215. Inspection of building or work requiring sanction.
(1)The Chairman or any other person duly authorized by him in this behalf may. at any time and without notice, inspect any building or work in respect of which an application with building plan has been submitted, while the work is in progress, and shall cause such inspection [on receipt of the notice] [Inserted by the West Bengal Act 16 of 2002, w.e.f. 2.9.2002, for 'within two months of the receipts of the notice'.] of completion or credible information regarding such completion.(2)If, on making any inspection under sub-section (1), the Chairman or the other person as aforesaid finds that the building is being or has been erected-(a)otherwise than in accordance with the building plan as sanctioned, or(b)in such a way as to contravene any of the provisions of this Act or the rules or the regulations made thereunder, the Chairman may, by written notice, require the owner of the building either to make such alterations within such time as may be specified in the notice with the object of bringing the work into conformity with the said plans or provisions, as the case may be, or to appear before the Chairman and show cause why such alterations should not be made.(3)If the owner does not appear and show cause under sub-section (2), he shall be bound to make the alterations specified in such notice.(4)If the owner appears and shows cause under sub-section (2), the Chairman shall, after hearing him, either-(a)cancel the notice issued under that sub-section, or(b)confirm the same, subject to such modifications, if any, as he may think fit.(5)On the failure of the owner to comply with such order within the period specified therein, the Chairman may require any police officer or any employee of the Municipality to seal such area after evicting all persons, including the workmen, therefrom to prevent further work till such alterations are made.
