Section 171(2) in The Chhattisgarh Municipalities Act, 1961
(2)If, on presentation of such bill, the said person does not forthwith pay the said sum or does not furnish security to the satisfaction of the Chief Municipal Officer the amount shall be leviable by distress and sale of the movable property of the defaulter in the manner hereinbefore prescribed, except that it shall not be necessary to serve upon the defaulter any notice of demand, and the warrant for distress and sale may be issued and executed without any delay.
