546. Power in case of non-compliance with notice, etc.
- In the event of a non-compliance with the terms of any notice, order or requisition issued to any person under this Act or any rules or regulations made thereunder, requiring such person to execute any work or to do any act, it shall be lawful for the authority or the officer at whose instance the notice, order or requisition has been issued, whether or on the person in default is liable to punishment for such default or has been prosecuted or sentenced to any punishment therefor, after giving notice in writing to such person and after giving him an opportunity of being heard in such manner, as may be prescribed, to take such action or such steps, as may be necessary for the completion of the act or the work required to be done or executed by such person and all the expenses incurred on such account shall be payable to the Chief Officer of the Municipality on demand and, if not paid within ten days after such demand, shall be recoverable as an arrear of tax under this Act.Recovery of expenses
