Section 313(2) in The U.P. Municipalities Act, 1916
(2)When an agent or trustee has claimed and established his right to relief under this section, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may give him notice to apply to the discharge of such obligation as aforesaid the first moneys which come to his hands on behalf, or for the use of the owner, and should he fail to comply such notice, he shall be deemed to be personally liable to discharge such obligation.Prosecutions
