Section 559(4) in Kolkata Municipal Corporation Act, 1980
(4)(a)Where the Municipal Commissioner or the other officer of the Corporation referred to in sub-section (3) makes an order under that sub-section, either confirming or modifying the notice, he may, if he thinks fit,(i)direct that a portion of the expenses, if any, to be incurred in complying with the notice as confirmed or modified shall be borne by the Corporation; and(ii)fix a time within which the notice so confirmed or modified shall be complied with.(b)If the notice as confirmed or modified is not complied with by -the person concerned within the time fixed under sub-clause (ii) of clause (a), the Municipal Commissioner shall take such measures or cause such work to be executed or such thing to be done as may, in his opinion, be necessary for causing due compliance with such notice, and the expenses, if any. incurred by the Municipal Commissioner in this behalf shall be payable to the Municipal Commissioner on demand and if not paid within ten days after such demand, shall be recoverable as an arrear of tax under this Act.G. Recovery of expenses
