Section 456(2) in The Delhi Municipal Corporation Act, 1957
(2)[The Appellate Tribunal or the court, as the case may be] [Substituted by Act 42 of 1984, section 9, for "The Court" (w.e.f. 10-12-1985)] on receipt of such application, may make a written order requiring the occupier of the land or building to afford all reasonable facilities to the owner for complying with the said provision or notice, order or requisition and may also, if it thinks fit direct that the costs of such application and order be paid by the occupier.
