(2)If compliance with the terms of the notice issued under clause (b) of sub-section (1) is not effected within the time specified, the committee, may, if it thinks fit, itself execute the work and may recover under the provisions of Section 95 the expenses incurred in doing so in such proportion as it may deemed equitable from the owner of the street and the persons served with notice under clause (b) of sub-section (1).
