Section 558(2) in The Calcutta Municipal Corporation Act, 1980
(2)If any such requisition or order or any portion complied thereof is not completed with within the period specified under sub-section (1), the Municipal Commissioner may, subject to the provisions of section 559 and such regulations as may be made by the Corporation in this behalf, take such measures or cause such work to be executed or such thing to be done as may, in his opinion, be necessary for causing due compliance with such requisition or order; and, except where otherwise expressly provided in this Act or the rules or the regulations made thereunder, the expenses, if any, incurred by such authority or officer in causing such compliance shall be paid by the person or persons to whom such notice is issued.
