Section 210(2) in Haryana Municipal Corporation Act, 1994
(2)The expenses incurred or likely to be incurred by the Commissioner in the execution of any work specified under sub-section (1), shall be payable by the said person and the expenses incurred by the Commissioner in connection with the maintenance of such work or the enjoyment of amenities and conveniences rendered possible by such work, shall be payable by the person or persons enjoying such amenities and conveniences.
