Section 49(4) in The U.P. Water Supply and Sewerage Act, 1975
(4)Where an order is passed [under sub-section (2), or (2-A)] [Substituted by U.P. Act No. 28 of 1978 (w.e.f 1.8.1978).] the Jal Sansthan or local body concerned and its employees engaged in the water supply or sewerage services or both, as the case may be, shall forthwith comply with such order, and at the request of the Nigam the Collector of the district may take all necessary steps for securing to the Nigam the possession of any property or asset, book of account, register or document relating to such services and, in particular, may use or cause to be used such force as may be necessary.
