Section 52(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)In default of compliance with a notice under sub-section (1) or sub-section (2), the authorised authority shall carry out the work or any other thing to be done thereunder and recover the cost from the owner or the person having control and the amount thereto shall be recoverable as if it were an arrear of tax, under this Act.
