Section 213(2) in The M.P. Municipalities Act, 1961
(2)The expenses of such inspection, and of restoring the ground to its former position shall be borne by the Council, unless the sewer, drain, privy, water-closet, urinal, house-gully or cesspool is found to be in bad order or condition or was constructed in contravention of the provisions of any enactment or of any bye-law or orders thereunder in force at the time or issued in respect of such construction in which case such expenses shall be paid by the owner of such sewer, drain, privy, water-closet, urinal, house-gully or cesspool and shall be recoverable in the same manner as an account claimed on amount of any tax recoverable under Chapter VIII.
