(1)If the Executive Officer is satisfied -(i)that the construction or reconstruction of any building or well-(a)has been commenced without obtaining the permission or the Executive Officer or where an appeal has been preferred to the Municipality in contravention of any order passed by the Municipality in appeal; or(b)is being carried on, or has been completed otherwise than in accordance with the plans or particulars on which such permission or order as based; or(c)is being carried on, or has been completed in breach of any of the provisions of this Act or of any rule or bye-law made under this Act or of any direction or requisition lawfully given or made under this Act or such rules or bye-laws; or(ii)that any alteration required by any notice issued under Section 271 have not been duly made; or(iii)that any alteration of or addition to any building or any other work made or done for any purposes in, to or upon any building, has been commenced or is being carried on or has been completed in breach of Section 273, he may make a provisionally order requiring the owner or the builder to demolish the work done, or so much of it as, in the opinion of the Executive Officer, has been lawfully executed or to make such alteration may in the opinion of the Executive Officer be necessary to bring the work into conformity with the Act, bye-laws, rules, direction or requisition as aforesaid, or with the plans and particulars on which such permission or order was based, and may also direct that until the said order is complied with the owner or builder shall refrain from proceeding with the building or well.
