Section 206(3) in Arunachal Pradesh Municipal Act, 2007
(3)The expenses incurred by the Chief Municipal Executive Officer/ Municipal Executive Officer for carrying out the purposes of sub-section (2), shall be paid by the owner of the private street or of the building, fence, wall or other structure or, as the case may be, by the railway administration or the person responsible and shall be recoverable as an arrear of tax under this Act.
