Section 105 in Assam Urban Water Supply and Sewerage Board Act, 1985
105. Power of Board and Managing Director to enforce requisition or order.
(1)When any requisition or other is made under any of the provisions of this Act or any regulation made thereunder by a written notice issue by the Board or the Managing Director, a reasonable period shall, unless otherwise provided for under such provision, be specified in such notice for carrying such requisition or order into effect, and a reasonable period shall also be specified therein within which any written objection thereto shall be received by the Managing Director.(2)Such written objection, if any, shall be heard and disposed of by the Managing Director after giving notice to the objector and the order of the Managing Director thereon shall be final.(3)If the requisition or the order is not complied with within the period specified in the notice or, if an objection has been preferred and disallowed, within such extended time as may be specified in the order of disposal of the objection, the Managing Director may take such measure or cause such works to be executed or such things to be done as may, in his opinion, be necessary for giving due effect to the requisition or the order so made, and unless it is otherwise expressly provided in this Act or in any regulation made thereunder, the expenses thereof shall be paid by any one of the persons to whom such requisition or order was addressed and shall be recoverable as arrears of water charge.(4)The Managing Director may take any measure under sub-section (3), whether or not the person who has failed to comply with the requisition or order is liable to punishment or has been prosecuted or sentenced to any punishment under this Act or any regulation made thereunder for such failure.
