Section 117(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)If any person on whom notice has been served under sub-section (2) fails to comply with the requisition contained in the notice, the Union Committee shall, unless reasonable cause to be contrary is shown, cause his holding to be cleansed, and recover from such person such portion of the costs of such cleansing as may be approved by the Sanitation Committee, as if the same were an arrear of the assessment imposed under the Village Chaukidari Act, 1870, or, where the Chota Nagpur Rural Police Act, [1914] [Substituted for '1887' by B. and O. Act 1 of 1923.], is in force, under that Act.
