215. Power of Municipality to execute certain works without allowing owner to do so.
(1)The Municipality may, if it thinks fit, cause any work of the nature to which this Chapter applies to be executed by a municipal or other agency under its own orders, without first of all giving the person by whom the Same would otherwise have to be executed the option of doing the same.(2)The expenses of any work so done along with the administrative and supervision charges at the rate of ten percent of the total expenses, shall be paid by the person aforesaid, unless the Municipality shall, by a general or special order or resolution, sanction, as it is hereby empowered to sanction, the execution of such work at the charge of the municipal fund.(3)Any pipes, fittings, receptacles, or other appliances, for or connected with the drainage of private buildings or lands shall, if supplied, constructed or erected at the expense of the Municipality, be deemed to be municipal property unless the Municipality shall have transferred its interest therein to the owner of such buildings or lands.
