Section 248(5) in The New Delhi Municipal Council Act, 1994
(5)Where a police officer or a municipal officer or other municipal employee has been deputed under sub-section (4) to watch the premises, the cost of such deputation shall be paid by the person at whose instance such erection or execution is being continued or to whom notice under sub-section (1) was given and shall be recoverable from such person as an arrear of tax under this Act.
