(1)If any charge has become due, and a bill therefor has been duly presented by the Board, and such charges have not been paid to the Board within fifteen days of presentation, the Board may issue a notice of demand in such form and in such manner as may be fixed by regulations made in this behalf to the person liable to pay such charges.(2)A notice of demand under sub-section (1) may also include a fee for such amount, not exceeding fifty rupees as may be determined by regulations made in this behalf, which shall be payable along with the charge due and interest, under sub-section (1).(3)A certificate of posting addressed to the appropriate person at his last known place of business or residence shall be sufficient proof of presentation to the service on such person of any bill or notice of demand under this section.
