(5)When a Police Officer or an Officer or employee of the Municipality has been deputed under sub-section (4) to watch the premises, the cost of such deputation, to be determined by the Municipality by regulations, shall be paid by the person at whose instance such erection or execution is being carried or who was ordered to stop erection of the building or the execution of work under sub-section (1), and shall be recoverable from such person as arrears of Tax under this Act.
