Section 387 in Chennai City Municipal Corporation Act, 1919
387. Recovery of sum due as taxes.
- All costs, damages, penalties, compensations, charges, fees, rents, expenses, contributions and other sums which under this Act or any rule, by-law or regulation made thereunder or any other law or under any contract including a contract in respect of water supply or drainage made in accordance with this Act, and the rules, by-laws and regulations [are due by any person to the corporation] [Inserted by the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1938 (Tamil Nadu Act XIII of 1938).] shall, if there is no special provision in this Act for their recovery, be demanded by bill containing particulars of the demand and notice of the liability incurred in default of payment and may be recovered in the manner provided by rules 21 and 28 of the rules contained in Part VI of Schedule IV unless within fifteen days from the date of service of the bill such person shall have applied to the Chief Judge of the Small Cause Court under section 388.
