Section 324(1) in The Chhattisgarh Municipalities Act, 1961
(1)In case of emergency the State Government or any officer, authorised by the State Government in this behalf may direct or provide for the execution of any work, or the doing of any act, which a Council is empowered to execute or do, and the immediate execution or doing of which is in its or his opinion, necessary for the health or safety of the public, and may direct that the expanse of executing the work or doing the act with a reasonable remuneration to the person appointed to execute or do it, shall be forthwith paid by the Council.
