Section 5(1) in Rajasthan Refuse (Conversion into Manure) Act, 1951
(1)Where in the opinion of the [State Government] [Substituted by Rajasthan 27 of 1957.], a municipal authority has failed to comply with an order under section 3, the [State Government] [Substituted by Rajasthan 27 of 1957.] may appoint a person to give effect to such order and may direct that the reasonable expenses of giving effect to the order together with a reasonable remuneration payable to such person shall forthwith be paid by the Municipal authority.
