Section 269(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)If after the service of the [bill] [Substituted by Act No.15 of 2013.] the amount of the said tax is paid but the [fee for the bill] [Substituted by Act No.15 of 2013.] is not paid, the sum due on account of the said fee may be levied under a warrant in the form of Schedule L, mutatis mutandis to be issued by the Commissioner in the same manner as if such sum were due on account of the tax:[Provided that a simple interest at the rate of two pecent per mensum shall be charged in case of failure to pay property tax [by the end of the month of June for the first half year and by the end of December for the second half year] [Added by Act No.20 of 1989 and again substituted by Act No.3 of 1994.]:Provided further that when payment of property tax is not made within the due date, the Commissioner may, after giving notice to the owner or occupier, disconnect the essential services to the premises.]
