Section 241(6) in The Himachal Pradesh Municipal Corporation Act, 1994
(6)Where under section 116 or section 117, the municipality has executed any work, the cost thereof may be recovered from the owner or occupier in connection with work done under section 116, and from the owner in connection with work done under section 117, in the manner herein provided for the recovery of the cost of work from a defaulting owner or occupier and subject to the provisions herein contained.
