(1)If any authorised municipality when called upon makes default in preparing a scheme or after a scheme has been sanctioned omits to make adequate provision for compulsory primary education in accordance with scheme as sanctioned and to bring into operation or continue to keep in operation such scheme, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may after due inquiry appoint a person to prepare the scheme or bring it into operation or to continue to keep it in operation as the case may be, and the expense thereof shall be paid by the authorised municipality to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(2)If the expense is not so paid the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make an order directing any person who has for the time being custody of any moneys on behalf of the authorised municipality either as banker or in any relation to pay such expense from such monies as he may have in his hands or may from time to time receive and such person shall be bound to obey such an order;
