Section 290(2) in The U.P. Municipalities Act, 1916
(2)The expenses of any work so executed shall be paid by the person by whom the work would otherwise have been executed unless the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] 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.
