Section 310(8) in The City of Nagpur Corporation Act, 1948
(8)If no appeal is prefer red under sub-section (3) within the period specified in sub-section (4), or if an appeal is preferred and no effect is given to the decision of the District Court affirming the order of the [Commissioner], the [Commissioner] may execute the work mentioned in the notice referred to in sub-section (1) and may recover the expenses incurred in so doing from the owners in default in the proportion specified in the said notice.[Provision for parking or halting places or lots
