Section 10(2) in The Haryana Development and Regulation of Urban Areas Act, 1975
(2)Without prejudice to the provisions of sub-section (1), the Director or any other officer authorised in writing by him in this behalf, may by notice, call upon any person who has committed a breach of the provision referred to in the said sub-section to stop further construction and to appear and show cause why he should not be ordered to restore to its original state or to bring it in conformity with the provisions of the Act or the rules, as the case may be, any building or land in respect of which a contravention such as is described in the said sub-section has been committed, and if such person fails to show cause to the satisfaction of the Director or any officer authorised in writing by him in this behalf, within a period of fifteen days the Director or any officer authorised by him in this behalf, may serve thirty days notice requiring him to restore such land or building to its original state or to bring it in conformity with the provisions of the Act or the rules, as the case may be.
