Section 185(4) in The Maharashtra Municipal Corporations Act, 1949
(4)Where the owner or, as the case may be, the occupier fails to comply with the notice under sub-section (2), the Commissioner may cause the work mentioned in such notice to be executed and the owner or, as the case may be, the occupier shall be liable to pay the expenses incurred by the Commissioner in that behalf within thirty days from the date of the receipt of a demand notice, and if such owner or occupier fails to pay the same, there shall be levied an interest at the rate of two per cent for each month or part thereof, on the amount of expenses incurred by the Commissioner, till the entire amount of such expenses is paid.
