Section 17(2) in Kerala Municipality Building Rules, 1999
(2)Where it comes to the notice of the Secretary that a work-(a)is not in accordance with the plans or specifications approved;(b)is in contravention of any of the provisions of the Act these rules, bye-law or declaration made there under; he may, by notice, require the person for whom such work is done-(i)to make such alterations as may be specified in the notice with the object of bringing the work in conformity with the plans or specifications approved or the provisions so contravened; or(ii)to show cause why such alterations should not be made; within such period as may be specified in the notice:Provided that any construction carried out in deviation of the approved plan or specific conditions shall not be required to be altered if such construction does not violate the provisions or specific conditions contained in the Act or these rules.
