Section 19(3) in Kerala Municipality Building Rules, 1999
(3)After the requisition under sub-rule (2) has been complied with, Secretary may, if he thinks fit, require in writing the assistance of a police officer or depute by a written order an officer or employee of the Municipality to watch the premises in order to ensure that the erection of the building or, execution of the work is not continued and the cost thereof shall be paid by the person at whose instance such erection or execution was being continued or whom notice under sub rule (1) was given, and shall be recoverable from such person as an arrear of property tax under the Act.
