Section 183(2) in The Gujarat Municipalities Act, 1963
(2)Remedy on non-compliance with directions issued. - If the owner or person having control as aforesaid, falls or neglects to comply with any such requisition within the time specified by or under the provision of sub-section (1), the Chief Officer may, and if in his opinion immediate action is necessary to protect the health or safety of any person, shall at once proceed to execute the work required by such notice; and all the expenses incurred therein by the Chief Officer shall be paid by the owner of, or person having control over, such water-supply, and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter IX:Provided that in the case of any well or private stream or of any private channel, tank or other source of water-supply, the water of which is used by the public or by any section of the public as of right, the expenses incurred by the Chief Officer or necessarily incurred by such owner or person having such control, may, if the executive committee so direct, be paid from the municipal fund.
