Section 490(1) in The Mumbai Municipal Corporation Act, 1888
(1)The expenses incurred by the Commissioner in effecting any removal under section 314 [or sub-section (3) of section 322] [These figures, brackets and words were inserted by Bombay 6 of 1913, Section 12.] [or sub-section (2) or (3) of section 354A] [These words, brackets, figures and letters were inserted by Maharashtra 10 of 1998, Section 240(a).] or in the event of a written notice issued under sub-section (1) of section 315 of section 354 or 380 not being complied with, under section 489, shall be recoverable by sale of the materials, removed, and if the proceeds of such sale do not suffice, the balance shall be paid by the owner of the said materials.
