(1)The Government, after consulting the municipal council, may direct that such public works as in the opinion of the Government require a degree of professional skill which may not be at the disposal of the municipal council shall be carried out by the Government or by such agency as the Government may specify.(2)All other works of the municipal council shall be executed by such agency and subject to such supervision as the municipal council thinks fit, subject to the rules prescribed in this behalf.(3)When any work is executed for a municipal council by the Government or by any other agency under the orders of the Government, the expense incurred on the work together with the charges for supervision and for tools and plant at such rates as may be fixed by the Government, from time to time, shall unless waived by the Government, be payable by the municipal council to the Government.(4)When the Government undertakes the work of maintenance of the water supply installations such as public reservoirs, tanks, cisterns, fountains, wells, pumps, pipes, taps, conduits, aqueducts and other works, in respect of any [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], the expense incurred by the Government in this behalf shall be payable by the municipal council to the Government, and the Government may require the municipal council to make a deposit in advance of such portion of the estimated expenditure for any year at such time as the Government may determine.(5)If the amount payable to the Government under sub-section (3) or sub-section (4) is not paid within a reasonable time, the Government may make an order directing the person having the custody of the municipal fund to pay it in priority to any other charge against such fund and such person shall, so far as the funds to the credit of the municipal council admit, be bound to comply with such order.
