Section 309 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
309. Extraordinary powers of execution of certain works in case of emergency.
(1)In case of emergency, the Collector may provide for the execution of any work, or the doing of any act, which may be executed or done by or on behalf of a Council and the immediate execution or doing of which is, in his opinion, necessary for the health or safety of the public; and may direct that the reasonable expense of executing the work or doing the act, with a reasonable remuneration to the person appointed to execute or to do it, shall forthwith be paid by the Council.(2)If the expense and remuneration are not so paid, the Collector may make an order directing any person, who for the time being has custody of any moneys on behalf of the Council as its officer, treasurer, banker or otherwise, to pay such expense and remuneration from such moneys as he may have in his hands or may from time to time receive, and such person shall be bound to obey such order. Every payment made pursuant to such order shall be a sufficient discharge to such person from all liability to the Council in respect of any sum or sums so paid by him out of the money of the Council held or received by him.(3)The provisions of sub-sections (2), (3) and (4) of the last preceding section shall apply so far as may be to any order made under this section.
