Section 386(3) in Chennai City Municipal Corporation Act, 1919
(3)When any person has claimed and established his right to relief under this section, the commissioner may give him notice to apply to the discharge of such obligation as aforesaid, the first moneys which shall come to his hands on behalf or for the use of the principal or beneficial owner, as the case may be; and fail to comply with such notice, he shall be deemed to be personally liable to discharge such obligation.Payment of Compensation, etc., by and to the Corporations
