Section 208A(3) in The Haryana Municipal Act, 1973
(3)Where any order to seal the premises has been passed under subsection (1), the owner may file an appeal before the Deputy Commissioner concerned within a period of seven days of passing of such order. The Deputy Commissioner may either reject the appeal or stay the order to allow the owner to bring the premises in accordance with the sanctioned building plan as per the provisions of this Act, rules or the bye-laws framed thereunder, with such conditions including furnishing of a bank guarantee of an amount, as deemed fit. On failure of the owner to adhere to the conditions of the order, bank guarantee shall be revoked and the premises shall be liable for demolition, at the cost of the owner. Such cost shall be paid by the owner within a period of one month from the date of demolition of the said premises.
