(1)If the Board has reason to believe that any person from whom any sum is due or is about to become due is about to move from Delhi, he may direct the immediate payment by such person, of the sum due or about to become due, and cause a notice demand for the same to be served on such person.(2)If, on the service of such notice, such person does not forthwith pay the sum so due or about become due, the amount shall be leviable by distrant or attachment and sale in the manner herein before provided, and the warrant of distress or attachment and sale may be issued and executed without any delay.
