Section 333(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)If a person on whom a requisition is made under sub-section (1) to fill up, cover over or drain off a well, delivers to the Commissioner, within the time fixed for compliance therewith, written objections to such requisitions, the Commissioner shall report such objection to the standing committee and shall make further inquiry into the case, and he shall not institute any prosecution for failure to comply with such requisition except with the approval of the standing committee but the Commissioner may, nevertheless, if he deems the execution of the work called for any such requisition to be of urgent importance, proceed in accordance with section 471 and pending the standing committee's disposal of the question whether the said well shall be permanently filled and, covered over or otherwise dealt with, may cause such well to be securely covered over so as to prevent the ingress of mosquitoes and in every such case the Commissioner shall determine, with the approval of the standing committee, whether the expenses of any work already done as aforesaid shall be paid by the owner or by the Commissioner out of the municipal find or shall be shared and, if so, in what proportions.
