Section 218(2) in Chennai City Municipal Corporation Act, 1919
(2)If such work is not carried out within the time specified in the notice, the commissioner may, if he thinks fit, execute it and the expenses incurred shall be paid by the [owners referred to in sub-section (1) in such proportions as may be settled by the commissioner] [Substituted for the words 'owners or occupiers in default according to the frontage of their respective premises and in such proportion as may be settled by the commissioner' by section 110(iii) by Act X of 1936.].
