Section 313(1) in Rajasthan Municipalities Act, 2009
(1)In cases of emergency, the District Magistrate may provide for the execution of any work or the doing of any act, which a Municipality is empowered to execute or do and the immediate execution or doing of which is, in his opinion, necessary for the health or safety of the public, and may direct that the expenses of executing the work or doing the act along with a reasonable remuneration to the person appointed to execute or do it, shall be forthwith paid by the Municipality.
