Section 312(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)In any case in which the estimated cost of the reclamation has not been paid to the Commissioner, and the owner still proposes to erect the building and fails to commence the reclamation within three months of the receipt of the notice under sub-section (2), or if fails to raise the site to the specified height with the specified materials within the specified period, the Commissioner may recover from him the estimated cost as stated in the notice issued under sub-section (1), or so much thereof as the Commissioner considers necessary to complete the work and shall carry out and complete the work.
