Section 148 in Telangana District Boards Act, 1955
148. In what cases warrant may issue.
- If the person liable for the payment of the said sum does not, within thirty days from the service of such notice of demand, either-(a)pay the sum demanded in the notice, or(b)show cause to the satisfaction of the Board or of such officer as the Board may appoint in this behalf, why he should not pay the same, or(c)prefer an appeal in accordance with the provisions of section 156 against the demand, such sum with all costs of the recovery may be levied under a warrant caused to be issued by the Board in the form of Schedule B or to the like effect by distress and sale of the movable property of the defaulter.
