Section 288(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)In a case of contravention of the provisions of Section 286, the Municipal Commissioner, may, instead of taking action as provided in sub-section (3), proceed to make a street or streets or road or roads giving access to the site or sites referred to in Section 286 and connecting with an existing public or private street and recover the amount of expenditure incurred in doing so from the owner or owners of the site or sites in such proportion or in such manner as may be prescribed.
