Section 139(1) in The Asansol Municipal Corporation Act, 1990.
(1)Save as otherwise provided in this Act, if the amount of the tax for which a bill has been presented under section 138 is not paid within thirty days from the presentation thereof [* * * * *] [Words omitted by West Bengal Act 17 of 1995.] or the tax on advertisements is not paid after it has become due, the Chief Executive Officer may cause to be served upon the person liable for the payment of the same notice of demand in such form as may be specified by the Corporation by regulations.
