Section 294(6) in The Chhattisgarh Municipalities Act, 1961
(6)In the event of non-compliance with the terms of any notice under this Chapter, it shall be lawful, for the Council to take such action or such steps as may be necessary for the completion of the act thereby required to be done, and all the expenses incurred therein by the Council shall be paid by the person or persons upon, whom the notice was served, and shall be recoverable in the manner provided in Chapter VIII.
