(2)If such duty is not performed within the period so fixed, the Inspector may appoint some person to perform it and may direct that the expense of performing it shall be paid by the person having the custody of the Village Pancha-yat Fund or the Panchayat Union Fund or the District Panchayat (General) Fund, as the case may be, in priority to any other charges against such Fund except charges for the service of authorised loans.
