Section 37 in The Central Warehousing Corporation Rules, 1963
37. Form of notice for payment of call or instalment etc.
- The notice for payment of call or instalment shall name a day and a place or places on and at which such call or instalment and such interest and expenses are to be paid. Such notice shall also state that in the event of non-payment at or before the time and at the place or places appointed, the shares in respect of which a call was made or instalment is payable, will be liable to be forfeited.
