Section 137 in The Rajasthan District Boards Act, 1954
137. Notice of demand.
- If the sum for which a bill has been presented as aforesaid is not paid into Boards office or to a person empowered by a regulation to receive such payments within thirty days from the presentation thereof, the Board may cause to be served upon the person liable for the payment of the said sum a notice of demand in such form as the Board may by regulation prescribe.
