Section 105(3) in Assam Urban Water Supply and Sewerage Board Act, 1985
(3)If the requisition or the order is not complied with within the period specified in the notice or, if an objection has been preferred and disallowed, within such extended time as may be specified in the order of disposal of the objection, the Managing Director may take such measure or cause such works to be executed or such things to be done as may, in his opinion, be necessary for giving due effect to the requisition or the order so made, and unless it is otherwise expressly provided in this Act or in any regulation made thereunder, the expenses thereof shall be paid by any one of the persons to whom such requisition or order was addressed and shall be recoverable as arrears of water charge.
