Section 171(1) in Karnataka Municipalities Act, 1964
(1)If any person forms an extension or lay-out or makes any street referred to in section 170 or puts up any building without or otherwise than the conformity with the orders of the municipal council under section 170, the municipal council may, whether or not the offender be prosecuted under this Act, by notice,-(a)require the offender to show sufficient cause, by a written statement signed by him and sent to the municipal council on or before such day as may be specified in the notice, why such extension, lay-out or street should not be altered to the satisfaction of the municipal council or if such alteration be deemed impracticable by the municipal council, why such extension, lay-out or street should not be demolished, or(b)require the offender to appear before the municipal council either personally or by a duly authorised agent in such way and at such time and place as may be specified in the notice and show cause as aforesaid.
