Section 171 in The Chhattisgarh Municipalities Act, 1961
171. Summary proceedings against persons about to leave Municipal limits.
(1)If the Chief Municipal Officer shall, at any time, have reason to believe that any person from whom any sum, recoverable under the provisions of this Chapter, is due or is about to become due, is about to leave the Municipal limits the Chief Municipal Officer may cause a bill for the sum due or about to become due to be presented to him directing the immediate payment thereof.(2)If, on presentation of such bill, the said person does not forthwith pay the said sum or does not furnish security to the satisfaction of the Chief Municipal Officer the amount shall be leviable by distress and sale of the movable property of the defaulter in the manner hereinbefore prescribed, except that it shall not be necessary to serve upon the defaulter any notice of demand, and the warrant for distress and sale may be issued and executed without any delay.
