Section 46(1) in The Bombay Shops and Establishments Act, 1948
(1)If any local authority makes default in the performance of any duty imposed by or under this Act, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint some person to perform it and may direct that the expense of performing it with a reasonable remuneration to the person appointed to perform it shall be paid forthwith by the local authority.
