Section 307(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)If any building is erected or re-erected in contravention of any town planning scheme mentioned under Section 291 or of any building bye-laws made under Section 427, the Commissioner without prejudice to his right to lake proceedings for a fine in respect of the contravention, may by notice require the owner either to pull down or remove the work or, if he so elects, to effect such alteration therein as may be necessary to make it comply with the said scheme or bye-laws.
