Section 156 in The City of Nagpur Corporation Act, 1948
156. In what case warrant may issue. - (1) If the person on whom a notice of demand is served under sub-section (1) of section 155 does not within twenty-one days of the service of such notice,-
(a)pay the sum demanded in the notice; or(b)show cause to the satisfaction of the [Commissioner] why he should not pay the same; or(c)prefer an appeal in accordance with the provisions of section 164 against the demand, such sum with all costs of recovery may be recovered under a warrant in the prescribed form signed by the [Commissioner],-(i)by distress and sale of the movable property belonging to such person, or(ii)by attachment and sale of the immovable property belonging to him :Provided that, where any precautionary or other measures in respect of any such property have been taken by the State Government for the recovery of any sum claimed by it, no proceedings shall be taken or continued under this Chapter in respect of such property until the State Government's claim has been paid off.(2)To whom warrant should be addressed. - Where the property is within the limits of the City, the warrant shall be addressed to an officer of the Corporation and where the property is outside the limits, to the Deputy Commissioner of the district concerned :Provided that the officer to whom the warrant is addressed may endorse such warrant to a subordinate officer.(3)Levy of fee on every warrant issued. - For every warrant issued under this section, fee shall be charged at the rates specified in the by-laws and the said fee shall be included in the cost of recovery.
