Section 9(2) in U.P. Prevention and Control of Malaria, Dengue, Kala-azar and any Vector Borne Disease Regulations, 2016
(2)If the person on whom a notice is served under sub-regulation (1) fails or refuses to take measures, or adopt the method of treatment, specified in such notice within the time mentioned therein, the Inspecting Officer may himself take such measures or adopt the method of such treatment and recover the cost along with service charges for doing so, from the owner or occupier of the property, as the case may be.
