Section 43(3) in Maharashtra Jeevan Authority Act, 1976
(3)If such repair is not carried out within the time specified, [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, without prejudice to any action against the consumer under any other provision of this Act, cause such repair to be made. The cost of such repairs shall be realised from the consumer.
