212. Power of Chief Municipal Officer to execute work after giving notice to person liable.
(1)When, under the provisions of this Act, any person is required, or is liable, to execute any work in relation to water-supply, drainage and sewerage within the municipal area, the Chief Municipal Officer may, in accordance with the provisions of this Act and the Regulations made thereunder, cause such work to be executed after giving such person an opportunity to executing such work within such time as may be specified by him for this purpose.(2)The expenses incurred or likely to be incurred by the Chief Municipal Officer in the execution of any such work shall be payable by such person, and the expenses incurred by the Chief Municipal Officer in connection with the maintenance of such work or enjoyment of amenities and conveniences rendered possible by such work shall be payable by the person or persons enjoying such amenities and conveniences.(3)The expenses referred to in sub-section (2) shall be recoverable from the person or persons liable therefor as an arrear of tax under this Act.
