(5)Where a Police Officer or an Officer or other employee of the Municipality has been deputed under sub-section (4) to watch the premises, the cost of such deputation to be determined by the Municipality by regulations, shall be paid by the person at whose instance such erection or execution is being continued or, who was ordered to stop the erection of the building or the execution or work under sub-section (1), and shall be recoverable from such person as an arrears of tax under this Act.
