Section 480 in The Maharashtra Municipal Corporations Act, 1949
480. Supply of materials. - On the written request of any person who is required under any of the provisions of this Act or of any rule, regulation or bye-law to supply materials or fittings; the Commissioner may, on such person's behalf, supply the necessary materials or fittings, or cause the necessary work to be done:
Provided that, where the provisions of section 441 or 442 will not apply, a deposit shall first of all be made by the said person of a sum which will, in the opinion of the Commissioner, suffice to cover the cost of the said materials, fittings and work.Legal Proceedings
