Section 332(2) in The City of Panaji Corporation Act, 2002
(2)If, within the period so prescribed, such requisition or order or any portion thereof is not complied with, the Commissioner may take such measures, or cause such work to be executed or things to be done, as may, in his opinion, be necessary for giving effect to the requisition or order so made; and unless it is in this Act or in any rule or bye-law made thereunder otherwise, expressly provided, the expenses thereof shall be paid by the person or any one or more of the persons to whom such requisition or order was addressed.
