Section 162 in Arunachal Pradesh Municipal Act, 2007
162. Power of Chief Municipal Executive Officer/ Municipal Executive Officer to prosecute or serve notice of demand.
(1)When any sum is due from any person on account of -(a)tax on advertisements other than the advertisements published in newspapers, or(b)any other tax, fee or charge leviable under this Act, the Chief Municipal Executive Officer/ Municipal Executive Officer may either prosecute such person, if prosecution lies under the provisions of this Act, or cause to be served on such person a notice of demand in such Form as may be specified by regulations or in such other Form as the Chief Municipal Executive Officer/ Municipal Executive Officer may deem fit.(2)The provisions of section 159 shall apply mutantes mutandis, to every such recovery of sum due.
