Section 521(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The expenses incurred by the Municipal Commissioner in effecting any removal under Section 296 or sub-section (3) of Section 302, or in the event of a written notice issued under sub-section (2) of Section 292 or sub-section (3) of Section 293 or Section 303 or sub-section (3) of Section 305 or sub-section (1) of Section 306, or Section 331 not being complied with under Section 558, and all other expenses and charges specified in sub-section (2), if any shall, subject to the provisions of sub-section (2), be recoverable by the sale of the materials removed, and if the proceeds of such sale do not suffice, the balance shall be paid by the owner of the said materials.
