Section 4 in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011
4. Initiation of proceedings for determination of liability.
(1)The proceeding for determination of liability of a hotelier or a proprietor under sub-section (1) of Section 4 shall be initiated by issue of a notice in Form I.(2)The order determining the liability of a hotelier or a proprietor under sub-section (1) of Section 4 shall be in Form II. A copy of such order shall be served on the hotelier or proprietor, as the case may be, within thirty days from the dale of passing that order.
