Section 489(3) in The Delhi Municipal Corporation Act, 1957
(3)The Central [Government] [Substituted by Delhi act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)], after considering the report of inspection made by such officer, may give [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] such directions as it considers necessary and [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall comply with such directions.
