Section 215(2) in Rajasthan Municipalities Act, 2009
(2)The expenses of any work so done along with the administrative and supervision charges at the rate of ten percent of the total expenses, shall be paid by the person aforesaid, unless the Municipality shall, by a general or special order or resolution, sanction, as it is hereby empowered to sanction, the execution of such work at the charge of the municipal fund.
