(1)When, under this Act or the rules or the regulations made thereunder, any expenses of any measures taken or work executed or thing done by or under the order of any municipal authority or any officer of the Municipality are incurred by such authority or officer in the event of any person not complying with any requisition or order under this Act or the rules or the regulations made thereunder, the Chairman may, if he thinks fit and with the approval of the Board of Councilors, notwithstanding anything to the contrary contained in this Act or the rules or the regulations made thereunder, enter into an agreement with such person for payment of the same in such installments and at such intervals as will secure the recovery of the whole amount due with interest thereon at such rate of interest as may be determined by the State Government from time to time within such period, not exceeding six years, as the Board of Councilors may determine.
