Section 220(2) in The Chhattisgarh Municipalities Act, 1961
(2)If the owner or person having control as aforesaid fails or neglects to comply with any such requisition, within the time specified by or under the provisions of sub-section (1), the Council may, and if in its opinion immediate action is necessary to protect the health or safety of any person, shall at once proceed to execute the work required by such notice ; and all the expenses incurred therein by the Council shall be paid by the owner of, or person having control over, such water-supply, and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter VIII:Provided that in the case of any well or private stream or any private channel, tank or other source of water-supply, the water of which is used by the public or by any section of the public as of right, the expenses incurred by the Council or necessarily incurred by such owner or person having such control, may be paid from the Municipal Fund.
