Section 193 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
193. Remedy on non-compliance with directions issued.
- If the owner or the person having control as aforesaid, fails or neglects to comply with any such requisition within the time required by or under the provisions of section 192 the Chief Executive Officer may, and, if in the opinion of the Chief Executive Officer immediate action is necessary to protect the health or safety of any person, shall at once, proceed to execute the work required by such notice; and all the expenses incurred thereon shall be paid by the owner of, or person having control over, such water supply, and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter XI:Provided that, in the case of any well or private stream or any private channel, tank or other source of water supply, the water of which is used by the public or by any section of the public as of right, the expenses incurred by such owner or person having control may, if the Zilla Parishad so directs, be paid from the portion of the district fund at the disposal of such Zilla Parishad.
