Section 172(2) in The Gujarat Municipalities Act, 1963
(2)Expense of inspection when to be borne by the municipality. - The expense of such inspection and of causing the ground to be closed and made good as before shall be borne by the municipality, unless the sewer, drain, privy, water-closet, urinal, house-gully or cesspool is found to be in bad order or conditions or was constructed in contravention of the provisions of any enactment or of any by-laws or orders thereunder in force at the time or issued in respect of such construction; in which case such expense shall be paid by the owner of such sewer, drain, privy, water-closet, house gully or cesspool, and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under chapter IX.
