Section 481 in The Coimbatore City Municipal Corporation Act, 1981
481. Recovery of sums payable by distress.
- If the sum due on account of costs, damages, penalties, compensation, charges, fees, rents, expenses, contributions or other sum ascertained in the manner described in section 480, is not paid by the party liable within seven days after demand, such sum may be recovered under a warrant of the said Court of district munsif by distress and sale of the movable property of such party.
