Section 45(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)The Chief Officer shall forward to the Collector by the last day of May, August, November and February, immediately following, a statement showing:(i)the name of each Councillor included in the list prepared under subsection (1);(ii)the amount of tax due from each such Councillor by way of each such tax and the date on which it becomes payable;(iii)the date of the special notice issued to such Councillor under subsection (2); and(iv)the amount of tax paid by the Councillor and the reasons for the nonpayment of the balance, if any.
