Section 186(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)If the person carrying out any work or doing any act in contravention of any of the clauses of sub-section (1) is not at the time of the notice the owner of such building or work, then the owner of such building of work shall be deemed to have been responsible for carrying out all such requisition in the same way as the person so carrying out would have been liable.
