(3)After complying with the requisition under sub-section (2), the secretary may, if he thinks fit, require in writing the assistance of a Police Officer or dispute by a written order an officer or employee of the Village Panchayat to watch the premises in order to ensure that the construction of the building or the execution of the work is not continuing and the cost thereof shall be paid by the person at whose instance such construction or execution was being continued or to whom notice under sub-section (1) was given, and shall be recoverable from such persons as arrears of property tax under this Act.
