Section 183 in The Chhattisgarh Municipal Corporation Act, 1956
183. Summary proceedings may be taken against persons about to leave the city.
(1)If any sum recoverable under the provisions of this chapter is due or is about to become due from any person, and if the Commissioner shall have reason to believe that such person is about to leave the limits of the City, the Commissioner may after recording such reasons, direct the immediate payment by such person of such sum and cause a bill for the same to be presented to him.(2)If, on presentation of such hill, the said person does not forthwith pay the said sum or does not furnish security to the satisfaction of the Commissioner, the amount shall be levied by distress and sale of his movable property or by attachment and sale of his immovable property in the manner specified in this chapter except that it shall not be necessary to serve upon him any notice of demand and the Commissioner's warrant for distress and sale may be issued and executed without any delay.
