Section 212(2) in The U.P. Municipalities Act, 1916
(2)If such work is not carried out within the time specified in the notice, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, if it thinks fit, execute it and the expenses incurred shall be recovered from the owner or occupiers in default under Chapter VI according to the frontage of their respective premises [or lands] [Inserted by U.P Act No. 26 of 1964.] and in such proportion as may be settled by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
