Section 13(2) in The Puducherry Open Places (Prevention Of Disfigurement) Act, 2000
(2)If such erasing, freeing or, as the case may be removing is not carried out within the time specified in the notice given under sub-section (1), the Government or such authorised officer may cause such erasing, freeing or removing to be done and the expenses incurred shall be paid by the owner or such other person and in default of such payment, such expenses shall be recovered from such owner or such other person as if they were arrears of land revenue.
