Section 376(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)When a person is required under any provision of this Act or under any rule or bye-law made thereunder to supply any materials or fittings or to do any work, the Commissioner may, upon the requisition of such person in writing, supply the necessary materials or fittings or cause the necessary work to be done in this behalf :Provided that the said person shall first deposit a sum sufficient in the opinion of the Commissioner to cover the cost of the said materials, fittings or work.
