Section 312(1) in The U.P. Municipalities Act, 1916
(1)The expenses incurred by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in effecting any removal under Section 263 or 265 or, in the event of a written notice under Sections 211, 263, 264 or 278 not being complied with under Section 307, shall be recoverable by sale of the materials removed, and if the proceeds of such sale do not suffice, the balance shall be recoverable from the owner of the said materials in the manner provided by Chapter VI.
