88A. [ Recovery of amount due to Trust. [Inserted by Mah. 31 of 2011, s. 10.]
(1)Save as otherwise expressly provided by or under this Act, when any amount which is recoverable under this Act or any other law for the time being in force, has become due, the trust shall, within a reasonable time, cause to be presented to the person liable for the payment thereof, a bill for the sum claimed as due.(2)Every such bill shall specify-(a)the period for which, and(b)the details of the property, occupation or thing in respect of which. the sum is claimed, and shall also give notice of the liability incurred in default of payment, so also information regarding right to prefer an appeal under section 108-A against claim(3)If the sum for which any bill has been presented, as aforesaid is not paid into the Trust office, or to a person authorized by the Trust in that behalf to receive such payments, within fifteen days the presentation thereof or if no appeal against any claim included in a bill is made, the Trust shall cause to be served upon the person liable for the payment of the said sum a notice of demand in the prescribed form.]
