Section 155 in The City of Nagpur Corporation Act, 1948
155. If bill not paid within fifteen days, notice of demand to issue.
(1)If the sum, for which a bill is presented as aforesaid, is not paid within fifteen days from the presentation of the bill, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may serve upon the person to whom such bill has been presented a notice of demand in the prescribed form.(2)For every notice of demand a fee shall be charged at the rate specified in the by-law and shall be payable by the said person, and the fee shall be included in the costs of recovery.
