Section 12A(2) in U.P. Urban Planning and Development Act, 1973
(2)Where the authority, with a view to ensuring symmetry with any' colourscheme or other specification made in that behalf considers it necessary or expedient so to do, or where any occupier fails to repair, white-wash, colour wash or paint the facade of any building in accordance with Sub-section (1), it may by order require that the said work shall be carried out by the Authority itself or under Its direction, and may accordingly, also require the occupier to pay the cost of such work to the Authority.
