120. Power to prohibit change of authorised use of building.
(1)No person shall without the written permission of the Municipality or otherwise than in conformity with the condition of such permission change or allow the change of the use of a building for any purpose other than that specified in the sanctioned plan.(2)If, in any case,such permission is given necessary alterations have to be made to the satisfaction of the Municipality before change of such use.(3)Without prejudice to any other action that may be taken against any person, whether owner or occupier, for contravening the provisions of this section, the Municipality may levy on such person a fine not exceeding in each case rupees one hundred per square metre per month for the area under unauthorised use throughout the period during which such contravention continues.(4)The Municipality may, if deems fit, order that the unauthorised use be stopped forthwith:Provided that before making any such order, the Municipality shall give a reasonable opportunity to the person affected to show cause why such order shall not be made.
