(4)If an order by the Municipal Commissioner or the Executive Officer under section 436, or under sub-section (1) of this section, directing any person to stop the erection of any building or the execution of any work, is not complied with, the Municipal Commissioner or the Executive Officer may take such measures as he deems fit or may require any police officer to remove such person and all his assistants and workmen from the premises within such time as may be specified by the Municipal Commissioner or the Executive Officer, and the police officer shall comply with such requirements.
