Section 379 in The Chhattisgarh Municipal Corporation Act, 1956
379. Improvement expenses how recoverable and by whom payable.
(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.(2)The said instalments shall be payable by the owner of the premises on which the expenses are still payable or by the occupier to the extent of the rent which has or may become due from him.(3)If any instalment is not paid on or before the date on which it falls due, the Commissioner may recover interest on the sum due at such rate not exceeding nine per centum per annum as he may deem fit.
