Section 151 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
151. Issue of warrant.
(1)If the person liable for the payment of the said sum does not, within thirty days from the service of such notice of demand, either -(a)pay the sum demanded in the notice; or(b)show cause to the satisfaction of the Zila Panchayat or of such officer as the Zila Panchayat by regulation may appoint in this behalf why he should not pay the same,such sum with all costs of the recovery may be recovered, under a warrant caused to be issued by the Zila Panchayat in such form as the Zila Panchayat may by regulation, prescribe, by distress and sale of the movable property of the defaulter.(2)Every warrant issued under this section shall be signed by the Adhyaksha or by an officer to whom the Zila Panchayat has delegated this power by regulation.
