Section 246(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(a)the Zila Panchayat or the concerned Kshettra Panchayat, as the case may be, may cause such work to be executed or such thing to be provided or done, and may recover all expenses incurred by it on such account from the said person in the manner provided in Chapter VIII and, further
