(3)The Chief Officer may, without notice, cause to be removed any of the things referred to in clause (b) or clause (c) of sub-section (1), which has been deposited or set up in any street without any permission specified in that sub-section or which having been deposited or set up with such permission, has not been removed before the expiry of the period of notice issued under sub-section (2):Provided that nothing in this sub-section apply to any case under clause (b) or clause (c) or sub-section (1), if, in such case, an application of permission has been made with such fee, as specified by the Municipality in this behalf but no reply has been sent to the applicant within seven days from the date of the application.
