Section 94 in Assam Urban Water Supply and Sewerage Board Act, 1985
94. Mode of recovery of dues.
(1)If any amount due to the Board in accordance with the terms of a contract or otherwise or any sum payment in connection therewith, or any dues referred to an Section 44 of this Act, has not been paid by the person liable for payment of the dues within thirty days from the service of notice of demand, such sum together with all costs and penalties, if any, may be recovered under a warrant issued in the form to be prescribed by distress and sale of the movable property or the attachment and sale of the immovable property of the defaulter.(2)Where the property is in the urban area, the warrant shall be addressed to an employee of the Board and where the property is outside the urban area, to the collector of the district concerned, who shall proceed to collect it as arrear of land revenue:Provided that the employee to whom the warrant is addressed may endorse such warrant to a subordinate employee.(3)For every warrant issued under this section, a few shall be charged at the rates to be prescribed by the Board and the amount of the said fee shall be included in the cost of recovery.
