Section 18 in The Itki Tuberculosis Sanatorium (Regulation of Buildings) Rules, 1953
18.
The amount of cost incurred by the Sanatorium Local Authority in carrying into effect at its cost any direction given under sub-section (1) of Section 9 shall be recovered by the Sanatorium Local Authority by the sale of materials on the land or building specified in the notice. The surplus sale proceeds, if any, shall be paid on demand to any person who establishes his right to the satisfaction of the Sanatorium Local Authority or a court of competent jurisdiction.
