Section 155(1) in The City of Nagpur Corporation Act, 1948
(1)If the sum, for which a bill is presented as aforesaid, is not paid within fifteen days from the presentation of the bill, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may serve upon the person to whom such bill has been presented a notice of demand in the prescribed form.
