Section 558(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Subject to the provisions of this Act, and of the rules, bye-laws and regulations, when any requisition is made under any provision of this Act or of any rule, bye-law or regulation by written notice by the Municipal Commissioner, or by any Corporation officer duly empowered in this behalf, a reasonable period shall be prescribed in such notice for carrying such requisition or order into effect, and if, within the period so prescribed, such requisition or order or any portion of such requisition or order is not complied with, the Municipal Commissioner may take such measures or cause such work to be executed or such thing to be done as shall, in his opinion, be necessary for giving due effect to the requisition or order so made; and, unless it is in this Act otherwise expressly provided, the expenses thereof shall be paid by the person or by any one of the persons to whom such requisition or order was addressed.
