Section 264(2) in Chennai City Municipal Corporation Act, 1919
(2)If a person on whom a requisition is made under sub-section (1) to fill up, cover over or drain off a well, delivers to the commissioner, within the time fixed for compliance therewith, written objections to such requisition, the commissioner shall report such objections to the [standing committee] [Substituted for 'circle committee concerned' by Tamil Nadu Act 22 of 1971.] and shall make further inquiry into the case, and he shall not institute any prosecution [***] [Omitted by section 129 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] for failure to comply with such requisition except with the approval of the [standing committee] [Substituted for 'circle committee concerned' by Tamil Nadu Act 22 of 1971.] but the commissioner may, nevertheless, if he deems the execution of the work called for such requisition to be of urgent importance, proceed in accordance with section 380 and pending the [standing committee's] [Substituted for 'circle committee concerned' by Tamil Nadu Act 22 of 1971.] disposal of the question whether the said well shall be permanently filled up, covered over, or otherwise dealt with, may cause such well to be securely covered over so as to prevent the ingress of mosquitoes and in every such case, the commissioner shall determine, with the approval of the [standing committee] [Substituted for 'circle committee concerned' by Tamil Nadu Act 22 of 1971.] whether the expenses of any work already done as aforesaid shall be paid by the owner or by the commissioner out of the municipal fund or shall be shared and, if so, in what proportions.
