Section 126 in The Bihar and Orissa Local Self-Government Act, 1885
126. Extraordinary powers in case of emergency.
- In case of emergency the Magistrate of the district may provide for the execution of any work, or the doing of act, which a local authority is empowered to execute or do, and the immediate execution or doing of which is in his opinion necessary for the service or safety of the public and may direct that the expense 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 District Board.If the expense and remuneration are not so paid, the Magistrate may make an order directing the person having the custody the balance of the District Fund to pay the expense and remuneration, or as much thereof as is possible, from the balance; and such person shall make payment accordingly.
