Section 518 in The Mumbai Municipal Corporation Act, 1888
518. Power to [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government], to provide for performance of duties in default of any municipal authority.
(1)If, upon complaint being made to [it] [The word it' was substituted for the words 'him' and 'he' by the Adaptation of Indian Laws Order in Council.] and after such inquiry as [it] [The word it' was substituted for the words him and he by the Adaptation of Indian Laws Order in Council.] thinks fit to make, it shall at any time appear to the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] that any of the provisions of sections 61, 62, [62C, 62D, [62E] [These figures and letters were inserted by Bombay 3 of 1907, Section 21.], 89F,] 134, 225, [381, 381A] [These figures and letter were inserted by Bombay 5 of 1948, Section 46.] 434, [438 and 513A] [These figures, word and letter were substituted for the original word and figures 'and 438' by Bombay 10 of 1930, Section] have not been or are not being duly carried out or enforced, the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may make an order prescribing a period within which such provision shall be carried out or enforced.(2)Provided that, except in any case which appears to the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] to be one of emergency, no such order shall be made until after the expiry of one month from the date of service of a written notice on the Corporation, and if the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] shall think fit, on the Commissioner, requiring cause to be shown why such order should not be made, nor until the cause, if any so shown has been considered by the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government].(3)If, within the period prescribed in an order made under sub-section (1) the provision is not carried out or enforced, the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may appoint some person to carry out or enforce the same and may direct that the expense of carrying out or enforcing such provision together with such reasonable remuneration to the persons carrying out or enforcing the same as the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] shall determine and the cost of the proceedings under this section shall be paid out of the municipal fund.
