Section 284(6) in Rajasthan Municipalities Act, 2009
(6)In the event of non-compliance with the terms of the notice or order, it shall be lawful for the Municipality to take such action or such steps as may be necessary for the completion of the act thereby required to be done, and all the expenses therein incurred by the Municipality shall be paid by the person or persons upon whom the notice or order was served and shall be recoverable in the manner provided in Section 296.
