(1)If any person on whom a notice to carry out any of the works specified in Section 300 has been served by the Executive Officer fails to carry out the said works within the period and in the manner laid down in the notice, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may suspend his licence or may refuse to grant him a licence until such works are completed.
