Section 171(1) in The Chhattisgarh Municipalities Act, 1961
(1)If the Chief Municipal Officer shall, at any time, have reason to believe that any person from whom any sum, recoverable under the provisions of this Chapter, is due or is about to become due, is about to leave the Municipal limits the Chief Municipal Officer may cause a bill for the sum due or about to become due to be presented to him directing the immediate payment thereof.
