558. Recovery of administration cost for making frivolous complaint etc.
- Where, upon such enquiry or otherwise, the Secretary is satisfied that any complaint filed against any person acting under this Act is frivolous or vexatious or unfounded or without bona fides the Secretary may direct the person making the complaint to pay the reasonable cost incurred by the Municipality in pursuing action on the complaint and such cost shall be recoverable from such person as if it were an arrear of property tax under this Act:Provided that before issuing a direction to pay the cost, the person concerned shall be given an opportunity of showing cause against the proposed action.
