Section 228(1) in Andhra Pradesh Municipalities Act, 1965
(1)If the Commissioner is satisfied--(i)that the construction or reconstruction of any building or well--(a)has been commenced without obtaining the permission of the Commissioner or the Chairperson as the case may be, or where an appeal has been made to the council, in contravention of any order passed by the council; or(b)is being carried on, or has been completed, otherwise than in accordance with the plans or particualrs on which such permission or order was based; or(c)is being carried on, or has been completed, in breach of any of the provisions of this Act or of any rule or bye-law made under this Act or of any direction or requisition lawfully given or made under this Act or such rules or bye laws; or(ii)that any alterations required by any notice issued under Section 217 have not been duly made;or(iii)that any alteration of or addition to any building or any other work made or done for any purpose into or upon, any building, has been commenced or is being carried on or has been completed in breach of Section 227.
