(1)When under the provisions of this Act, any person maybe required or is liable to execute any work in relation to water supply, drainage and sewerage within the municipal area of a Municipality, the Chief Officer of the Municipality may, in accordance with the provisions of this Act and of the regulations made in this behalf cause such work to be executed after giving such person an opportunity of executing the same within such time, as maybe specified by him for this purpose.(2)The expenses incurred or likely to be incurred by the Chief Officer in the execution of any such work, shall be payable by the said person and the expenses incurred by the Chief Officer in connection with the maintenance of such work or the enjoyment of amenities and conveniences rendered possible by such work, shall be payable by the person or persons enjoying such amenities and conveniences.(3)The expenses referred to in sub-section (2), shall be recoverable from the person or persons liable therefore as an arrears of tax under this Act.
