Section 379(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Improvement expenses declared as such under Section 378 shall be a charge on the premises in respect of which or for the benefit of which, they have been incurred, and shall be recoverable in instalments of such amount, not being less than twelve rupees per annum for each separate property, and at such intervals as will suffice to discharge such expenses, together with interest thereon at a rate not exceeding six per centum per annum, within such period, not exceeding thirty years, as the Corporation may in each case determine.
