Section 174 in The Chhattisgarh Municipal Corporation Act, 1956
174. If bill not paid within 15 days notice of demand to issue.
(1)If the sum, for which a bill is presented as aforesaid, is not paid and no objection has been preferred within 15 days from the presentation of the bill, the Commissioner may serve upon the person to whom such bill has been presented a notice of demand in the form prescribed by bye-laws.(2)For every notice of demand a fee shall be charged at the rate specified in the bye-laws and shall be payable by the said person, and the fee shall be included in the costs of recovery.
