Section 489(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)If such person shall fail to comply with the notice given under sub-section (1), the Commissioner may cause, the dust, ashes, refuse, rubbish and trade or excrementitious or polluted matter accumulated in such premises to be removed [and a penalty not exceeding one thousand rupees as the Commissioner may fix,] [Substituted by Act No.11 of 1999.] shall be paid by such person towards the cost of removal.
