under section 192:[Provided further that if any notice is issued by the Executive Officer under this section on the ground that a building has been begun or has been erected in contravention of the terms of any sanction granted or in contravention of any bye-law made under section 190 the person to whom the notice is issued may, within fifteen days from the date of service of such notice, appeal to the committee, and subject to the provisions of sections 225, 232 and 236, the decision of the committee shall be final.] [This proviso has been inserted by item 15 of Schedule II of Punjab Act No. 2 of 1931, as amended by Punjab Act No. 2 of 1934, in the case of those municipalities to which Punjab Act No. 2 of 1931, applies.]]
